MD. SHAMSHAD ALAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant petitions under Sec. 482 of the Code of Criminal Procedure are filed for quashing of the entire criminal proceeding including the order taking cognizance dtd. 11/3/2021 and 17/2/2017 by which the cognizance of the offence have been taken under Sec. 420 of IPC arising out of Complaint Case No. 1979 of 2015 and under Ss. 420, 406 and 120-B of IPC in connection with Complaint Case No. 2108 of 2015.

(2.) The brief facts of the case as per the version of the complainant as disclosed in the complaint petition, reads as under:

(3.) Learned counsel for the petitioner has submitted that the entire criminal proceeding including the order taking cognizance dtd. 11/3/2021 and 17/2/2017, by which the cognizance has been taken, is nothing but misuse of proceeding and only to harass the petitioner, the same has been filed, therefore, the entire criminal proceeding is fit to be quashed. Such submission has been made on the following grounds: