VIKAS YADAV 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 proceedings in connection with Complaint Case No.C/1 Case No.2537 of 2016 including the order taking cognizance dtd. 1/6/2017 by which the learned Magistrate has found prima facie case for the offences punishable under Sec. 385, 386, 506, 34 of the Indian Penal Code against the petitioner.

(3.) The allegation against the petitioner is that the petitioner was in business relationship with the complainant. On 26/9/2016 at about 12:00 noon, the accused persons visited the office of the complainant. During the settlement talk, the complainant insisted the accused persons to take back the rejected spools from the complainant's firm. On the other hand, the petitioner demanded the value of the rejected spools amounting to Rs.7,44,947.00 and on the complainant refusing to pay the same, the petitioner threatened the complainant and his son with their life.