RAMESH KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is as application under S. 482, Cr.P.C. for quashing the proceedings in Criminal Case No. 2150 of 1986 pending against the petitioner in the court of 2nd Additional Chief Judicial Magistrate Indore.

(2.) Circumstances giving rise to this petition are these. The petitioner was employed as Inspector in the office of the Co-operative Societies Indore and under a working arrangement, he was also the Recovery officer is the District Land Development Bank, Indore.

(3.) According to the prosecution, the petitioner committed criminal breach of trust in respect of various sums as recovery officer and also committed cheating and, therefore, stands prosecuted.