Rongon Mukhopadhyay, J. - (1.) In this application, the petitioner has prayed for quashing the entire criminal proceedings in connection with Chakulia P. S. Case No. 86 of 2012 including the order dated 01.07.2014 passed by Sri S. A. Prasad learned J. M. 1st Class, Ghatshila whereby and where under charge has been framed under Sections 406, 420 of the Indian Penal Code.
(2.) The prosecution case as per the written report of the informant is that the petitioner is the proprietor of a Petrol Pump of Indian Oil Corporation, at Kamarigora, Dakhinasole, Chakulia where the informant used to fill diesel in his truck and a good relationship had developed between the petitioner and the informant and whenever the petitioner wanted a loan for purchasing petrol or diesel the informant used to advance him the loan amount which would be returned by the petitioner in due course of time. It is alleged that on 10.08.2012, the petitioner had asked the complainant for Rs. 5,55,000/- as loan towards the purchase of petrol and on good faith the complainant had given him the said amount in lieu of which the petitioner had given two cheques of Rs. 90,000/- and Rs. 4,60,000/-. The cheques being presented to the Bank the cheque containing Rs. 4,60,000/- got dishonoured due to insufficient found while the other cheque could not be honoured on account of stop payment made by the petitioner.
(3.) On the basis of the aforesaid allegation, Chakulia P. S. Case No. 86 of 2012 was instituted.;