COZY FINANCIAL SERVICES PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) THIS petition under Section 482 Cr.P.C. has been filed for quashing FIR No.62/2011 dated 26.03.2011 under Section 420 IPC, Whether reporters of Local Papers may be allowed to see the Judgment ?Yes registered at Police Station, Nalagarh.

(2.) IT has been stated that petitioner No.1 is a Private Limited Company. The petitioner No.2 is the Director of petitioner No.1 and is conversant with the facts of the case. He has been authorized to file the petition. It has been stated that petitioners entered into an agreement dated 21.12.2010 at Nalagarh with M/s Timco Steel Company through its Director Paramjeet Singh. The petitioners agreed to sell 12000 metric tonne scrap at the rate of Rs.19,000/- per metric tonne to M/s Timco Steel Company and the Company had agreed to purchase the same.

(3.) THE agreement could not be implemented as the scrap required by M/s Timco Steel Company could not be procured by the petitioner No.1. As per the requirement of M/s Timco Steel Company due to non-availability of the scrap in the market, the performance of the contract had become impossible.