PARAG BOOBNA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) JUDGMENT Heard learned counsel appearing for the petitioner and learned counsel appearing for the State.

(2.) THIS application has been filed for quashing of the entire criminal proceeding of C -1 Case No. 809 of 2000 including the order dated 16.11.2000 whereby and whereunder cognizance of the offences punishable under Sections 406, 420 read with Section 120B of the Indian Penal Code and also under Section 138 of the Negotiable Instruments Act has been taken against the petitioner.

(3.) THE complainant -Opp. Party No. 2 filed a complaint, stating therein that the complainant -M/s Tata Iron and Steel Company Ltd. is engaged in manufacturing and sale of Iron and Steel products including STP Tubes.