NARENDER SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) BY this petition under Section 482 Crpc the Petitioners seek the quashing of fir No. 941 of 2003 under Sections406/420/506/120b/34 IPC registered at Police station Kalkaji and all proceedings pursuant thereto.

(2.) THE Petitioners state that they are carrying on business of retail sale of gold ornaments and diamond jewellery and have been running a show room since 1972. The business is a partnership started by their father in the name of satkar Jewellers which has been registered under the sales tax and excise laws. The case of the complainant SRG Pvt. Ltd Respondent No. 2 is that the complainant also deals in the business of sale and manufacturing of jewellery. It is stated that the petitioners accused contacted the complainant for the purpose of entering into regular transactions for purchase of jewellery items made from precious metals on a wholesale basis. Payments were made against regular purchases and thereafter once the volume of transactions increased, jewellery was sold to the accused against post-dated cheques. When the cheques began to get dishonoured, the complainant made a demand for payment. It is stated that a sum of Rs. 33,45,693/- became due and outstanding from the accused persons. It is then stated as under:

(3.) THE FIR also states as under in para 14: