CHITRANJAN 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 of the Code of Criminal Procedure with a prayer to quash the First Information Report of Daily Market P.S. Case No.34 of 2020 involving the offences punishable under Ss. 409, 420, 467, 468, 471, 34 of the Indian Penal Code and all other further proceedings in relation to the said case which is now pending in the court of learned Chief Judicial Magistrate, Ranchi.

(3.) The F.I.R. of Daily Market P.S. Case No.34 of 2020 has been registered on 10/12/2020 alleging that while the petitioner was posted as Sub-Post Master in the OCC Post Office from January, 2016 to June 2018, he was involved in committing criminal breach of trust by sanctioning loan in 74 (seventy four) different R.D. Accounts amounting to Rs.25,53,400.00 in furtherance of common intention with Smt. Suman Agrawal, MPKBY, her representative Shri Shubham Gupta.