Rongon Mukhopadhyay, J. - (1.) Heard Mr. V.K. Trivedi, learned counsel for the petitioner and Mr. Rahul Dev, learned counsel appearing for the opposite party No. 2.
(2.) In this application, the petitioner has prayed for quashing of the entire criminal proceedings in connection with Parsudih P.S. Case No. 196 of 2014, corresponding to G.R. Case No. 2382 of 2014, including the order, dated 23.02.2016 passed by the learned Judicial Magistrate, 1st Class, Jamshedpur, whereby and whereunder cognizance has been taken for the offences punishable u/Ss. 406, 420, 467, 468 471/34 of the Indian Penal Code.
(3.) A complaint case was instituted being Complaint Case No. 2198 of 2014 in which it was alleged that the informant had 3 Katha of land in Bawangora upon which there was some construction. It is alleged that accused No. 1 came to know that the informant was in need of money and therefore he took her to accused Nos. 2 and 3 and they assured that a loan of Rs. 2,00,000/- shall be released in her favour but for which she has to spend an amount of Rs. 20,000/-. It has further been alleged that the informant gave Rs. 10,000/- to the petitioner along with original documents such as sale deed, mutation paper etc. Subsequently the informant was taken to the Bank of Baroda where she was introduced to the Bank Manager and it was assured that the loan shall be passed within one month. Subsequently it is said that the informant had received a paper from the Bank of Baroda and on 01.04.2014 she had received a notice from which she could come to know that the petitioner had taken a loan of Rs. 10,00,000/- from the Bank of Baroda and for which the petitioner is liable to pay an amount of Rs. 12,00,000/-and the informant was made a guarantor. The Complaint Case was sent to the Police for instituting a First Information Report pursuant to which Parsudih P.S. Case No. 196 of 2014 was instituted.;