BUPAK DUI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. L. Perme, learned counsel for the petitioner as well as Mr. K. Tado, learned Public Prosecutor, Arunachal Pradesh. Also heard Mr. A. Dhar, learned counsel representing Respondent No.2.

(2.) On the basis of the complaint/first information lodged by the petitioner on 28.02.2014, Itanagar Police Station Case No.49/2014 was registered against the Respondent No.2 Shri Pradip Kumar Das under Sec. 420 of the Indian Penal Code read with Sec. 138 of the Negotiable Instruments Act.

(3.) The investigation of the case by Itanagar police personnel resulted in the Final/Closure Report dated 22.09.2014 recording that no ingredients of the offence of cheating was found against the said Respondent No.2 Shri Pradip Kumar Das. The said Final Report as well as the protest petition of the petitioner received consideration of the Chief Judicial Magistrate, Yupia and by order dated 02.05.2016, the Final Report stood accepted and the case (G.R. Case No.111/2014) was closed.