NIRANJAN DASS Vs. PANA LAL

JUDGEMENT

(1.) IN this petition under section 561 -A of the Criminal Procedure Code the proceedings taken against the petitioner by the learned Judge Small Causes Court, Judicial Magistrate, 1st Class, Srinagar, on a complaint filed against him by the respondent for the offence under Sections 406 and 420 Ranbir Penal Code are sought to be quashed on the following circumstances of the case.

(2.) THE respondent who has filed a complaint against the petitioner in the trial Court, was working as an employee at a shop in the Hari Singh High Street, Srinagar. The petitioner was known to him who is a resident of Jullundar. He had to go back to his home and the respondent entrusted to him some articles to be delivered to his sisters son at Jullandar. Ten days before lodging the complaint the respondent visited his sister son at Jullandar and came to know that the petitioner had not delivered the articles to him. He wanted to contact the petitioner who avoided him, On his return to Srinagar he filed the complaint against the petitioner cognizance whereof was taken by the learned trial court.

(3.) I have heard the learned counsel for the parties and have examined the record.