Rajesh Dayal Khare, J. - (1.) HEARD learned counsel for the applicant and learned A.G.A. for the State -respondent.
(2.) THE present 482 Cr.P.C. petition has been filed for quashing the proceedings of criminal case No. 2013 of 2009, under Sections 409, 420, 467, 468, 470, 471 120B IPC, police station Raipur, Sonbhadra, pending before the Judicial Magistrate, Sonbhadra. Learned counsel for the applicant contends that the applicant was posted as Cashier -cum -Clerk and he had passed the cheque in question on the oral instructions of superior bank authority and, therefore, criminal prosecution of the applicant is bad in law.
(3.) THE contention of the counsel for the applicant is that no offence against the applicant is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment. He pointed out certain documents and statements in support of his contention.;