ANANT BIJAY SINGH,J. - (1.) The petitioners are apprehending their arrest in connection with Govindpur P.S. Case No. 422 of 2013 corresponding to G.R. Case No. 3956 of 2013, in the case registered under Sections 420, 467, 468, and 120(B) B of the Indian Penal Code.
(2.) Learned counsel for the petitioners submitted that it is complaint case lodged by one Ramadhar Pratik. In which, the informant-O.P. No. 2 stated that his father was working in the office of Madan Mohan Chourasia and he was eager to get admission of his son in any medical college. He discussed it with the Madan Mohan Chourasia. Madan Mohan Chourasia suggested him that his son namely, Shriyansh @ Priyansh will arrange admission of his son in any medical college in Bhubaneshwar, but he will have to pay Rs. 2,50,000/- as advance. Father of the informant paid the said amount to the accused on June 2011. It is further submitted that the Shriyansh @ Priyansh after taking money went to Bhubaneshwar and told the informant and his son that they will have to come Bhubaneshwar. When both informant and his son reached Bhubaneshwar, Shriyansh @ Priyansh introduced them with one Saurabh who was working at Hi-Tech Estate and Promoters (P) Ltd., Bhubaneshwar. Thereafter, Shriyansh @ Priyansh and Saurabh introduced them with Nayak, Aman Prasad and Jiban Sahani and all the accused introduced the informant and his son with L.N. Swain where Shruti Sahoo was also present and L.N. Swain told them that he would manage admission in management quota in Hi-Tech Medical College but he has to deposit Rs. 5,00,000/- and the informant paid that amount to L.N. Swain and Shruti Sahoo petitioner no. 1 and kept his mark-sheets of class Xth and XIIth . Thereafter, the informant and his son went to Jamshedpur in the office of Karnataka Education Consultancy and meet with one Aman Prasad and deposited their Rs. 8,00,000/- then Aman Prasad issued Money Receipt in favour of the informant. But his son did not get admission. Then he contacted Aman Prasad and Nayak who told him that he would get admission in the next year in Hi-Tech in its other branch, may be at Rourkela Branch. But next year too the informant did not get admission then he asked the accused persons L.N. Sawain and Shruti Sahoo to pay back his money. Then the accused persons namely L.N. Swain and Shruti Sahoo issued three cheques of State Bank India which was duly signed by Rudra Pratap Monhanty. He deposited the said two cheques of of Rs. 2,00,000/- each and one cheque of RS. 1,00,000/- in the his Bank of India, Amaghata Branch, Govindpur all the cheques were dis-honoured because of insufficient fund.
(3.) Under order 10.03.2017 petitioners were directed to add the informant as O.P. NO. 2 and to issue notice. It was further directed both the parties to appear on 31.07.2017 for exploring the possibility of reconciliation through the process of mediation. But the possibility of mediation between the parties could not be explored. So the matter was directed to be heard on merits.;