ASHIM KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Since these two Writ Petitions Criminal have been filed invoking the jurisdiction of this Court under Article 226 and 227 of the Constitution of India inter alia with the common prayer for issuance of appropriate writ / order / direction for quashing the entire criminal proceeding including the First Information Report being Argora P.S. case no. 24 of 2025 registered for the offences punishable under Ss. 406, 420, 467, 468, 469, 471, 500, 501, 120B of the IPC, pending in the court of learned JMFC, Ranchi; hence these two writ petitions are disposed of by this common judgement.

(3.) The allegation against the petitioners is that the petitioner of W.P. (Cr.) No. 158 of 2025 being the Chief Manager of Assest Recovery of Branch, of Union Bank of India, Ranchi and the petitioner of the W.P. (Cr.) No. 159 of 2025 being the General Manager / zonal Head, Ranchi Zone of Union Bank of India, put the property of the informant to auction sale, in conspiracy with the co-accused persons, by undervaluing the property; with the aid of the valuer and thereby defamed the informant causing financial loss to him and there is also allegation against the petitioners that the same was done based on forged documents by committing forgery, cheating and criminal breach of trust.