SANDEEP BHUTANI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, the informant as well as the State.

(2.) The petitioner seeks quashing of the order dated 06.06.2015 passed by the learned Chief Judicial Magistrate, Kaimur at Bhabhua in Complaint Case No. 464/2014, whereby the court below has found prima facie case for offences under Sections 406 and 419 of the Indian Penal Code.

(3.) In the complaint petition, it is alleged that this petitioner and other accused persons by introducing themselves to be agent of Vodafone Company requested the complainant to install a tower in his land for which they also took Xerox copy of papers of the land of complainant. They also showed the advertisement published in the newspaper dated 24.01.2014. The complainant also received a registered letter on 24.01.2014 whereby he was instructed to deposit certain amounts in the account of Company. Accordingly, the complainant deposited the amount on various dates in the account of this petitioner as well as the Company through Bhabhua Branch of Punjab National Bank and State Bank of India. The complainant has deposited total amount of Rs. 1,02,700/-, but tower was not installed on his land. The complainant made request for refund of his money, but the same not returned.