SHRISTIDHAR MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) For the Petitioner : Mr. Mohit Prakash, Advocate For the State : Ms. Sushma Aind, A.P.P. For the O.P. No.2 : Mr. Shadab Bin Haque, Advocate 04/dtd.: 11/05/2023 Heard Mr. Mohit Prakash, learned counsel for the petitioner, Ms. Sushma Aind, learned counsel for the State and Mr. Shadab Bin Haque, learned counsel for the O.P. No.2

(2.) The present petition has been filed for quashing the order dtd. 17/5/2014 passed by the learned Chief Judicial Magistrate, Gumla in connection with Complaint Case No. 39 of 2013 whereby he has been pleased to call upon the petitioner to face the trial under Sec. 138 of N.I. Act.

(3.) The complaint petition has been filed alleging therein that the petitioner and complainant were business partners earlier. On 10/4/2012 the petitioner demanded a huge sum of Rs.30.00 lakhs from the Complainant for purchasing 4, 5 plots of land and the Petitioner assured that he would return money very soon. The Complainant somehow managed Rs.30,000,00.00(Thirty Lakhs only) and gave to the Petitioner in part wise and in lieu thereof the petitioner has given a cheque of Rs.30,000,00.00 (Thirty Lakhs only) to the complainant.