NARESH KUMAR Vs. STATE

JUDGEMENT

(1.) In this petition u/S. 482 of : the Cr. P.C, the petitioners are seeking the quashing of all the 12 challans initiated against them on the complaint of one Ved Parkaah in case F.I.R. No. 822/77, P.S. Lahori Gate, u/S. 420/120-B, I.P.C. and pending in the Court of C.M.M. Delhi.

(2.) In order to appeciate contention of the learned counsel for petitioners, it is relevant to keep in, mind salient features of the complaint and tbs progress made in the said case,

(3.) On 28.1.77 Ved Parkash filed a written complaint in the Lahori Gate P. S. alleging therein that the present petitioners i e. Naresh Kumar and Jai Prakash introduced to him one G.R. Sbarma, a proprietor of a firm known as Sharma Yarn Centre, Satyawati Nagar, Delhi. The petitioners assured that ShriG.R. Sharma has a flourishing business in the sale and purchase of cotton yarn and is a man of status, having a landed property and assessed to income tax. Believing the assurances given by the petitioners, the complainant started dealing with Shri G.R. Sbarma. To start with, Shri G.R. Sharma made cash payments against the purchase of cotton bales. He sometimes issued post-dated cheques which were duly honoured. In the course of the dealings with the complainant, Shri Sharma also came in contact with other dealers of the yarn, in the market and started purchasing yarn from them also. After sometime Shri Sharma purchased two bales of yarn from the complainant and issued post-dated cheques which on presentation were dishonoured. On enquiries, the complainant came to know that Shri Sharma has cheated number of persons and now his whereabouts are not known.