RAVI KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the State.

(2.) THE petitioners have challenged the order of cognizance dated 20th of September, 1999 passed in Complaint Case No. 1037(c) of 1999 whereby cognizance has been taken against them under Sections 420 and 120B of the Indian Penal Code.

(3.) FROM a bare perusal of the complaint, it would appear that no case under Sections, 420 or 120B of the Indian Penal can, at all, be said to have been made out as the only allegation in the complaint is that the petitioners indulged in speculative transactions leading to losses. This was done by the petitioners despite the insistence of the complainant not to indulge in such speculative business. The complaint does not make it clear as to how the losses incurred could be saddled on him. The complaint, on a plain reading, is very vague and does not delineate the commission of any offence whatsoever.