RAVINDER SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Accused Ravinder Singh has filed this petition under Section 482 of the Code of Criminal Procedure (in short Cr.P.C.) for quashing FIR No.93 dated 04.04.2011 (Annexure P-1), under Sections 420, 406, 506 and 120-B of the Indian Penal Code (in short IPC), registered at Police Station Model Town Rewari, District Rewari.

(2.) I have heard counsel for the parties and perused the case file. According to the prosecution version, the petitioner, who is running a fleet of transport vehicles, agreed with respondent no.2- complainant for taking diesel for his vehicles and for making fortnightly payments. However, the petitioner allegedly did so to defraud the complainant of huge amount. The petitioner has not paid Rs.52,61,579/- of the complainant for the diesel supplied by the complainant to the vehicles of the petitioner. On demand of the complainant, the petitioner initially put off the matter, but then refused to make the payment and rather criminally intimidated the complainant and also boasted that in the same manner, he had also defrauded Highway Service Station, Thandi Kuui, Faridabad and had not paid Rs.76 lacs of diesel to the said Service Station.

(3.) Pursuant to order of the preceding date, State counsel has today filed in Court two reports, which are taken on record, subject to all just exceptions. Copies given to the opposite counsel.