MOHAMMAD NASRUL HODA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant petition has been filed against the order dtd. 9/9/2022 passed in Cr. Revision No.90 of 2022 arising out of C.P. Case No.1144 of 2021 which was preferred by the complainant against the order taking cognizance under Sec. 417 of the Indian Penal Code pending in the Court of learned Additional Sessions Judge-I, Bokaro. The learned Revisional Court after hearing the complainant passed the impugned order recording a finding that offence under Ss. 420, 406 and 120B of the Indian Penal Code was made out.

(2.) The sole ground of challenge is that the impugned order has been passed without hearing the petitioners which is in violation to the mandate of law under Sec. 401(2) of the Cr.P.C.

(3.) Learned counsel on behalf of State assisted by learned counsel on behalf of complainant have defended the impugned order however, have not disputed the legal proposition.