SACHINDRA NATH BHATTACHARYA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In these quash-petitions, the petitioners are seeking quashing of the entire criminal proceeding arising out of Nirsa P.S. Case No. 286 of 2012 corresponding to G.R. No. 4171 of 2012 which has been lodged for the offences under section 420/120B IPC and section 3/4/6 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978. The aforesaid allegations are attributed to URO group of companies; URO Techsia Limited, URO Infotech, URO Hotels, URO Infra, URO Agro Industries Limited and Pancard Club Limited, Kolkata Ware Industries Limited and their officials and the employees.

(2.) In Cr. M. P. No. 1098 of 2016, the petitioner is Director of URO Group of Companies.

(3.) In Cr. M. P. No. 354 of 2013, the petitioner no. 1 was Managing Director of URO Group of Companies and the petitioner no. 2 was Branch Manager at Nirsa of URO Group of Companies.