SURAJ KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Criminal Miscellaneous Petition has been filed invoking the jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure with a prayer to quash and set aside the entire criminal proceedings including the order of cognizance dtd. 18/8/2022 passed by learned Judicial Magistrate-1st Class, Bokaro, in Complaint Case No.278 of 2022 and the said case is now pending before the learned Judicial Magistrate-1st Class, Bokaro.

(3.) The allegation against the petitioners is that the petitioners respectively being the borrower and the guarantor, got a truck financed by the complainantFinance Company and paid only Rs.65,000.00 out of the money taken as loan and thereafter stopped payment and when the authorized persons of the complainant went to the house of the petitioners they abused and drove them out and did not show them the vehicle and they have dismantled and sold the vehicle.