HARINDERPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Section 482 Cr.P.C. for quashing FIR No. 101, dated 10.8.2004, under Sections 420, 406 IPC, Police Station Division No. 2, Ludhiana and the consequential proceedings arising therefrom.

(2.) LEARNED counsel for the petitioner has argued, that the petitioner is a sole proprietor of M/s H.S. Narang and Sons. The petitioner had business dealing with Jiwan Sales Corporation. The petitioner received a notice of demand from Jiwan Sales Corporation dated 4.8.2004. Two cheques bearing No. 457182, dated 6.7.2004 for a sum of Rs. 43,279/- and No. 457183, dated 6.7.2004 for a sum of Rs. 40,000/- were issued in favour of Jiwan Sales Corporation, drawn on State Bank of India, Gill Road, Ludhiana. Both the cheques allegedly were dishonoured. In fact none of these cheques were issued by the petitioner in favour of Jiwan Sales Corporation.

(3.) I have heard the learned counsel for the parties and perused the file.