ASHOK KUMAR JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) The appellant filed R/Criminal Misc. Application No. 11506 of 2017 before the High Court of Gujarat at Ahmedabad under sec. 482 of The Code of Criminal Procedure ("the Code") for quashing the FIR bearing C.R. No. I- 06 of 2017 registered with Salabatpura, Police Station, Surat for the alleged offences punishable under Sec. 406 and 420 of the Indian Penal Code ("IPC"). The said Criminal Misc. Application was dismissed ("Impugned Order") by the High Court resulting in the filing of the Criminal Appeal.

(3.) The second respondent claims that he is running a business at Surat Textile market under the name and style of "Ansh Prints". The nature of the business activity of the second respondent is to subject the Grey cloths purchased from weavers and process them for "Dyeing prints" and "Bal prints". As a further process, the printed sarees are sent for cutting and saree work. The second respondent sells the finished printed and work saree products. The appellant is the director of a company registered in Sri Lanka and is doing business under the name and style of "Maayu Import and Export Ltd," having its registered office at 103, 3rd Cross Street, Colombo-11, Sri Lanka. The places of business activity of the appellant and the respondent are noted to appreciate the subtle intricacy involved in the matter. In March 2012, the appellant and the second respondent came into contact with each other and commenced the business of exporting sarees sold by the second respondent. The export of sarees sold by the second respondent and purchased by the appellant has been facilitated through M/s. Oswal Overseas, inasmuch as the goods could be exported through an entity with an export-import license from the Government of India. The above narrative is not disputed by the parties and is stated to appreciate the setting in which an FIR has been lodged by the second respondent against the appellant. Shorn of too many details, it is noted that on 3/1/2017, the second respondent filed an FIR under Sec. 406 and 420 of the IPC before the Salabatpura Police Station, Surat. The FIR is registered as I-06 of 2017. The alleged offence is stated to have occurred between 16/10/2013 and 5/4/2014. The accusations in the FIR refer to the initiative of the appellant and the second respondent to establish a business relationship between them. The FIR presents a detailed narrative on the beginning of a transaction between the second respondent and the appellant. The accusations have been noted with sufficient details in the judgment impugned in the appeal. Hence, the contents of the FIR are stated in brief: