- (1.) Heard Mr. S.K Dwivedi, learned counsel for the petitioner. No one appears on behalf of the opposite party No. 2 in spite of valid service of notice.
(2.) In this application the petitioner has prayed for quashing the entire criminal proceedings in connection with Complaint Case No. C1-728 of 2000 including order dated 16.1.2001 passed by the learned Judicial Magistrate, Jamshedpur whereby and whereunder cognizance has been taken for the offence punishable under Sections 465 and 504 of the Indian Penal Code.
(3.) The allegation, which would appear from the complaint petition, is that the father of the complainant was a subscriber to mobile number 9835179520. It has been stated in the complaint petition, that after the death of the complainant's father, SIM of the mobile was surrendered and the petitioners had assured the complainant that the security deposit shall be refunded. In spite of such assurance, the security deposit was not refunded rather the bills were being sent regularly. It has further been alleged that a legal notice was served upon M/s. Reliance Telecom Limited by the complainant with respect to the modes for payment of the security deposit, but in spite of his best efforts for refund of the security deposit, the same was not refunded and the complainant was heckled and insulted which ultimately resulted in filing of the complaint case i.e. C1-728 of 2000.;