PATRICK SCHNEIDER Vs. STATE

JUDGEMENT

(1.) This Criminal Misc. Petition preferred under Sec. 482 Cr.P.C. has been preferred claiming the following reliefs:-

(2.) Brief facts of the case as placed before this Court by the learned counsel for the petitioners are that the complainant-respondent No.2 filed an F.I.R. bearing No. 319/2015 on 20/11/2015 stating therein that he has a factory, Indus Trade, at Tanawada and that he deals in manufacturing and export of handicraft items. And that, 5 to 6 months back the petitioners (persons of Massive Moebel company) came to his factory and stated that they are agents of G+K Mobel Vertriebs GMBH, 1M Maintal 10 D, 96173 Unterhaid, Germany. It was further averred that the said company places orders in India and subsequently exports goods to the company Germany, and that upon conducting a quality check, an order, bearing No.25003769 dtd. 17/6/2015 and order bearing No.25004244 dtd. 3/8/2015 were placed by the G+K Mobel Vertriebs GMBH, company to Indus Trade.

(3.) Learned counsel for the petitioners submitted that a bare perusal of the F.I.R. does not disclose the commission of any cognizable offence and hence, the F.I.R. is liable to be quashed.