SANGITA KUMARI 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 order taking cognizance dtd. 5/6/2017 along with the entire criminal proceeding in connection with T.R. Case No.188 of 2019 arising out of P.C.R. Case No.844 of 2015 corresponding to G.R. Case No.82 of 2015.

(3.) The brief facts of the case is that the petitioner entered into an agreement for running the business of Customer Service Point (CSP). The security money was given to the co-accused Sunil Kumar Sinha to run three codes of the CSP as per the arrangement but the accused only gave one code to the complainant. On the basis of the protest petition filed by the informant-complainant as well as the statement on solemn affirmation of the informant-complainant and the statement of the enquiry witnesses, the learned Sub-Divisional Judicial Magistrate, Rajmahal found prima facie case against the petitioner for the offence punishable under Sec. 406 of the Indian Penal Code.