(1.) Heard Mr. P.K. Deka, learned counsel for the petitioner. Also heard Mr. F. Lalengliana, the learned counsel for the respondent No. 5 and Mrs. Linda L. Fambawl, learned Additional Public Prosecutor for the respondent Nos. 1 to 4.
(2.) This criminal petition has been filed for quashing the FIRs dated 04.02.2019 and 06.02.2019 and the consequent criminal proceeding, i.e. Criminal Trial No. 74/2019, arising out of Champhai Police Station Case No. 9/2019 dated 06.02.2019 under Sections 420 and 506 IPC.
(3.) The petitioner's counsel submits that the case of the respondent No. 5 is that the respondent No. 5 had given Rs. 2,99,50,000/- to the petitioner sometime in July, 2018, for supply of sugar and fertilizer. However, the supply of the materials made by the petitioner to the respondent No. 5 was short by Rs. 69,12,327/-. Despite the request made by the respondent No. 5 to the petitioner to make good the short supply, the petitioner refused to send the same. When the respondent No. 5 and her husband went to meet the petitioner demanding payment of Rs. 69,12,327/- at Silchar in January, 2019, one of the petitioner's employees, namely, Sh. Abdul Ahad Laskar threatened them with a knife saying that they would not be given any money and were told not to come again to the shop/place.