JENISH MAGANLAL KANTARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Section 482 of the Criminal Procedure Code for quashing of the FIR being CR NO.I-306 of 2011 registered with Rajkot City "B" Division Police Station for offences punishable under Sections 406, 420 and 114 of IPC. The FIR was registered on 10.12.2011 against three accused persons, of which the present petitioner is arraigned as accused No.3.

(2.) In the FIR, it is alleged that the complainant (respondent No.2), who was doing business of steel, had come in contact with accused No.1, who was doing business in the name of "Shivami Enterprise India Ltd." It is alleged that the complainant previously three years back had dealt with Shivami Enterprise and its partner ­ Mr.Yogeshbhai Suvariya and present petitioner.

(3.) Heard learned Advocate Mr.Harshit Tolia for the petitioner, learned APP Ms.Monali Bhatt for respondent No.1-State and learned Advocate Mr.Salim Saiyed for respondent No.2 ­ complainant.