RAVINDER KUMAR Vs. WAZIR CHAND

JUDGEMENT

(1.) The petitioner by means of this criminal miscellaneous under Section 482, Cr.P.C. seeks the quashing of the complaint dated 20-7-1987 for an offence under Section 500 Indian Penal Code, pending in the Court of the 'Chief 'Judicial Magistrate, Rohtak and the orders dated 26-11-1987 and 20-2-91 passed by that Court.

(2.) WAZIR Chand was working as a cashier in the Traders' Bank Ltd., Rohtak while the petitioner was the Head Cashier. An agent of M/s. Shambhu Ram Mahavir Parshad, Rohtak and client of the Bank made an excees payment of Rs. 100/- while making a deposit. Subsequently, the said firm complained about that fact and the staff of the Bank protested against the petitioner and the Manager as a result of which the petitioner was suspended on 28-7-1984. The petitioner lodged FIR No. 334 with Police Station Rohtak, under Sections 384, 452, 506, Indian Penal Code against Wazir Chand respondent and others. After trial the respondent was acquitted. In the complaint filed, the respondent complained that it was a false case and the petitioner had given a false version and levelled false accusations and thus, injured his reputation.