SADDAM HUSSAIN Vs. STATE

JUDGEMENT

(1.) Instant misc. petition has been filed by the petitioner for quashing of FIR No. 156/2019 registered at Police Station Sadar, Bhilwara for offence under Sections 420, 406 IPC and Section 4, 5 & 6 of Chit Fund Act.

(2.) Brief facts of the case are that the complainant filed a complaint before the S.H.O. Police Station, Sadar Bhilwara stating therein that one Devi lal met him and allured him to invest in a Hyderabad based company. He was assured that depositing a sumof Rs.45,000/-, he will receive Rs.1500/- per day for three months. The complainant started receiving amount of Rs.1500/- per day and he again gave a sum of Rs.45,000/-. Later on some dispute arose among the complainant and accused Devil lal. Upon collecting information about a whatsapp number, he came to know that the same belongs to petitioner Saddam.

(3.) Learned counsel for the petitioners submits that the petitioner has not committed any offence. It is argued that the petitioner has not obtained any money from the complainant. It is argued that petitioner never met the complainant nor he visited the house of the complainant. In the first information report, it has only been mentioned that the petitioner is a helper of the main accused Devi Lal and no allegation receiving the money has been made against the present petitioner, therefore, the FIR is liable to be quashed qua the present petitioner.