K K SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This application has been filed under Section 482 of the Code of Criminal Procedure (the Code) for quashing the order dated 10-9-2001 whereby and whereunder the learned Magistrate rejected the petition field by the petitioner under Section 210 of the Code to call for a report from Sanjay Nagar Police Station vide Report No. 656 of 1999 at Bangalore and also decline to stay the further proceeding in respect of Complaint Case No. C/1-185-2000.

(2.) It is stated that the Police case being Sanjay Nagar P.S. Case No. 656 of 1999 at Bangalore was registered under Section 420 of the Indian Penal Code against the accused persons including Ritesh Sinha alleging therein about cheating of Rupees five lacs for securing admission in the Medical College at Bangalore. A complaint case has also been filed vide Complaint Case No. C/-1-185-2000 in which inquiry was duly held under Section 202 of the Code and cognizance for the offences under Sections 420, 406, 464, 468, 470, 469, 506, 120B and 109/34 of the Indian Penal Code was taken against the petitioner and his son Ritesh Sinha as regards cheating to the tune of Rupees five lacs for security admission in Medical College at Bangalore.

(3.) The petitioner filed an application under Section 210 of the Code before the Court below which was rejected by the impugned order dated 10-9-2001.