NAFED Vs. STATE

JUDGEMENT

(1.) This is a petition filed by the Petitioner for quashing of order dated 5.7.2007 passed by Sh. R.K. Singh, the learned MM, New Delhi directing registration of an FIR under Section 182/211/469/470/471/499/500/501/ 34 IPC by P.S. Sriniwas Puri as well as FIR No. 364/2007 and the FIR so registered on the basis of the said order.

(2.) Briefly stated the facts leading to the filing of the present petition are that the Petitioner is a national level co-operative society registered under the Multi State Co-operative Societies Act, having its registered office at NAFED HOUSE, 1, Sidharth Enclave, Ashram Chowk, New Delhi -14. It has branches in different cities all over India. The Petitioner is carrying on business of trading in agricultural and non-agricultural products namely food grains, edible oil, dry fruits, spices, metal ores, metal scraps, chemicals, petroleum products etc. The Petitioner also provides financial assistance to persons /firm/company for the purpose of running their businesses, if they approach with some proposal to the Petitioner company.

(3.) It is stated in the petition that vide letter dated 19.2.2004, the Respondent No. 2 approached the Petitioner and represented that his company M/s Pylon Traders Pvt. Ltd. was one of the leading traders of Asafoetida (Heeng) and Pistachio (Kaju) apart from others. It expressed its desire to import the aforesaid two items from CIS countries especially from Kyrgystan and Tazakistan. The Respondent No. 2 further vide letter dated 15.6.2004 is purported to have introduced M/s Kripa Overseas, a proprietory concern of Mr. Sandeep Khanna as the leading dealer of dry fruits and Kirana items. It requested the Petitioner to consider its proposal of importing Heeng and rolling scraps from the said two central CIS countries.