GANGA SHARAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This application under Section 482 Cr.P.C. has been filed by the petitioner for quashing the order of cognizance dated 31.01.2001, passed by the Chief Judicial Magistrate, Palamau at Daltonganj in Complaint Case No. 27 of 2001 by which the petitioner has been directed to face trial for the offence punishable under Sections 120B, 420 and 417 of the Indian Penal Code and also for criminal prosecution of the petitioner arising out of the said complaint case.

(2.) The brief facts which appear from the complaint is that the petitioner happens to be the Administrative Officer of S.N. Sinha Institute of Business Management, Dhurwa, Ranchi. The complainant had appeared for admission test in the Management Course and after succeeding the test, got his admission and deposited the required fee as per the prospectus and rules of the Institute.

(3.) It is alleged that the complainant was not allowed for continuing his study for the second year because the Institute had increased its fee from Rs.12,585/- to Rs.35,000/- without any previous notice. The name of the complainant was struck off and he was not allowed to continue his studies. His original College Leaving Certificate has also been retained by the Institution and a sum of Rs.18,935/- realised by the Institute, was not returned to him. Since the complainant felt himself cheated, he has filed this complaint after making all correspondence.