Rongon Mukhopadhyay, J. - (1.) Heard the parties.
(2.) The petitioner in this application has prayed for quashing the entire criminal proceeding in connection with Complaint Case No. 1443 of 2014, including the order dated 18.06.2014, passed by the learned Judicial Magistrate, Ranchi, whereby and where under, cognizance has been taken for the offence punishable under section 138 of the Negotiable Instruments Act. A further prayer has been made for quashing the order dated 20.01.2015, by which, bail granted to the petitioner was cancelled and non-bailable warrant of arrest was ordered to be issued against the petitioner. Petitioner has further prayed for quashing the order dated 14.07.2015, by which process under section 83 Cr.P.C. has been issued against the petitioner.
(3.) A complaint case was instituted being Complaint Case No. 1443 of 2014, in which it was alleged that an apartment was developed by the petitioner namely Leela Krishna Apartment at Sheopuri, Ratu Road, Ranchi, in which an amount of Rs. 11,50,000/- was taken. It is alleged that a dispute arose in the year 2013 and the landlady filed a suit being Title Suit No. 425 of 2013. Further allegation has been levelled that the complainant had demanded refund of Rs. 11,50,000/- and after much persuasion, an agreement was entered into between the petitioner and the complainant and seven cheques were issued by the petitioner, which got dishonored.;