MUKESH KUMAR JAIN Vs. STATE OF M P

JUDGEMENT

(1.) The applicant has preferred the present revision against the order dated 27.8.2013 passed by the First Additional Sessions Judge, Tikamgarh in ST No.231/2012 whereby the charges of offence punishable under Sections 420, 467, 468, 471 of I.P.C were framed against the applicant. Being aggrieved with the aforesaid order the applicant has preferred the present revision.

(2.) The prosecution's case in short is that the complainant lodged an FIR against the applicant that the applicant advised the complainant Anand Pankaj to invest some amount in shares of authorized companies. The Criminal Revision No.1910/2013 complainant gave some amount to purchase the shares but, the applicant did not purchase the shares and thereafter, he gave two cheques of Rs. 3 lacs and Rs.2,86,948/- in favour of the complainant. When the cheques were submitted for payment then it was found that the applicant had an account in the Bank bearing no.1036/2014 whereas, he issued the cheques from the account of one Pushpa Devi who, did not have any amount in the account. Under such circumstances, an FIR was lodged and a case was registered. Charge sheet was filed and case was duly committed to the Sessions Court.

(3.) I have heard learned counsel for the parties.