MANORANJAN MUKHERJEE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the State.

(2.) This application has been filed for quashing the entire criminal proceeding of C.P. case No. 392 of 1996 arising out of Dhanbad P.S case No. 517 of 1996 including the order dated 1.9.1007 whereby and whereunder the then learned Chief Judicial Magistrate, Dhanbad took cognizance of the offences under Sections 167, 465, 409 read with Section 109 of the Indian Penal Code against the petitioner.

(3.) From perusal of the order, the facts emerging out are that the complainant-opposite party No. 2, a railway guard retired from service on 1.7.1994. He was residing in a quarter. On his retirement, he made a request to railway authorities to allow him to retain the quarter for further eight months. He was allowed to retain the quarter.