SATISH RAMSWAROOP PANCHARIYA 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 BNSS, 2023 with the prayer to quash and set aside the entire criminal proceeding arising out of Garhwa Nagar P.S. Case No.76 of 2026 registered for the offences punishable under Ss. 316(5), 318(4) & 308(3) of the BNS, 2023.

(3.) The brief fact of the case is that the informant entered into an agreement with the company in the name and style of K Sera Sera Box Office Pvt. Ltd. on 17/8/2023 represented by its authorized signatory for purchasing articles from the said company for running a cinema hall. The petitioner transferred Rs.28,30,000.00 to the account of the said company and it was assured that the said company will provide a license for starting the cinema hall but the articles as per list was not supplied by the company of the petitioner and the company did not return the money rather threatened the informant of dire consequences, if he demands back the money.