AMMY ANAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer this petition is for quashing of FIR No.9 dated 29.1.2017 registered under Sections 420 and 120-B IPC at Police Station Division No.8, Ludhiana and all other subsequent proceedings arising therefrom.

(2.) Counsel for the petitioner submits that as per the allegations in the FIR registered at the instance of Savinder Singh, his friend Jassa has introduced with the petitioner/accused for sending him abroad and in that process he has paid an amount of Rs.6,58,053/- to the petitioner.

(3.) Having failed to send him abroad, the petitioner had given a cheque of Rs.4,88,000/- and cash of Rs.1,70,000/- to the complainant and on the basis of the same, the complainant had filed a complaint under Section 138 of the Negotiable Instruments Act, before the Judicial Magistrate 1st Class, Ludhiana on 7.5.2016. The petitioner was summoned in the complaint and on 6.11.2017, the same was disposed of by passing the following order :-