RAJESH ARORA 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 Cr.P.C. with the prayer to quash the entire criminal proceeding including the order dtd. 19/9/2022 passed by the learned Chief Judicial Magistrate, Bokaro in connection with Complaint Case No. 520 of 2020 by which the learned Chief Judicial Magistrate, Bokaro has found prima facie case inter alia against the petitioner for having committed the offences punishable under Ss. 406 and 420 of Indian Penal Code and directed for issuance of summons against the petitioner.

(3.) The allegation against the petitioner is that with the insistent and persuasion of accused persons of the case particularly the co- accused-Satyendra Mishra, the complainant agreed and got convinced to purchase the landed property mortgaged with the bank by Arjun Kumar Singh through a tripartite agreement but even though the petitioner paid the entire loan amount of the mortgager of the property with the bank namely Arjun Kumar Singh, but the petitioner being the officer of the bank cheated and committed criminal breach of trust.