AVINASH JAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This application under Section 482 Cr.P.C. is for quashment of order dated 20.01.2014 passed in Complaint Case No. 4694 of 2012 whereby the learned Judicial Magistrate-1st Class, Purnea has taken cognizance against the petitioners for offences under Sections 420,406,120-B I.P.C. on the complaint of opposite party No.2-Uday Shankar Arya.

(3.) According to the complaint petition, the complainant is one of the partners of M/s Shubham Enterprises, Purnea. The complainant entered into a business agreement with the Company of the petitioners known as Arise India Ltd. A copy of the agreement paper dated 11.07.2011 is at Annexure-2.