Jharkhand High Court
Mahesh Nishad vs The State Of Jharkhand on 28 January, 2015
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No. 723 of 2014
Mahesh Nishad S/o Yogeshwar Nishad, R/o village Kondra, PO
& PS- Sindri, Dist.- Dhanbad ..Petitioner
Versus
The State of Jharkhand ..... Opposite Party
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CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR
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For the Petitioner: Mr. Rajesh Kumar, Adv.
For the O.P. : Mr. S.S. Choudhary, A.P.P.
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2/28.01.2015This application has been filed for quashing the F.I.R.
pertaining to Chandankiyari P.S. Case No.139 of 2013 registered under Sections 419/ 420/ 467/ 468/ 471/ 120 B of the I.P.C. and Sections 3, 4 and 5 of the Prize, Chits and Money Circulation Banning Act.
It appears that certain allegations of cheating and forgery made against Kolkata Aryan Food Industries Limited. It is said that the petitioner is one of the Directors of the said Company.
It is submitted by the learned counsel for the petitioner that he is not the Director. Hence, he is not liable to be prosecuted in this case.
Still, the case is at its early stage of investigation and up- till now, nothing has been brought on record to show that I.O. found some material in favour of petitioner. In that view of the matter, at this stage, I am not inclined to interfere with the investigation. Thus, this Criminal Miscellaneous Petition is dismissed.
(Prashant Kumar, J.) Sudhir