DEEPAK FASTENERS LIMITED 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 arising out of and in Connection with Criminal Complaint Case No.1781/2016 of the court of Judicial Magistrate-1st Class, Jamshedpur including the order dtd. 18/2/2017 whereby and where under the learned Judicial Magistrate found prima facie case against the petitioners for the offences punishable under Ss. 420/34 of the Indian Penal Code.

(3.) The allegation against the petitioners is that the petitioner No.1 is the company and the petitioner Nos.2 to 6 are the employees of the company. The complainant was the dealer of the said petitioner No.1- company for sell of nuts and bolts since 2010-11 and he continued doing business with the company till 2014. The quantum of the business was about 3.75 crores. But later on, the petitioner No.1- company has terminated the complainant as a dealer and appointed a new dealer causing loss to the complainant.