ASHOK KUMAR JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The application has been filed under sec. 482 of the Code of Criminal Procedure for quashing and setting aside the FIR bearing C.R. No. I - 06 of 2017 registered with Salabatpura Police Station, Surat, for the offences punishable under Ss. 406 and 420 of the Indian Penal Code.

(2.) The petitioner states that he is a director of the registered company, doing its business in the name and style of "Maayu Import and Export Limited", having its registered office at 103, 3rd Cross Street, Colombo-11, with new registered office address at No.208, Main Street, 4 th Floor, Colombo-11. The petitioner company has come into existence in the year 2009 and is doing the business of textiles, fabrics, readymade garments. The petitioner states that the company has earned a lot of reputation all throughout the country, the company has entered into commercial transaction with various companies and had never entered into any default and the company believes into maintaining relations.

(3.) The complainant - Respondent No.2 Manishbhai Rajeshwarprasad Gupta inter alia in his FIR says that he was running a Shop No.1221 as Urvashi Silk Mills at Surat Textile Market, Salabatpura, Ring Road, Surat, since last 20 years and doing the business of Sarees. Then from 2012 to 2014 he was having his business at Surat Textile Market Parking Project in Shop No.133 in the name and style as 'Ansh Prints'. The business was to process the Grey Clothes from weavers, and after process of 'Dyeing Prints' and 'Bal Print', the goods were sent for 'work', and after cutting of saree and packing at his shop, the same is sold to the parties directly or through broker(dalal) as per their order. The quality of saree is Reniyel, Georjet and Siphon.