NISCHAL ENTERPRISES WHOLE SALE Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 of Cr.P.C., for quashing of FIR No.182 dtd. 6/5/2022 registered under Sec. 174-A IPC at Police Station Sector 7, Panchkula, against the petitioners and all other subsequent proceedings arising therefrom. Further prayer has been made to set-aside the order dtd. 25/10/2021, vide which petitioner No.2 was declared as proclaimed person.

(2.) Learned counsel for the petitioners, inter alia, contends that the complainant/respondent No.2 was in business relations with the firm of petitioner No.2 and respondent No.2 used to supply clothing items to the petitioners and in relation to the business dealings, petitioner No.2 issued security cheques in favour of respondent No.2, however, on presentation the same were dishonoured and a complaint No.1158 of 2018, was filed against the petitioners and despite not being served, petitioner No.2 was declared proclaimed person by learned trial Court vide order dtd. 25/10/2021 and further direction was issued to register an FIR under Sec. 174-A IPC.

(3.) Learned counsel further submits that the drill of Sec. 195-A of Cr.P.C. which is mandatory in nature, has not been followed in the instant case. She also contends that the matter has already been amicably settled between the petitioners and the complainant and the complainant subsequently withdrew the complaint before the learned trial Court on 2/6/2022.