TAJUDDIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) The allegation in the complaint petition is that after purchasing a washing machine of a particular make from the particular retailer on payment of a particular amount, the machine went defective time and again and in spite of repair being carried out, the machine could not be working satisfactorily as a result of which the complainant wanted the manufacturers through the present petitioners to replace the machine by a fully functional machine. That not having been done, the complainant filed the complaint petition.

(3.) The learned Magistrate after holding an enquiry into the allegations came to the conclusion that the grounds were sufficient for proceedings against the petitioners as they appeared committing offences under Sections 406 and 420 of the IPC.