RAJEEV SINGH RANA Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS petition under Section 482 Cr. P.C. has been filed for quashing FIR No. 66 dated 14.08.2009 under Sections 406, 420, 465, 471, 120 -B IPC, registered at Police Station, East, Shimla, and criminal case arising out of said FIR pending in the Court of Judicial Magistrate Ist Class, Court No. 1, Shimla. It has been stated that respondent No. 2 is a Company registered under the Companies Act, 1956.

(2.) The petitioners had been working in respondent No. 2 -Company at Circle Office of respondent No. 2, situate at Mehli Mount, Mehli, Shimla -9. On 14.08.2009, respondent No. 2 has lodged FIR No. 66 under Sections 406, 420, 465, 471, 120 -B IPC against both the petitioners at Police Station, East, due to some misunderstanding on the basis of complaint made by some inimical person.

(3.) THE petitioner No. 1 has also lodged FIR No. 144 dated 17.09.2012 at Police Station, Sector 18, Gurgaon, Haryana, on the basis of order passed under Section 156(3) Cr. P.C. by Judicial Magistrate Ist Class, Gurgaon, against company officials. The Commissioner of Police, Gurgaon in Cr. Misc. Petition No. 30331 -M/2009 in the Punjab and Haryana High Court has filed an affidavit and submitted that cancellation report would be filed shortly. But, no closure report was filed, the petitioner No. 1 filed a complaint before Judicial Magistrate Ist Class, Gurgaon, subsequently a fresh complaint Rajeev Rana Versus Bharti Infratel Ltd. and others dated 18.10.2011 was instituted against some officials of respondent No. 2. The said complaint is pending before Judicial Magistrate Ist Class, Gurgaon.