PRASHANT KUMAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned A.P.P. for the State and learned counsel for the opposite party no. 2.

(2.) The petitioner has moved the Court under Section 482 of the Code of Criminal Procedure, 1973 for the following relief:

(3.) The petitioner at the relevant time was posted as Deputy General Manager of Jakson Limited, manufacturer of power generators. The allegation is that he along with other coaccused Hemant Kumar Das, proprietor of M/s Interface Industrial Systems had taken an amount of Rs. 10,75,000/- from the complainant (opposite party no. 2) for supply of 160 KW/200 KVA silent DG set of Jakson Company but the same was not delivered and the cheques returned by the co-accused of Rs. 10,75,000/-, as also Rs. 1,25,640/- towards interest were not honoured by the Bank.