- (1.) IN this petition, the petitioner has prayed for quashing investigation of Sakchi P.S. Case No.260 of 1985, G.R. No.2105A of 1985.
(2.) THE case of the prosecution is that the informant, who was an Assistant Commissioner of Excise, Jamshedpur in 1985, detected that during their tenure, his predecessor - Sachchidanand Poddar, Excise Inspector - L.M. Nandkeolyar and others, under a deep rooted conspiracy to cheat the excise revenue, managed a showy export of India Made Foreign Liquor (IMFL) and Beer on the basis of forged import permits to Karaikal, Mahe & Yanam in Pondicherry region and Nasik in Maharashtra. In the documents, it were fraudulently shown that a huge quantity of IMFL and Beer was exported out of Bihar to Karaikal, Mahe, Yanam & Nasik, but actually, the same were sold in black market. The said persons/officials thereby caused a huge loss of excise duty to the State to the tune of Rs.2,17,19,763/ - during the period 1983 -84. On the basis of the said allegation the case was registered under Sections 120B, 409, 420, 467 and 468 of the Indian Penal Code read with Section 47(A) of the Bihar Excise Act.
(3.) AFTER investigation, the police submitted chargesheet against 12 persons. The final form was submitted and the petitioner was not included as an accused, as no material was found against him.;