S.N. Pathak, J. - (1.) Heard the parties.
(2.) This Cr.M.P. has been filed with a prayer to quash/ set aside the entire criminal proceeding/ prosecution arising out of Chouka P.S. Case No. 63 of 2015 [G.R. No. 1077 of 2015], pending in the Court of Sub-Divisional Judicial Magistrate, Seraikella.
(3.) The instant F.I.R. being Chouka P.S. Case No. 63 of 2015 correspondent to G.R. No. 107 of 2015 has been instituted on the basis of the complaint which was sent to the Police Station under Section 156(3) Cr.P.C. It has been alleged that informant is the Manager of Lucky Coke Manufacturer and is involved in business affairs of the Firm. The Firm has its office at Ratanji Road, Tikiya Mohall, Purana Bazar, Dhansar, Dhanbad. The accused and the complainant were the old acquaintance. In the year 2008, the accused malafidely visited the complainant's office and taking him in good faith, asked for supply of coke on credit basis. He further assured to bear legal and other expenses in case the payment is not made within time. On the assurance, the informant supplied coke amounting to Rs.43,11,121/. On completion of stipulated time of three months in December, 2008, the informant requested to clear the dues but the accused did not pay any heed. Till 2015, the complainant made regular request over mail and telephone but the accused persons out rightly denied to make payment and further misbehaved and threatened to face dire consequences if asked for payment of dues.;