MANJIT GURUNG Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard the learned counsel, Mr. K. Lollen, appearing for the petitioners. Also heard the learned Public Prosecutor, Mr. J. Tsering, appearing for the State of Arunachal Pradesh.

(2.) This is an application under Section 482 of the Cr.P.C. praying for quashing of the F.I.R. in Longding P.S. Case No. 43/2020, registered under Section 420 of the Indian Penal Code.

(3.) The 2 (two) petitioners intended to buy one Truck from the informant. They were to pay Rs. 2,50,000/- (Rupees two lakhs fifty thousand) only by cheque and the remaining amount of 15,000/- (Rupees fifteen thousand) only in cash. The cheque was issued and the Truck was taken away. When the informant presented the cheque in the Bank for encas-hment, it was refused because of insufficient fund. Therefore, the informant filed the FIR alleging that the petitioners had cheated him.