R.R. Prasad, J. - (1.) Heard the parties.
(2.) This application is directed against the order dated 8.5.2013 passed by the Chief Judicial Magistrate, Bokaro in B.S. City P.S. Case No. 168 of 2011 whereby and whereunder, prayer made by the petitioner for discharge was rejected.
(3.) It is the case of the prosecution that the petitioner was the erstwhile Secretary of Bharat Ekta Grih Nirman Sahyog Samiti Limited, Bandhgora, Bokaro. On 1.12.2010 one Sugriv Pandey was elected as Secretary by the General Body. Thereupon the petitioner was asked by the informant to hand over the charge to newly elected Secretary of the said Society but the petitioner did not care to obey the order. Thereafter, again the petitioner was asked to hand over the charge to newly elected Secretary. In spite of repeated request, when the petitioner failed to hand over the charge, a case was lodged as B.S. City P.S. Case No. 168 of 2011 under Sections 406, 409, 420 of Indian Penal Code and under Section 45A (3) of the Bihar Co-operative Societies Act, 1935.;