RUPESH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Lukesh Kumar, learned counsel appearing for the petitioner, Mr. Achinto Sen, learned A.P.P. for the State and Ms Shrestha Priya Jha, learned counsel appearing for the O.P. No. 2.

(2.) This petition has been filed for quashing of the entire criminal proceeding including the order taking cognizance dtd. 23/8/2012, by which, cognizance for the offence under Sec. 406 of the Indian Penal Code has been taken against the petitioner, in connection with C.P. Case No. 1776 of 2011, pending in the court of learned Chief Judicial Magistrate, Ranchi.

(3.) The complaint case was filed by the O.P. No. 2 alleging inter alia that the complainant is a business man running his business at Rani Sati Mandir Lane, Ratu Road, Ranchi. In the month of October, 2011 one Mritunjay Mishra came to the complainant and introduced himself as Area Sales Manager of KPR Industries and disclosed that his company is manufacturer of Tea and Spices having its factory at Ghaziabad and Haryana and expressed his desire to carry on business in the Ranchi and Jharkhand Market and asked the complainant to carry on business with the said company and since the complainant is also desirous to develop his business as such the complainant became ready to carry on business with the said company.