RAKESH JAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Indrajeet Sinha, learned counsel appearing for the petitioner and the learned counsel for Opposite Parties.

(2.) The Opposite Party No. 2 Mr. Rakesh Ranjan Srivastava, Managing Director of M/s. Computer Media (India) Consultants (P) Ltd. filed a complaint case before the Chief Judicial Magistrate, Dhanbad, against the petitioner Rakesh Jain, praying therein to take cognizance of the offence under section 138 of the Negotiable Instruments Act and Sections 406/420 of the Indian Penal Code as the accused (petitioner) committed the aforesaid offence on the basis of the fact stated in the Complaint Petition.

(3.) The learned Chief Judicial Magistrate directed the Police to institute First Information Report under the provisions of S. 156(3) of the Code of Criminal Procedure. Accordingly, Bank More, Dhanbad Police Station registered a First Information Report against the petitioner under sections 406 and 420 of the Indian Penal Code and under section 138 of the Negotiable Instruments Act.