SHYJU MATHEW Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No. 98 dated 25.8.2009, under Sections 379 and 407, 408, 120-B (added later on) of the Indian Penal Code registered at Police Station Nangal District Rupnagar.

(2.) The contents of the FIR (Annexure P-1) read as under:

(3.) Learned Counsel for the Petitioner has submitted that in fact, the dispute between the parties was civil in nature. Civil suit was already pending at Nangal and hence, criminal proceedings were liable to be quashed. Learned Counsel has further submitted that the tanker of the Petitioner was kept by the complainant for eight months and had not been returned to the Petitioner.