NOORJAHANBIBI MUBINALI SAIYED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Dhawan Jayswal, learned APP waives service of Rule on behalf of the respondent" State.

(2.) This application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for quashing the FIR bearing CR No.I-0032/2019 registered with City Police Station, Vadodara for offences punishable under Sec. 384, 386, 506(2) and 114 of the IPC as well as Ss. 40 and 42 of the Money Lenders Act and to terminate all the subsequent proceedings in connection with the FIR.

(3.) The complaint has been filed by the respondent no.2 stating that she had borrowed a sum of Rs.2.00 lacs from the applicant and she had given undated cheque of SBI and stated that she used to regularly pay the interest amount to the applicant and on selling her Zamzam Apartment, House no.101, had paid Rs.2.00 lacs to the present applicant. It is stated that the complainant had in all paid Rs.5.00 lacs to the applicant and despite that the applicant used to always demand Rs.2.00 lacs and has threatened to deposit the cheque and would get it bounced and would send her to jail.