ABHISHEK V. UNNITHAN 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 the prayer to quash the FIR, charge sheet and order taking cognizance dtd. 1/8/2022 passed by the learned Judicial Magistrate 1st Class, Bokaro as well as the entire criminal proceeding in connection with Bokaro Sector 6 P.S. Case No. 18 of 2022, corresponding to G.R. No. 780 of 2022 whereby and where under, the learned Judicial Magistrate 1st Class, Bokaro has taken cognizance of the offences punishable under Ss. 447, 420, 477, 427, 379 and 506/34 of the Indian Penal Code against the petitioner consequent upon submission of charge sheet by the police upon finding the allegations against him to be true.

(3.) The allegations against the petitioner are that the petitioner in furtherance of common intention with the co-accused persons on 26/4/2022 at about 14:00 hours being a member of gang of cheaters trespassed to the premises of the school by breaking open the lock. The petitioner in furtherance of common intention with the co-accused persons criminally intimated the staffs of the school, committed mischief by tampering with the confidential documents of the school and took away the rubber stamp, letter head of the sangham. The petitioner and the co-accused persons also committed theft of the confidential documents connected with CBSE and the co-accused person has cheated and committed forgery by preparing a forged document in the name of the sangham.