SUNEET GUPTA Vs. ANIL TRILOKNATH SHARMA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals are directed against common judgment and order passed by the High Court of Punjab and Haryana at Chandigarh in Criminal Miscellaneous Nos. 49200-M of 2003 and 30393-M of 2004. Both the above petitions were filed by the respondents-accused under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code) for quashing First Information Report (FIR) lodged by the appellant herein for offences punishable under Sections 468, 406 read with 120B of the Indian Penal Code (IPC).

(3.) Short facts giving rise to the present proceedings are that in 1998, appellant Suneet Gupta entered into a registered Partnership Firm with one Shashi Kant Mangla in the name and style of M/s. K.M. Agencies. The said Firm was the stockist and distributor of consumer goods of M/s. Johnson and Johnson, a Limited Multinational Company (M/s. Johnson and Johnson Ltd. for short). According to the appellant, partnership of M/s. K.M. Agencies had certain claims over M/s. Johnson and Johnson Ltd. on account of freight, octroi paid for goods returned, display of goods of the company, etc. It is the case of the appellant that the above claims were duly verified by the officials of M/s. Johnson and Johnson Ltd.