WASEEM KHAN Vs. STATE

JUDGEMENT

(1.) Heard Mr.Waseeq Uddin Ahmad, learned counsel for the petitioners and Mr.Sharad Pathak, learned counsel for respondent No.2 as well as Mr.Rajendra Kumar Dwividi, learned Additional Government Advocate for the State.

(2.) The petitioners have challenged the proceedings of Criminal Case No.1032 of 2008, pending before the court of Chief Judicial Magistrate, District Sultanpur, on the ground that the facts of the case establish that the dispute is of a civil nature.

(3.) It is stated that in transaction of goods there was a dispute of payment of price of the goods and since the respondent intended not to pay the price of the goods, he lodged the First Information Report creating a different story of abduction, whereas no such incident took place and in the result false story has been narrated in the First Information Report.