SANTOSH KUMAR MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) In this application, the petitioner has prayed for quashing the order dated 18.5.2016, passed by the learned S.D.J.M, Giridih, in connection with where under.S. Case No. 21 of 2015, whereby and where under application preferred by the petitioner under section 437(6) of the Code of Criminal Procedure has been rejected.

(3.) An FIR was instituted, in which it was alleged that during patrolling duty, on seeing the police party, person standing near the temple has started to flee away, who was subsequently apprehended and disclosed his name as Santosh Kumar Mandal @ Santosh Mandal. On search being conducted from his possession, several incriminating articles were recovered and he had also admitted that money was withdrawn from ATM Card fraudulently by introducing himself as a bank officer.