KUNDAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners are accused in Complaint Case No.60 of 2014, wherein cognizance has been taken against the petitioners for offence under Section 420 I.P.C. by the impugned order dated 27.01.2014.

(3.) The challenge is on the ground that on a bare perusal of the complaint petition, a case of only civil dispute is made out and no case of cheating is made out. Hence, the criminal prosecution is abuse of the process of the Court.