Rajendra Nath Sinha, J. - (1.) This is an application under section 482 of the Code of Criminal Procedure for quashing of the proceedings arising out of the Baharampur P. S. Case No. 54/99 dated 18.02.99 under sections 406/409/420 of the Indian Penal Code corresponding to G. R. No. 190/99.
(2.) The petitioner works for gain as medical technician in the department of the Baharampur District Hospital (Sadar). He was attached there for quite a long time in the aforesaid capacity. It is revealed that a complaint was lodged on 18.02.99 by one Dr. Debi Sankar Mishra being the Chief Medical Officer of Health, Murshidabad alleging inter alia the following against Dr. Debabrata Mukherjee, the then Superintendent of Baharampur District Hospital, alleging non-maintenance of any stock account of used X-ray films as well as hypo- solutions resulting loss of Government revenue to the tune of Rs. 40,000/- only due to non-disposal of the said items by inviting tenders for the years 1985-87.
(3.) The aforesaid complaint by itself did not disclose any allegations against the petitioner as he was never vested with any administrative authority for sale or purchase of materials and/or used materials. He came to know about the purported chargesheet No. 111 of 2002 dated 31.03.02 impleading him and few others in the aforesaid case.;