VIKASH PURWAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners are aggrieved of the order dated 04.06.2007 passed in Complaint Case No.419 of 2007 by which summons has been issued to them.

(2.) By the order dated 04.06.2007 cognizance of the offence punishable under sections 341, 420, 392/34 IPC has been taken by the Magistrate.

(3.) On an allegation that he has paid the entire loan amount in instalments which was availed by him for purchase of Maruti 800 car still the car was forcibly taken away from his possession, Complaint Case No.419 of 2007 has been instituted by the complainant-Vaidya Nath Singh. During the enquiry, one Devendra Nath Singh was examined as a witness by the complainant. On the basis of the allegations in the complaint petition and the evidence in course of enquiry under section 202 Cr.P.C, the learned Magistrate has taken cognizance of the offence punishable under sections 341, 420, 392/34 IPC and issued summons to the accused persons. The complainant has arrayed as many as 9 persons as accused; the petitioners are accused nos.8 and 9.