UMESH SAKHUJA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Cr.M.P. No. 298 of 2018 has been filed for quashing the order taking cognizance dtd. 14/7/2017 and the entire criminal proceeding arising out of complaint case being C1 Case No.2866 of 2015 wherein cognizance has been taken under Ss. 420/34 of the Indian Penal Code by Chief Judicial Magistrate, Jamshedpur. Cr.M.P. No. 572 of 2017 has been filed for quashing the order taking cognizance dtd. 12/8/2016 and the entire criminal proceeding arising out of complaint case being C1 Case No.2862 of 2015 wherein cognizance has been taken under Ss. 420/34 of the Indian Penal Code by Chief Judicial Magistrate., Jamshedpur.

(2.) Both the cases arise out of the different cases but the petitioners are the same and involve substantially the same questions of law and therefore, are being heard together and will be disposed of by this common order.

(3.) Accused No.1 is Travel Agent and accused nos.2 and 3 are petitioner nos.1 and 2. The complainants had booked tour package for Mansarovar Yatra for the year 2013-14 for a sum of Rs.75,000.00 and Rs.81,000.00 each and had paid the same, but on one pretext or other, the tour package was cancelled and neither they were taken for the tour nor the amount taken was refunded.