NAVEEN KUMAR Vs. ASWANI KUMAR

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure read with Article 227 of the Constitution of India, is directed against the orders of learned Sessions Judge, Nahan, dated 18.6.2003 whereby the learned Sessions Judge, set aside the summoning order dated 11.6.2001, made by the learned Chief Judicial Magistrate, Nahan, on a complaint lodged by the petitioner for an offence punishable under Section 420 read with Section 34 of the Indian Penal Code.

(2.) Case of the complaint, as disclosed in his complaint was.

(3.) Respondent pretended that the concern M/s. U.P. Lime Chemicals Ltd. is a Nationally reputed company. They wanted to purchase lime stone and induced the complaint to supply the same. The complaint supplied lime stone worth Rs. 4,29,906/- to the factory of the accused - respondents located in Bijnor in Uttar Pradesh. However, payments were not made. It is in this background that a complaint was lodged.