RAJESH CHANDRA @ PRAKASH CHANDRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioners and learned counsel appearing for the State and also the learned counsel appearing for the opposite party No. 2. This application has been filed for quashing of the entire criminal proceeding of Complaint Case No. C-1183 of 2011 including the order dated 3.1.2012 passed by the then Judicial Magistrate, 1st Class, Hazaribagh whereby and whereunder cognizance of the offences punishable under Sections 420, 467, 468, 471. 120(B) read with Section 34 of the Indian Penal Code has been taken against the petitioners.

(2.) Before adverting to the submissions advanced on behalf of the parties, case of the complainant needs to be taken notice of.

(3.) It is a case of the complainant that the Complainant Basudeo Prasad Mehta and his wife were having a joint account in the State Bank of India in which account a sum of Rs. 1,59,967.19 was there on 12.3.2007 on which date the complainant deposited a sum of Rs. 1,00,000/- in a fixed deposit, vide STDR No. A/D 1/81 981448 which as to be matured on 12.3.2011.