MOHAN KISHORE MISHRA 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. 528 of the B.N.S.S., 2023 with the prayer to quash and set aside the order dtd. 3/4/2024 passed by learned S.D.J.M., Godda in Complaint Case No.434 of 2023 whereby and where under the learned S.D.J.M., Godda has found prima facie case for the offences punishable under Ss. 406 of the Indian Penal Code against the petitioner as well as the order dtd. 27/9/2024/22/11/2024 passed by the learned J.M.-1st Class, Godda whereby and whereunder the non-bailable warrant of arrest has been issued against the petitioner.

(3.) The brief fact of the case is that the petitioner took money from the complainant and issued two separate cheques of Rs.85,000.00 and Rs.2,75,000.00 in discharge of his debt, but on being presented in the bank by the complainant both the cheques were dishonored. The complainant demanded the cheque amount and issued notice through the Advocate but still the petitioner did not pay the said amount, hence, the complainant filed this complaint case.