SATYENDRA NATH TIWARI 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 Bharatiya Nagarik Suraksha Sanhita, 2023 with the prayer to quash the entire criminal proceeding as against the petitioner in connection with Complaint Case No.269 of 2024 including the order dtd. 29/5/2024 passed by the learned Judicial Magistrate-1st Class, Ranchi whereby and where under the learned Magistrate has found prima facie case for the offence punishable under Sec. 420 of the Indian Penal Code.

(3.) The allegation against the petitioner is that the petitioner being the brother of the complainant, obtained several signatures on several documents and blank papers with a promise to give her share after documentation but did not give her share. The learned Magistrate, on the basis of the complaint, statement of the complainant on solemn affirmation and the statement of the enquiry witnesses found prima facie case as already indicated above.