PRASAD REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Government Pleader.

(2.) The petitioners are said to be in diamond business and have sold to the complainant a diamond for a sum of Rs.18,00,000/ - according to the complainant. It is the complainant's further case that on closer verification it was found that the diamond was worth only Rs.5,00,000/ - and therefore the petitioners were guilty of cheating him. It is in this background that a criminal case was registered.

(3.) The learned Counsel for the petitioners would point out that the dispute is as regards the value of the diamond. Therefore, it is not a case where the diamond was worthless. Even according to the complainant the diamond was worth Rs.5,00,000/ - and that it has been sold at Rs.18,00,000/ -. The petitioners, at best, could be accused of having made a good bargain, but to characterize them as cheats and frauds is not fair and therefore the entire criminal proceedings are merely to harass the petitioners and therefore seeks quashing of the proceedings.