BUTA SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner has preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.118 dated 11.7.2008 under Section 406 of the Indian Penal Code, 1860 (IPC for short) registered at Police Station Kot Isekhan, District Moga (Annexure P-2); charges dated 27.1.2011 (Annexure P-3) and all the subsequent proceedings arising therefrom.

(2.) The case of the complainant, in brief, is that he (complainant) was resident of village Lohara. Complainant had given Rs. 1,00,000/- to Buta Singh and Company, Commission Agent, Shop No.48-A, Grain Market, Moga on 15.12.2003 and rate of interest was settled at Rs. 1.50 paise. On 9.5.2006, Rs. 32,000/- were returned to the complainant but remaining amount of Rs. 68,000/- along with interest had not been returned to him by Buta Singh. Despite numerous requests, Buta Singh had failed to return the amount in question and had rather threatened and abused him. Hence, it was requested that assistance be provided to him to recover the amount in question from Buta Singh.

(3.) On the basis of the statement of the complainant, FIR in question was registered.