AMIT SARAOGI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) By this application under Section 482 Cr.P.C., the petitioner has prayed for quashment of a Complaint Case registered as C.R. No. 6/2010 under sections 415/418/420/120-B/34 I.P.C. of the Court of the learned Judicial Magistrate First Class, Dimapur. The brief facts involved in this case are stated thus:

(2.) At paragraph 8 of the Complaint, the Opposite party No. 2 (the complainant) stated as below:

(3.) In the prayer of the said Consumer complaint, recovery of Rs. 70,000/- as principal, Rs. 2,000/- as compensation and Rs. 230/- as cost of legal notice was claimed.