ASHOK LEYLAND FINANCE LIMITED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this criminal misc. petition under section. 482 Criminal Penal Code, petitioner seeks quashing of notice dated 8.10.1991 and FIR No. 101/96 registered at Police Station; Kotwali, Jaisalmer for offences under sections. 420, 419, 406,120-B, 465, 467, 468 and 471 IPC against the petitioner.

(2.) I have heard the learned counsel for the parties.

(3.) The learned counsel for the petitioner submits that a truck was purchased by respondent No. 2 on hire purchase agreement from the petitioner-firm. The petitioner-firm is a non-banking financial company providing financial assistance to its customers. Respondent No. 2 failed to make the payment of instalment and, therefore, the petitioner had a right to repossess the truck financed by it.