ALOK SINGHAL Vs. STATE

JUDGEMENT

(1.) Petition under Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been preferred on behalf of the petitioner for quashing of FIR No. 484/2016 under Ss. 506/509 IPC registered at P.S.: K.N.Katju Marg. Charge-sheet has been filed under Ss. 354/354B/506/509/34 IPC.

(2.) Issue notice. Learned ASC for the State and learned counsel for respondent No. 2 along with respondent No. 2-in-person appear on advance notice and accept notice.

(3.) In brief, as per the case of the prosecution, present FIR was registered on 30/6/2016 on complaint of respondent No.2 who alleged that one Sunita Singhal had handed over four cheques amounting to Rs.18,00,000.00, but the said cheques on presentation were dishonoured. When she contacted Sunita Singhal for return of the aforesaid amount, she was threatened by the petitioner, Alok Singhal, who assaulted and misbehaved with her.