Rakesh Ranjan Prasad - (1.) IN spite of service of notice upon opposite party No. 2, he did not choose to appear in this case.
(2.) HEARD learned counsel for the petitioner and learned counsel for the State. This application has been filed under Section 482 Cr.P.C. for quashing of the entire criminal proceeding of Complaint Case No. 555 of 2006, including the order dated 14.6.2006 passed by the then Judicial Magistrate, Ranchi whereby and whereunder, the Judicial Magistrate took cognizance of the offences under Sections 406 and 417 of Indian Penal Code against the petitioner, a Company working as broker, dealing in shares.
(3.) IT appears that the complainant lodged a complaint case stating therein that he opened an account with the petitioner -company for dealing in shares but the company never purchased those shares which had been instructed to be purchased, rather it purchased different shares. On that allegation, a complaint was lodged which was registered as Complaint Case No. 555 of 2006. On holding inquiry, the court took cognizance of the offences under Section 406 and 417 of IPC against the petitioner. That order is under challenge.;