N P NAGARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN this petition under Section 482 of the Cr. P. C. , the entire proceedings and the FIR in Crime No. 20 of 2002 registered by vijayapura Police under Section 420 of the IPC against the petitioner have been challenged.

(2.) THE petitioner is engaged in the business of grapes, having been a permanent resident of Chickballapura Town. He had business dealings with second respondent in respect of grapes purchased from the latter, amounting to Rs. 75,000/ -. The petitioner had issued a cheque in favour of the second respondent dated 29-9-2001. When the second respondent presented the cheque at State Bank of Mysore, Madhavanagar Branch, bangalore, he was informed that there was no amount in the account of the petitioner. Therefore, the second respondent filed a complaint before vijayapura Police and they registered a case in Crime No. 20 of 2002 for the offence punishable under Section 420 of the IPC. The police, after registering the case as above mentioned, proceeded to investigate the matter. It was at this stage that the petitioner filed this criminal petition praying for quashing the FIR.

(3.) HEARD the learned Counsel for petitioner, learned Counsel for respondent 2 and the learned Government Pleader for respondent 1-State.