RAJIV KUMAR GIRI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Onkar Nath Tiwari, the learned counsel for the petitioner and Mr. Arun Kumar Pandey, the learned counsel for the State.

(2.) In the present criminal miscellaneous petition, the petitioner has prayed for quashing the entire criminal proceedings including the order dated 21.3.2012 passed by the learned Judicial Magistrate, Godda in Poraiyahat P.S. Case No. 76 of 2010 corresponding to G.R. Case No. 391 of 2010, whereby and where under cognizance has been taken for the offence u/s 419, 420, 467, 468 and 471 of the Indian Penal Code (I.P.C.).

(3.) The prosecution story as would appear from the First Information Report (F.I.R.), instituted on the basis of a written complaint by one Ramchandra Paswan, Sub Divisional Officer, Godda is that based on a news item published in daily newspaper 'Hindustan' on 6.1.2010 an enquiry committee was constituted to ascertain the relevant document available to the petitioner with respect to the distribution of seeds to the beneficiaries. It has been alleged that since the enquiry report was not made available, the informant personally conducted an enquiry in which he had found irregularities in the distribution of seeds to the extent that names of some dead persons were mentioned in the distribution chart and some persons had stated that they had received less quantity of seeds than what has been shown in the distribution chart. It was also apprehended that in the villages of other Panchyats, the same situation may be prevalent.