PRITAM AGRAWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In view of the office note, the notice issued on opposite party no. 2 in both the cases is declared to be served validly. Both the criminal misc. petitions, arise out of same complaint case, are being heard together and shall be disposed of by this common order.

(2.) The case of the complainant in brief is that he used to work as the Operational in-charge of M/s Mehta Enterprises, Bankmore, Dhanbad which deals in selling of mobile sets etc. of Samsung and other Company.

(3.) The petitioners are the proprietor of Maa Tara Enterprises and it is alleged that Pritam Agrawal @ Pritam Kumar Agarwalla approached him for sale of mobile set from his retail outlet. It is alleged that the complainant handed over a cheque of Rs.16,950.00 to petitioner-Pritam Agrawal @ Pritam Kumar Agarwalla in connection with business transactions in which interpolation was made in the cheque and the amount was inflated to Rs.7,16,950.00 The statement of the complainant was recorded and process has been issued which is under challenge in the instant petition.