NAND KISHORE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Nilesh Kumar, learned counsel appearing for the petitioner, Mr. Prabhu Dayal Agrawal, learned Spl.P.P. for the State and Mr. Kumar Amit, learned counsel appearing for the O.P. No. 2.

(2.) This criminal miscellaneous petition has been filed for quashing of the entire criminal proceedings, in connection with Lohardaga SC/ST Case No. 8 of 2021, arising out of Complaint Case No. 6 of 2021, pending in the Court of learned Additional Sessions Judge-I-cum-Special Judge, Lohardaga.

(3.) The complaint was filed stating therein that in the year 2015 this petitioner has received Rs.2,00,000.00 in cash and Rs.80,000.00 in cheque i.e. to provide job to one Dharmdeo Oraon, nephew of the informant. The amount was not paid neither the job was provided. On 18/4/2021 when the informant went to the petitioner's house, the petitioner abused and assaulted him. It has been suspected by the informant that Rs.2,80,000.00 has been defalcated by the petitioner. It has further been alleged that neither the petitioner had provided the job nor returned money. Accordingly complaint case was filed and the said complaint was sent for its institution and investigation under Sec. 156(3) of the Cr.P.C. by the learned Court and accordingly, the case has been instituted vide Lohardaga SC/ST Case No. 8 of 2021.