Anant Bijay Singh, J. - (1.) Heard learned counsel for the petitioners, learned counsel for the O.P. No.2 and the learned Addl. P.P.
(2.) The petitioner is apprehending his arrest in connection with Protest-cumComplaint case no. 1240 of 2013 registered under section 406, 420, 467, 468, 471 and 120B of the I.P.C.
(3.) It appears that earlier a complaint has been filed bearing Complaint Case no.223 of 2012, which was sent for institution of a case under section156(3) of the Cr.P.C. which was registered as Chas P.S. Case no. 82 of 2012 and further on 03.07.2012 final form was submitted against the accused which is pending for lack of evidence.;