M.JOHN PETER Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the F.I.R.No.166 of 2018, dated 27.04.2018 on the file of the 1st respondent police.

(2.) The petitioners were arrayed as A1 to A3 in F.I.R.No.166 of 2018 for the offences punishable under Sections 420, 465, 467, 468, 471 and 109 IPC of the basis of complaint given by the 2nd respondent herein.

(3.) On perusal of records, it is seen that there was a dispute between the 1st petitioner and the 2nd respondent/Defacto complainant. The Defacto complainant borrowed Rs.1,00,00,000/- from the 1st petitioner for his business development and as a security had issued blank cheques. Subsequently, the defacto complainant/second respondent returned the said amount on 26.04.2013 together with interest. However, the cheques given as security were not returned to him. Thereafter, when the 2 nd respondent asked for the return of cheques, the 1st petitioner with an intention to gain illegally through the 2nd and 3rd petitioners, sent notice to the 2nd respondent/defacto complainant. Hence, the second respondent/ defacto complainant made a complaint as against the petitioners and the same was registered in F.I.R.No.166 of 2018 on the file of the respondent police for the offences under Sections 420, 465, 467, 468, 471 and 109 IPC. Under such circumstances, the petitioners herein have filed the present petition to quash the charge sheet filed in F.I.R.No.166 of 2018.