HRISHIKESH DAS Vs. NIRMALAYA DASGUPTA

JUDGEMENT

(1.) Heard Ms. T. Yangi, learned counsel for the petitioner. Also heard Mr. R. Choudhury and Mr. A. Khan, learned counsel appearing on behalf of the respondents.

(2.) By this revision petition, petitioner has prayed for quashing the proceeding in complaint case No. 884(S)2001 under Sections 120(B), 409 and 420 IPC lodged by the complainant/respondent.

(3.) I have carefully perused the complaint petition and from the perusal of the aforesaid complaint petition it appears that the petitioner impressed upon the respondent to part with an amount of Rs. 5,50,000 (Rupees five lakhs fifty thousand) only and odd with an assurance to get his niece admitted in one of the Dental Colleges namely Oxford Dental College, Rajiv Gandhi College of Dental Sciences and Dr. M. P. Ambedkar Dental College, all are at Bangalore. But ultimately petitioners niece was refused to such admission in any of the said Colleges and as such, it was alleged that the petitioner had cheated the respondent by deceiving fraudulently and dishonestly to part with the said amount.