Hon'ble Rajesh Dayal Khare, J. - (1.) LEARNED counsel for the applicant is permitted to make necessary corrections in the prayer clause during the course of the day. Heard learned counsel for the applicant and learned AGA for the State -respondent.
(2.) THE present application under section 482 Cr.P.C. has been filed for quashing of charge sheet dated 01.09.2006 filed in Case No. 43 of 2007, under Section 406 IPC, PS Anpara, district Sonbhadra and also for quashing of the proceedings of aforesaid case pending before the Additional Chief Judicial Magistrate, Sonbhadra. It is contended by the learned counsel for the applicant that the applicant was posted as Branch Manager of Mahindra & Mahindra Financial Services Ltd. Company, Sonbhadra at the relevant point of time, but subsequently, he was transferred and he was not aware of the present proceedings till non -bailable warrant was issued on 02.11.2011 and it is argued that there are no laches on the part of the applicant in filing of the present application.
(3.) IT is further contended by the learned counsel for the applicant that material on record, it is evident that loan was advanced and non -payment of which, vehicle of opposite party No. 2 was repossessed by the Mahindra & Mahindra Financial Services Ltd. Company and even in the first information report, the applicant was not named.;