- (1.) The prayer in this Revision Application filed under Sections 397 and 401 of the Code of Criminal Procedure (hereinafter referred to as 'the Code'), on behalf of the petitioners, was to set aside the order dated 04.02.2010 passed by Judicial Magistrate, 1st Class, Jamshedpur in in Complaint Case No. C/1-764/2008 whereby and whereunder the petition filed by the petitioners for their discharge under Section 245 of the Code has been rejected.
(2.) The present opposite party no.2 filed the above complaint case before the Chief Judicial Magistrate at Jamshedpur under Sections 406/420/468/469/471/109/500/467/506/341/34 of the Indian Penal Code against the petitioners and after enquiry as contemplated in the Code, the court took cognizance of the offence under Sections 406, 420, 468, 506 109 and 120-B of the Indian Penal Code against the petitioners.
(3.) The allegation in the complaint petition was that the present opposite party no.2 had made certain investment in the share/stock market whereafter the petitioners persuaded him to become the member of their firm and assured to provide better concessions and facilities in comparison to other Companies. The opposite party no.2, thereafter, invested huge amount through the petitioners but the petitioners without the consent of opposite party no.2/complainant, did the business and charged arbitrary rate of brokerages and interest keeping the opposite party in dark for their own gain and put this opposite party in a heavy loss.;