MD.MUMTAZ KHAN, J. - (1.) This is application under Section 482 of the Code of Criminal Procedure filed by the petitioner/accused person praying for quashing of the proceeding of BGR Case No. 2417/2013 arising out of Bishnupur Police Station Case No. 347 dated June 1, 2013 under Section 420 of the Indian Penal Code (hereinafter referred to as I.P.C.).
(2.) The facts leading to the instant petition are as follows: The complainant, opposite party no. 2 herein, lodged a written complaint at the Bishnupur PS alleging that in the month of June, 2012 he along with 15 others came in contact with this petitioner who promised them to arrange their Bus route permit from Achipur to Adyapith against payment of Rs. 35,000/- (rupees thirty five thousand) each but subject to payment of Rs. 10,000/- (rupees ten thousand) each as advance. Accordingly in the first week of July, 2012 they paid Rs. 1,60,000/- (rupees one lakh sixty thousand) to the petitioner but he has not arranged their Bus route permit nor made any contact with them.
(3.) On the basis of the above complaint, a Bishnupur Case No. 347 dated June 1, 2013 was started against this petitioner under Section 420 of the Indian Penal Code. It was then investigated and after completion of the investigation charge sheet was submitted accordingly against this petitioner for the offence under Section 420 of the IPC.;