- (1.) HEARD learned counsel appearing for the petitioners. No one appears on behalf of the Opp. Parties.
(2.) IN the instant application filed under section 482 Cr.P.C., the petitioners have prayed for quashing the entire criminal prosecution in Complaint Case No. 164 of 2001, pending in the court of Judicial Magistrate, 1st Class, Dhanbad and also the order dated 18.1.2001 whereby the learned Magistrate after accepting the final report submitted by the police directed the complainant to proceed afresh on his original complaint. The facts of the case lie in a narrow compass. The opposite party no. 2 filed complaint petition against the Director and other officers of the Company alleging inter alia that they in connivance with each other fraudulently and dishonestly induced the complainant to purchase three numbers of Tata Wheel Loaders in the year 1993 -94 The opposite party no. 2 purchased the vehicle on the alleged assurance given by the petitioners that there will be no trouble with regard to smooth movement, running and operation of the vehicle. It was alleged that subsequently, some defects were found in the vehicle leading to huge loss caused to the complainant.
(3.) AFTER recording the statement of the complainant, the matter was referred to the police for investigation. The police after making thorough investigation submitted final form reporting that no case is made out as alleged by the complainant.;