Aniruddha Singh, J. - (1.) Heard learned counsel for the applicants and learned A.G.A. for the State. Perused the records.
(2.) The applicants, by means of this application under Section 482 Cr.P.C., have invoked the inherent jurisdiction of this Court with prayer to quash the Charge-Sheet No.01 of 2017 dated 19.4.2017, as well as the entire proceedings of Criminal Case No.3181 of 2017(State vs. Mohd. Akram & another) arising out of Case Crime No.174 of 2017 under Sections 406, 504, 506 IPC, Police Station Dhanghata, District Sant Kabir Nagar, pending in the Court of Judicial Magistrate, Sant Kabir Nagar.
(3.) According to prosecution case, FIR was lodged against Mohd. Akram and Zubair Ahmad alleging that they have cheated by taking Rs.1,20,000/- for providing job to the brother of complainant in Saudi Arabia but they employed him for clearing utensils; They have also cheated by taking Rs.36,000/- in place of 20,000/- for ticket; on 2.2.2017 at 10 A.M. when complainant and his brother asked to return the money, Mohd. Akram said that he would not return the money and threatened.;