- (1.) Prashant Kumar,J. This application has been filed for quashing the entire criminal proceeding in relation to Persudih P.S.case no. 24/2002 pending in the court of Chief Judicial Magistrate, Jamshedpur.
(2.) It appears that informant being Incharge Superintendent of L.B.S.M. College, Persudih Jamshedpur lodged F.I.R alleging therein that on 22.02.2002 some students came and complain that though they deposited registration fee and examination fee, but they had not been allowed to appear in the examination for the sessions 2000-2002. It is further stated that , informant made an inquiry and found that said students deposited registration and examination fee in time, but the petitioner deposited said amount in the intermediate council after five months. It is alleged that petitioner deceived aforesaid students and retained the said amount with an intention to mis-appropriate it.
(3.) It appears that on the basis of aforesaid information Persudih P.S.case no,. 24/2000 under section 406/420/120B/34 of theI.P.C. instituted and police took up investigation.;