RAKESH KUMAR @ KARMALI @ KAMLI 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 B.N.S.S., 2023 with the prayer to quash the entire criminal proceeding including the order dtd. 25/7/2024 passed by the learned Judicial Magistrate 1st Class-XXXI, Ranchi in G.R. No. 1606 of 2024 arising out of Sukhdeo Nagar P.S. Case No. 297 of 2022 whereby the learned Judicial Magistrate 1st Class-XXXI, Ranchi has taken cognizance of the offence punishable under Sec. 406 and 420 of the Indian Penal Code basing upon the charge sheet submitted by the police in the said case.

(3.) The allegation against the petitioner is that the petitioner took loan of Rs.6,64,926.00 from the informant but did not repay the loan and though the father of the petitioner assured the informant that he will ensure that the loan amount with interest thereon is returned to the informant but he as well as the petitioner left their residence without giving any information.