RAJEEV KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This criminal miscellaneous petition has been filed invoking the jurisdiction of this Court under Sec. 482 Cr.P.C. with a prayer to quash the entire criminal proceeding including the order dtd. 14/1/2016 passed by the learned Judicial Magistrate, 1st Class, Dhanbad in connection with Rajganj P.S. Case No. 82 of 2014, corresponding to G.R. No. 5178 of 2014 whereby and where under, the learned Judicial Magistrate, 1st Class, Dhanbad has taken cognizance of the offence punishable under Ss. 408/34 of Indian Penal Code inter alia against the petitioner.

(3.) The brief fact of the case is that the petitioner is the accused of the said case. The allegation against the petitioner is that the petitioner was the paid employee of Sharwasthi Agrotech Pvt. Ltd. The petitioner and the accused person sold 381 bags of poultry feeds for their own benefit and misappropriated the entire sale proceeds.