KULWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks quashing of the FIR No.357 dtd. 28/11/2017 under Ss. 420 IPC, registered at Police Station Division A, Police Commissionerate, Amritsar.

(2.) Learned counsel for the petitioner submits that the complainant advanced friendly loan of an amount of Rs.2,40,000.00 on his request to the petitioner and in lieu thereof, the complainant took 3 blank and duly signed cheques as security/guarantee. The petitioner returned an amount of Rs.1.00 lakh in January, 2017 and assured to return the remaining amount. No cheques were returned by the complainant to the petitioner. Thereafter, the complainant filed 3 complaints under Sec. 138 of the Negotiable Instruments Act against the petitioner. It is further submitted that the complainant, in order to put undue pressure and to resile from the fact of already having received an amount of Rs.1.00 lakh, filed yet another complaint which culminated into the present FIR No.357 dtd. 28/11/2017 wherein it has been alleged that the petitioner borrowed an amount of Rs.80,000.00 from the complainant and did not return the same.

(3.) Learned counsel for the petitioner contended that initially at the time of lodging of the complaint, the complainant alleged that the petitioner borrowed an amount of Rs.80,000.00 but later on, during enquiry proceedings conducted by the police, the complainant recorded a totally different and contradictory statement to the effect alleging that the petitioner promised to arrange a job for complainant's son Simranjit Singh but failed to do so.