KANTHI LAL MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is aggrieved of order dated 16.05.2017 passed in Jharia P.S Case No.442 of 2015, corresponding to G.R. No.6306 of 2015 by which the court has taken cognizance of the offences puhishable under sections 420, 406 and 506 I.P.C.

(2.) Plea raised by the petitioner is that accepting money for arranging employment would not constitute offences punishable under sections 420, 406 and 506 I.P.C.

(3.) The learned counsel for the petitioner has relied on a decision in "Vijay Sharma & Anr. Vs. State of Bihar reported in, 2011 1 PLJR 780" to fortify his aforesaid contention.