- (1.) By the instant revision application, the petitioner has challenged the propriety of the order dated 18-9-1998 passed by the Sri S. P. Pandey, Judicial Magistrate, 1st Class, Dhanbad, in connection with CP Case No. 176 of 1989, whereby the prayer of the petitioner for his discharge under Section 245 Cr.P.C, was dismissed and the petitioner was directed to face trial for offences under Sections 420 and 406 of the Indian Penal Code. The main ground in support of the prayer is that even if accepting the entire allegations in the application, no offence either under Sections 420 or 406 IPC is made out against the petitioner. Further ground is that considering the facts admitted by the complainant and the witnesses, the Court at Dhanbad has no territorial jurisdiction to try the. case against the petitioner.
(2.) For better appreciation of the grounds advanced by the petitioner, the facts of the case may be briefly stated. The case against the petitioner and others was registered on the basis of the complaint filed by the opposite party No. 2 before the learned Court below alleging inter alia that the complainant and the accused persons were known to each other and in course of their meeting with him at his office at Dhanbad, they advised the complainant to purchase an electric crane. They had further persuaded the complainant to convert the electric crane into a diesel engine and for this purpose, they had also persuaded the complainant to deliver the crane to the petitioner for necessary repairs. The complainant on such inducement handed over the crane with spare parts to the petitioner who had his workshop at Durgapur. While the complainant was waiting for the delivery of his vehicle after execution of the work, its delivery was stalled by the petitioner on one pretext or the other. After awaiting for a considerable period, when the complainant did not get back his property or the price thereof, he filed his complaint for the offences under Section 406/420 IPC cognizance of which was taken by the learned trial Court whereafter the complain ant and his witnesses were examined at the pre-charge stage. When the stage arrived for framing of charge, the petitioner filed a petition under Section 245 Cr.P.C. for his discharge, which was rejected by the learned Court below against which the petitioner has come up before this Court in this revision application. It further appears that earlier in Cr. Misc. No. 3486 of 1991,(R) the petitioner had come to this Cou/t under Section 482 Cr.P.C. for quashing of the order of cognizance and the entire criminal proceedings pending against him. By order dated 7-10-1991, the aforesaid Criminal Misc. Application was dismissed.
(3.) Learned counsel for the petitioner while elaborating the grounds submits that the element of entrustment is essentially lacking even according to the entire evidence of the complainant and in absence of entrustment of any property, no offence under Section 406 IPC can be made out. Learned counsel adds that likewise, the evidence adduced by the complainant do not even remotely suggest that the petitioner had induced the complainant to deliver the vehicle to him or that the petitioner while accepting the delivery of the vehicle for repairs had any dishonest intention any, therefore, no offence under Section 420 IPC is not made out against the petitioner. Referring to the third ground, learned counsel submits that even according to the prosecution, the vehicle of the complainant was delivered at the petitioner's garage situated at Durgapur and the delivery of the vehicle after repairs was to be made at Durgapur and not at Dhanbad, and as such no cause of action having arisen within the jurisdiction of the Court at Dhanbad, no offence can be said to have been made out against the petitioner;