JAGAT KISHORE SHARAN Vs. STATE

JUDGEMENT

(1.) LEARNED counsel for the petitioner, for opposite party No. 2, the complainant and learned Additional Public Prosecutor have been heard.

(2.) THIS is an application u/s. 482 of the Code of Criminal Procedure praying therein to quash order dated 14.2.2001 by which cognizance of offence under had been taken, as well to quash the further prosecution arising out of Complaint Case No. 145 (C) of 2001 pending in the Court of Sri S.N. Tiwari, Judicial Magistrate, first class, Patna in so far as it relates to the instant petitioner.

(3.) ACCUSED No. 1 to 8, petitioner being accused No. 2 said to be the Chairman of Hindustan Financial Management. Limited (H.F.M.L. in short) had invited deposits of money from general public in different schemes promising good return who also persuaded the complainant and his wife to make deposits in the Company. On such assertion money was deposited by the complainant and his wife and twenty two certificates were issued, each for Rs. 3,950.00 with an assured payment of Rs.