SATWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure (for short 'Code of Criminal Procedure) seeking quashing of FIR No. 133 dated 29.8.2009 under Sections 379, 420 IPC registered at Police Station Sadar District Faridkot and all the subsequent proceeding arising thereto.

(2.) That the complainant is the member in the village Co-operative Society, Society has issued a cheque book bearing cheque No. 030481 to 030500 which was in the possession of Secretary because this cheque was not in any other use other than the society.

(3.) That on 29.1.2008, the complainant through cheque No. 304091 has withdrawn cash payment, cheque No. 030493 dated 9.6.2008 withdrawn cash payment, cheque No. 030493 dated 9.6.2008 withdrawn Rs. 1870/-for 4 bags of DAP. After that the complainant with cheque No. 030494 dated 22.6.2008, cheque No. 030495 dated 8.10.2008 and cheque No. 030496 dated 19.12.2008 are made operative in the society. Cheque No. 030492 complainant has not issued to anybody.