Rakesh Ranjan Prasad, J. - (1.) THE order dated 15.12.2004 under which cognizance has been taken against the petitioner for the offences punishable under Sections 406, 409, 420/34 of the Indian Penal Code in Chandil P.S. Case No. 68 of 2002 is being sought to be quashed on the ground that the petitioner had no role to play in the matter which has given rise to a case of misappropriation and cheating, rather the petitioner, as per the case of the prosecution, had entered into the name of beneficiaries in the register only whereas he had never been assigned with any role of the disbursement of the amount. As against this, learned counsel appearing for the State submits that the petitioner is the person who had entered into the name of the beneficiaries in the register but those beneficiaries had never been given money and thereby all the accused persons in connivance with each other misappropriated the amount.
(2.) IN such situation, I do not find if a fit case for quashing of the order taking cognizance. Accordingly, this application stands dismissed.;