BIKRANT SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Bharat Kumar, the learned counsel appearing for the petitioner and Mrs. Priya Shrestha, the learned counsel appearing on behalf of the respondent State. On repeated calls nobody responded on behalf of the O.P.No.2. Same was the position on 11/4/2022.

(2.) This petition has been filed for quashing the order talking cognizance dtd. 1/10/2018 and the entire criminal proceeding arising out of Complaint Case No.C/360/2019, pending in the court of learned Chief Judicial Magistrate, Jamshedpur.

(3.) Mr. Bharat Kumar the learned counsel appearing for the petitioner submits that the petitioner is Branch Manager of Bharti AXA Life Insurance Co. Ltd. He submits that the policy was issued and since the payment was not made with regard to 3rd premium and that is why the policy in question has been lapsed in 2015. It has been alleged that the amount taken earlier has not been returned back to the O.P.No.2. The learned court has taken cognizance by order dtd. 1/10/2018.