RAJUBHAI KANAIYALAL PUNJABI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of these petitions, the petitioners seek to quash FIR registered before Katargam Police Station being C.R. No. I-266 of 2018 for the offences alleged to have been committed and punishable under Sec. 406, 409, 420 and 114 of IPC with Katargam Police Station under the provisions of Sec. 482 of the Code of the Criminal Procedure.

(2.) The short facts of the case emerging from the FIR are that present complainant was involved in the clothes business and accused persons had purchased the goods from the complainant and for that initially payment was already made. It is further alleged in the FIR that thereafter the accused persons had purchased another goods and through various receipts numbers the goods were supplied and when complainant asked for payment the accused told him to collect the cheque from his office and when the complainant contacted the accused for one or the other reason the accused showed reluctance to make payment and has not paid the money for the purchase of goods and thereby not paid amount of Rs.13,86,374.00. Thus, the accused persons with the connivance of each other purchased the goods by winning confidence of the complainant and thereafter did not make payment thereof and committed the offence.

(3.) Heard learned advocates appearing for the parties.