AIROnline 2019 UTR 422

Uttarakhand High Court

Hon'ble Judge(s): Ravindra Maithani , J

(A) Criminal P.C. (2 of 1974) , S.482— Penal Code (45 of 1860) , S.120B, S.420, S.468, S.471— Prevention of Corruption Act (49 of 1988) , S.13(2), S.13(1)(d)— Quashing of charge sheet - Offence under Ss. 120 B, 420, 468, 471 of Penal Code and Ss. 13 (2), 13 (1)(d) of P C Act - Record showing prima facie no case for criminal conspiracy, cheating or forgery for purpose of cheating made out against accused persons however case made out under S. 471 of Penal Code only - Charge sheet S. 471 of Penal Code cannot be quashed however charge sheet under other concerned sections liable to be quashed. (Para 48) (B) Criminal P.C. (2 of 1974) , S.482— Penal Code (45 of 1860) , S.120B, S.420, S.468, S.471— Prevention of Corruption Act (49 of 1988) , S.13(2), S.13(1)(d)— Quashing of charge sheet - Offence under Ss. 120 B, 420, 468, 471 of Penal Code and Ss. 13 (2), 13 (1) (d) of P C Act - Record showing prima facie no case for criminal conspiracy, cheating or forgery for purpose of cheating made out against accused persons - Charge sheet against accused persons liable to be quashed. (Para 49) .....