SITARAM GOEL AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) ON a complaint lodged by the 2nd respondent, the 1st respondent registered a case in Crime No. 21 of 2013 against the petitioners for offences under Section 409, 506[i] IPC and took up the investigation.

(2.) AGGRIEVED by the registration of the FIR, the petitioner preferred Crl.OP.No. 9250 of 2013 before this Court for quashing the FIR on various grounds. On account of the pendency of the quash petition, no substantial progress could be made by the police in the investigation of Crime No. 21 of 2013. The quash petition was ultimately dismissed by this Court on 06.02.2015 by a reasoned and detailed order.

(3.) IT is further alleged in the complaint that the accused took delivery of the goods at the said two Ports and thereafter, they cheated Gimpex of the said sum and hence, the complaint.