S SHANKARMANI Vs. NIBAR RANJAN PARIDA

JUDGEMENT

(1.) This revision is filed for. quashing the order dated 7-5-1985 passed by the Sub-divisional Judicial Magistrate, Kendrapara, in ICC No. 52 of 1985, taking cognizance under Section 418/ 109, I.P.C. against the accused persons (the present petitioners) on the basis of the complaint petition filed by the present opposite party No. 1.

(2.) The complainant's case may be briefly stated as follows :

(3.) The gist of the complainant's case is that it was only because of the false representations made to his father by the accused persons which made him believe that his house would be taken on rent for their Bank, and so he incurred huge expenditure for making the house suitable for the occupation of a Bank and that ultimately when his house was not taken on rent he suffered heavy monetary loss and under the circumstances the accused persons are guilty of the offence of cheating.