ANUP PRAVEEN 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 the entire criminal proceeding initiated against the petitioners in connection with Complaint Case No.10615 of 2022 including the order dtd. 17/7/2023 passed by the learned Judicial Magistrate-XXIV, Ranchi whereby and where under the cognizance for the offence punishable under Ss. 420/34 of the Indian Penal Code has been taken qua the petitioners only; which is now pending in the court of learned Judicial Magistrate-XXIV, Ranchi.

(3.) The brief facts of the case is that the petitioner Nos.2 and 3 being the representatives of Star Health and Allied Insurance Company Limited made a health insurance of the complainant under the scheme 'Senior Citizen Red Carpet Health Insurance Policy Cashless' and collected two installments of the premium of the said insurance policy. The complainant suffered an injury of fracture on his leg and got himself treated in the hospital and incurred an expense of around Rs.50,000.00 but the said health insurance company did not pay the hospital bill and expenses of the complainant.