MUKESH KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Navneet Sahay, learned counsel for the petitioner, Mr. Rakesh Ranjan, learned counsel for the State and Mr. Sanjay Kumar, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing the order dtd. 8/4/2016 whereby cognizance under Sec. 406 and 420 of the Indian Penal Code has been taken against the petitioner in connection with Ormanjhi P.S. Case No. 104/2015 corresponding to G.R. No.3431/2015, pending in the court of the learned Judicial Magistrate, 1st Class at Ranchi.

(3.) The informant lodged the FIR alleging therein that the informant in the year 2009 entered into an agreement with one Samridhi Creative Pvt. Ltd. for the purpose of having purchase of a Duplex in the project 'Rainbow 7' which was under construction. The informant gave Rs.18,90,000.00 to one Mr. Rohan Kumar. Subsequently, the informant learnt that the entire work and responsibility of construction and bonafide ownership has been shifted on the shoulders of one Mr. Mukesh Kumar Sinha. It was further alleged that the informant has been asking for the possessions of that flat since long and the accused person is not giving the possession of the Duplex.