THIRUMALAI PRABHU R. Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally with consent at admission stage.

(2.) This is about quashing of the F.I.R. bearing Crime No. 257 of 2019 registered with Shrirampur Police Station, Taluka Shrirampur, District Ahmednagar for the offence punishable under Sections 420, 323, 504, 506 of IPC on the basis of the complaint lodged by respondent no.2.

(3.) Respondent no.2 deals in the business of purchasing and selling of onion. Respondent no.2 used to sell onion collected from small farmers in the wholesale market on commission. The applicants are allegedly the proprietors/partners of the firm name and styled as M/s. Shreejith Traders at Tamilnadu. The applicants herein allegedly purchased a huge quantity of onion worth Rs.2,20,55,975/- during the period of 16.06.2015 to 11.09.2015 and paid him the price of Rs.1,89,78,444/-. According to respondent no.2, the amount to the tune of Rs.30,77,431/- towards the price of purchased onion remained unpaid. Respondent no.2 repeatedly demanded the said amount. On 31.01.2019, respondent no.2 had been to the office of the applicants situated at Pollachi, District Coimbatore, State of Tamilnadu and demanded the amount. However, the applicants allegedly abused respondent no.2, threatened him and driven him out from their office. On the basis of these allegations, the aforesaid F.I.R came to be registered against the applicants for the offence punishable under Sections 420, 323, 504, 506 of IPC.