R.R.PRASAD, J. - (1.) HEARD learned counsel appearing for the petitioner, learned counsel appearing for the Opp. Party No. 2 and learned counsel appearing for the State.
(2.) LEARNED counsel appearing for the petitioner submits that though this application had been filed on behalf of three petitioners -namely, Sashikant Bhadani, Ravikant Bhadani and Smt. Sharda Devi, but the application got dismissed, in view of the order dated 20.05.2010 as against the petitioner Nos. 1 and 2 i.e. Sashikant Bhadani and Ravikant Bhadani and thus, this application is now confined to petitioner No. 3 -Smt. Sharda Devi. This application, filed under section 482 Cr.P.C. is directed against the order dated 13.04.2005 passed by learned Judicial Magistrate, 1st Class, Koderma in Complaint Case No. 325 of 2000 whereby and whereunder the prayer for discharge of the petitioner for the accusation punishable under Sections 420/406/120B of the Indian Penal Code and also under Section 138 of the N.I. Act was rejected.
(3.) THE case of the complainant, as it appears from the complaint petition, is that the accused persons are the partners of a firm known M/s Madhusudan Bhadani and that as the accused persons were owing a sum of Rs. 1,95,000/ - to him, the accused Sashikant Bhadani in conspiracy with other accused, issued two cheques in the name of the complainant for a sum of Rs. 1,95,000/ - which on its deposit, got bounced.;