KARRAR HUSAIN KHAN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (in short, 'CrPC') praying for quashing of FIR No.0135/2021, registered at Police Station: Laxmi Nagar, East-District, Delhi for offence under Ss. 420/406/120B of the Indian Penal Code, 1860 (in short, 'IPC').

(2.) The above FIR has been registered on a complaint of Mr.Pankaj Kumar Singh stating therein that he had come in contact with one Sh.Sudhir Kumar Dubey, an old acquaintance of his, who informed him that a private company extends loan of Rs.50.00 crores at interest of 7% per annum with loan period of 8 years. Sh.Sudhir Kumar Dubey introduced the complainant to the petitioner herein as also to another person- Sh.Anand Kumar Singh. The complainant spoke to them also at Kolkata. Another meeting was thereafter held on 25/10/2020 at Hotel Taj Man Singh, Delhi, wherein all the above named persons were also present. In the conversation, Sh.Sudhir Kumar Dubey introduced the complainant to Sh.Govind Jha as the main person and in-charge of the company which will give the loan. Mr.Govind Jha told the complainant that the company would extend the loan to the complainant based on the conditions that are mentioned in the FIR. He demanded that the old back dated stamps from 5 to 6 different states of a value of 3% of the loan amount shall have to be procured.

(3.) It is further stated that later, the applicant along with the above named persons met Sh.Pandey Jee, owner of M/s Gyatri Constructions who required a loan at Mumbai. On the representation of Mr.Govind Jha that the loan shall be easily arranged for, time was sought by the complainant to make arrangement for the payment of the 3% advance that was the condition for extension of the loan.