GOPAL PODDAR 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 Cr.P.C. with a prayer to quash the entire criminal proceeding of Complaint Case No. 236 of 2014 including the order taking cognizance dtd. 4/4/2017 passed by the learned Judicial Magistrate 1st Class, Dhanbad whereby and where under, the learned Judicial Magistrate 1st Class, Dhanbad has directed for issuance of summons inter alia against the petitioner for having committed the offences punishable under Ss. 418 and 468 of Indian Penal Code.

(3.) The allegation against the petitioner is that the petitioner along with co-accused-Rameshwar Poddar being the CMD of Ramel Industries Pvt. Ltd. has cheated and committed forgery for the purpose of cheating by opening a branch of Ramel Industries and making the innocent persons deposit their money but when the fixed deposits became mature, closed their establishment and fled away.