JASBIR SINGH 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 of the Code of Criminal Procedure with the prayer to quash and set aside the entire criminal proceeding arising out of Complaint Case No.4572 of 2018 including the order taking cognizance dtd. 9/8/2019 passed by learned Judicial Magistrate-1st Class, Ranchi whereby and where under the learned Judicial Magistrate-1st Class, Ranchi has found prima facie case for the offences punishable under Ss. 420/406/120B of the Indian Penal Code against the petitioner.

(3.) The brief fact of the case is that the complainant deposited a cheque in his bank account with State Bank of India and the said cheque was not honoured; nor the cheque which he presented in his bank account was returned. On being asked by the complainant, the petitioner who was the AGM, State Bank of India and the Administrative Head of the Hatia Branch of State Bank of India, whom the complainant claims to be the branch manager, told the complainant that he does not have the cheque and he will not return the cheque concerned to the complainant. A legal notice was given to the petitioner to which he did not respond.