BABU KHA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) This petition under section 482 of Code of Criminal Procedure, 1973 has been filed against the order dated 15.2.2018 passed by the Additional Sessions Judge, Link Court, Tarana, Ujjain in Criminal Revision No.0/2018 whereby the learned Sessions Judge has upheld the order passed by learned Judicial Magistrate First Class, Tarana, Ujjain by which the application under section 437(6) of the Code of Criminal Procedure, 1973 of the petitioners was dismissed.

(3.) On the basis of written complaint of Lincy, an FIR was registered bearing Crime No.129 of 2017 against the petitioners under Sections 420 and 506 of Penal Code alleging that the petitioners have received an amount of Rs. 11,70,000.00 from the complainant on an assurance of returning the sum by multiplying it by 125% within a period of one month.