NAVIN KUMAR VERMA 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 the prayer to quash the entire criminal proceeding in connection with C.P. Case No. 1399 of 2019 as well as the order dtd. 3/9/2021, passed by the Judicial Magistrate -1st Class, Chatra whereby and where under the learned Judicial Magistrate -1st Class, Chatra found prima facie case for the offences punishable under Sec. 138 of the Negotiable Instrument Act and under Sec. 420 of the Indian Penal Code.

(3.) Learned counsel for the petitioner at the outset submits that the petitioner does not want to press the prayer to quash the entire criminal proceeding of the said C.P. Case No. 1399 of 2019 so far as the offence punishable under Sec. 138 of Negotiable Instruments Act is concerned and confines his prayer to quash the portion of the said order dtd. 3/9/2021 by which the learned Judicial Magistrate 1st Class, Chatra found prima facie case for the offence punishable under Sec. 420 of Indian Penal Code in respect of the petitioner is concerned.