BIPINBHAI KANTILAL THAKKER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners have approached this Court with this petition under Section 482 of the Code of Criminal Procedure for quashing and setting-aside of M. Case No. 37 of 2004, pending with JMFC, Umargam, District Valsad lodged by respondent No. 2 herein, alleging offences punishable under Sections 406, 420 and 114 of the Indian Penal Code in respect of some transaction that took place between him and the petitioners for purchase of goods.

(2.) ALTHOUGH, notice of Rule has been served on respondent No. 2, he has chosen not to contest this petition.

(3.) LEARNED advocate Mr. Tarak Damani for the petitioners submitted that the relationship between the petitioners and respondent No. 2 was of a commercial nature and the dispute is also of a civil nature, and therefore, the FIR against the petitioners may be quashed.