MUKESH BHARGAVA Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) In this case, a complaint was moved by respondent No. 2 - Dilvar Singh Chandpuri before the learned Additional Chief Judicial Magistrate, Rishikesh, Dehradun, under Sections 418/420/365/506 of I.P.C. against the present applicant and four other persons. After recording the statement of the complainant under Section 200 of Cr.P.C. and witness under Section 202 of Cr.P.C., the learned Magistrate has taken cognizance and issued summons under Sections 420/506 of I.P.C. vide order dated 15.03.2014. Against the summoning order the applicant preferred revision before the learned Session Judge, Dehradun, which was subsequently transferred to learned 1st Additional District Judge, Rishikesh, Dehradun and ultimately the revision was rejected vide order dated 23.02.2016 by the court concerned. Hence the applicant has invoked the inherent jurisdiction of this Court under Section 482 Cr.P.C.

(2.) Heard Mr. Sumit Bajaj, learned counsel for the applicant, Ms. Mamta Joshi, learned Brief Holder for the State and perused the records.

(3.) The allegation alleged by Dilvar Singh Chandpuri (complainant/respondent No. 2) in the complaint is that the accused persons assured him to provide job in foreign country, for which the complainant has already deposited huge amount in the bank account of the accused persons, but no job has been provided to the complainant. Hence, he filed a complaint of cheating against the accused persons before the court concerned.