AMNA NAIM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for opposite party no. 2 and learned APP for the State.

(2.) This criminal miscellaneous application has been filed for quashing the order dtd. 29/5/2014 passed by Judicial Magistrate 1st Class, Patna in Complaint Case No. 25229 (C)/2014 whereby and where under the learned Magistrate has taken cognizance of the offences punishable under Ss. 420, 406, 504 and 323 of the Indian Penal Code against the petitioner.

(3.) The case of the complainant-opposite party no. 2, in brief, is that in the year 2012, the petitioner/accused came to the complainant and his wife and told them that she is working in State Bank of India as ..Dalal.. and she could help them to get loan of Rs. Five lakh for the purpose of starting a small scale industry from bank and for this work she demanded Rs. 1.25 lac at once. After agreeing, the complainant paid Rs. 1.25 lakh to the petitioner/accused for the purpose of getting the loan.