SASHI RANJAN KUMAR MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has challenged the order taking cognizance dated 03.02.2017 passed in Complaint Case No.2879 of 2015.

(2.) Plea raised on behalf of the petitioner is that a bare reading of the complaint and the evidence of the enquiry witness do not constitute the offence punishable under section 420 IPC.

(3.) Mr. Sunil Singh, the learned counsel for the petitioner submits that delay in transfer of registration of the car in favour of the complainant would not make the petitioner liable for prosecution in a criminal case under section 420 IPC.