D.K.SINHA, J. - (1.) THE petitioner has preferred this Criminal Revision against the impugned order dated 25.1.2007 whereby and whereunder her petition u/s. 239 read with Sec. 245 Cr.P.C. for discharge was rejected by Shri B.K. Lal, Judicial Magistrate, Bokaro in G.R. No. 1218 of 2004 and the petitioner was called upon to stand charged for the offence under Sections 467, 468, 471, 406, 420 and 120B Indian Penal Code.
(2.) THE prosecution story in short was that the informant Rajendra Prasad had entered into business agreement with the proprietor Smt. Mani Devi of M/s Data Craft Technology, F/1.4 Second Floor, City Centre, Sector -4 of B.S. City. According to the terms of agreement, the informant invested Rs. 1,20,000.00 and in lieu of that, pursuant to terms she issued 12 post dated cheques for the refund of the said amount invested by him with the interest thereon. It was alleged that the informant presented one of the cheques vide No. 182615 dated 25.3.2004 before the HDFC Bank on 23.4.2004 for payment of Rs. 25,000.00 but it bounced with the endorsement of the State Bank of India, 'insufficient fund'.
(3.) THE informant then contacted the executive partner of the firm Ajeet Kumar and apparised the bouncing of the said cheque who requested him to wait for some time.;