PRASHANT BOTHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the opposite party No. 2. This application has been filed for quashing of the entire criminal proceeding of C/1 case No. 1160 of 2007 including the order dated 19.8.2008 passed by the then Judicial Magistrate, Jamshedpur whereby and whereunder cognizance of the offences punishable under Sections 420, 406, 323 of the Indian Penal Code has been taken against the petitioner.

(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 the case of the complainant that the complainant had supplied two mobile cranes on hire to M/s. Konihoor Steel Pvt. Ltd to which the petitioner is the Director. Subsequently, another crane was also placed for the services of M/s. Konihoor Steel Pvt. Ltd on hire. After completion of the work, the complainant submitted bills of Rs. 1,52,892/-for its payment but that was not paid, in spite of several reminders being given for making payment.