BAL KISHORE SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner is aggrieved by the order dated 19.8.2010 passed by Sri C.A. Moiz, learned Judicial Magistrate, Dhanbad, in C.P. Case No. 1856 of 2009, whereby the learned Magistrate has dismissed the complaint petition under Section 203 Cr.P.C. The petitioner has also challenged the order dated 6.1.2015 passed by learned Sessions Judge, Dhanbad, in Criminal Revision No. 205 of 2010, whereby the revision filed by the petitioner against the said order dated 19.8.2010, was dismissed by the Revisional Court below.

(3.) The impugned order shows that there was an agreement between the parties for sale of a land and it is alleged that a considerable amount was also advanced to the complainant. A cheque was also issued, which subsequently bounced, for which, another complaint case for the offence under Section 138 of the N.I. Act was separately instituted against the accused opposite parties. A separate complaint was filed by the complainant petitioner for the alleged offence under Sections 406 and 420 of the Indian Penal Code arising out of the same transaction. The learned Magistrate after enquiry, by order dated 19.8.2010 dismissed the complaint of the petitioner. The petitioner thereafter moved the Revisional Court below, which also dismissed the revision filed by the petitioner.