RAJIV NARANG AND OTHERS Vs. STATE AND OTHERS

JUDGEMENT

(1.) Crl. M.A.15887/2015 Exemption granted subject to all just exceptions. Application stands disposed of. W.P.(CRL) 2484/2015 The petitioners have sought quashing of the FIR No.372/2012 (PS Maurya Enclave) registered under Sections 406 and 420 of the IPC.

(2.) The petitioners, while carrying on their business in the name of M/s Narang Shoes Pvt. Ltd., came in contact with respondent No.2, who was also running a business in the name and style of Import Export and Trading Company in the Maurya Enclave, Pitampura. Business relationship and regular commercial transactions between the parties continued for quite some time when some dispute arose. The dispute between the petitioners and respondent No.2 led to filing of a complaint by the petitioners against respondent No.2.

(3.) The prayer on behalf of the petitioners for registration of the FIR on the basis of the complaint referred to above was rejected and during the course of prosecuting the complaint, the same was withdrawn by the petitioners.