J.C. KHANNA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition is directed against Order dated 11.2.2006 passed by the Chief Judicial Magistrate, Gurgaon whereby the cancellation report has been accepted.

(2.) FIR No. 135 dated 6.5.2000 under Sections 420, 406, 323, 506 IPC, Police Station, Udyog Vihar, Gurgaon, while invoking provisions under Section 156(3) Cr.P.C., came to be lodged at the instance of petitioner (complainant). The police, after investigation, submitted a cancellation report. Aggrieved against the cancellation report, a protest petition/complaint was filed against nine accused. The issue has been considered by the Court of Chief Judicial Magistrate, Gurgaon and it has been dismissed while holding that the issue was of civil nature and no criminal act is spelt out from the incident.

(3.) AS per the complainant's case, an order was placed for purchase of chemicals and solvents from the accused for a sum of Rs. 12,50,000/-. The complainant paid a sum of Rs. 4,00,000/- on 15.6.1999 to Ashok Khanna (respondent No. 4). The said sum/money is stated to have been counted by Madan, Mohan and Rajiv Arora. Ashok Khanna however signed a demand promissory note by way of security confirmation and acknowledgment of the liability and repayment guarantee. Because material was not supplied to the complainant, it has been alleged that criminal offence is spelt out.