GUN NIDHI DALMIA Vs. ARUP KUMAR DUA

JUDGEMENT

(1.) This Application under Section 482 Cr.P.C. has been filed with a prayer to quash the entire proceedings in complaint case No. 317 of 1990 (Arup Kumar v. Gun Nidhi Dalmia and another) under Sections 420, 120-B, 406 IPC, P.S. Jhansi Kotwali, Jhansi pending in the Court of II Additional Munsif Magistrate, Jhansi.

(2.) Notice was sent to opposite party No. 1 by Registered Post A.D., but the same has not returned served or unserved and, therefore, vide order dated 29.3.2011, the service was deemed sufficient.

(3.) In brief, the facts are that the complaint was filed with the allegations that the complainant - opposite party No. 1 was the Proprietor of M/s. Punjabi Stores, Gandhi Road, Jhansi. In the last week of April 1985, applicant No. 2 Ram Mohan Srivastava came to the shop of the complainant and introduced himself as Regional Manager of M/s. Dalmia Biscuit Private Limited having a Factory at Rajapura, District Patiala, which used to manufacture biscuits and toffees. He persuaded the complainant to send a sum of Rs. 2000/- as security and further amount for purchasing goods from the said Firm. The complainant sent a sum of Rs. 17,000/ - through two bank drafts for security and for purchase of goods to M/s. Dalmia Biscuit Private Limited, which were encashed, but no supply was ever made to the complainant nor the amount was refunded. The complainant met the accused persons and requested for repayment of money paid earlier and at that stage, the accused Gun Nidhi Dalmia issued a cheque No. QVA 168594 dated 10.8.1985 drawn on Punjab National Bank, Rajapura, District Patiala and sent it to the complainant, but the said cheque was dishonoured by the Bank. A registered notice was given on 11.11.1985, but despite notice, the amount was not paid. In September 1990, the complainant again went to the accused and demanded his money, but the accused persons refused to repay the amount and notice dated 3.9.1990 was refused. It was alleged that the accused persons have defrauded the complainant. After recording the statement of the complainant under Section 200 Cr.P.C. and statements of Anil Gupta and Ashwani Kumar under Section 202 Cr.P.C, learned Magistrate summoned the applicants for trial under Sections 420, 120-B, 406 IPC vide order dated 13.3.1991.