- (1.) The instant writ petition is preferred challenging the entire criminal proceedings arising out of Bistupur P.S. Case No. 251 of 1995, corresponding to G.R. No. 2544 of 1995. The offences alleged are under Sections 379, 420, 406, 471 and 120B I.P.C. but cognizance was taken by the Chief Judicial Magistrate, Jamshedpur, under Sections 379, 406, 467, 475 and 120B I.P.C. on 18.5.2009, which is impugned. At the very outset learned counsel appearing on behalf of the petitioners has brought to my notice that a case for transfer of the proceedings under Section 407 Cr.P.C. was moved in Cr. Misc. Case No. 5460 of 1996(R), praying for transfer of G.R. Case No. 974 of 1996 from the Court of Chief Judicial Magistrate, Ranchi to the Court of Chief Judicial Magistrate, Jamshedpur and G.R. No. 2544 of 1995, but the same was dismissed as withdrawn.
(2.) According to the facts of the case number of 'F' forms were misplaced/stolen from the office of the Commercial Tax Department between the periods commencing from 4th September, 1988 to 30th May, 1989. The forms of 'D' series allegedly stolen from the office of the Assistant Commissioner (IB), Jamshedpur found their way into the market under circulation. The usage, of the said forms resulted in loss of Revenue and State Exchequer. F.I.R. was registered in the district of Ranchi, Police Station-Kotwali vide Case No. 163 of 1996 (Annexure-4 to the memo of petition). The numbers of 'F' forms mentioned in different series including 'F' forms of 'D' series.
(3.) The details regarding which proceedings are in progress at Ranchi are enumerated in the chart herein below:-- JUDGEMENT_1130_TLJHAR0_2012.html;