SUMATI KACHHAP Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sanjeev Thakur, learned counsel for the petitioner, Mr. P.C. Sinha, learned counsel for the State and Mr. Sunil Kumar, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing of entire criminal proceeding including the order dtd. 10/1/2013 passed by the learned Chief Judicial Magistrate, Gumla in connection with Complaint Case No.210 of 2010, pending in the court of the learned Chief Judicial Magistrate, Gumla.

(3.) The complaint case has been filed by opposite party no.2 alleging therein that the complainant and petitioner has known to each other in the year 2004 for establishing a School and the petitioner had promised to help the complainant in establishing the School if the complainant will arrange Rs.25,00,000.00. It has been further alleged that somehow she arranged the money and gave to the petitioner by cash and demand draft, in the year 2006 again the petitioner promised to help the complainant for establishing the School. It has been also alleged that on different date money has been given by different modes and in return some cheques were issued by the petitioner in favour of the complainant. On deposit of the same cheque, in her account the complainant found that all cheques were dishonoured, when she approached the petitioner again she promised that the complainant will get the money, but till today money has not been returned to the complainant and as such the complaint case has been filed against the petitioner.