PAWAN KUMAR JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have sought for quashing of FIR No. 0021/2022 registered at Kaladera Police Station, District Jaipur (Rural) for offences under Sec. 420, 406 and 120B IPC on the information of respondent No.2.

(2.) The challenge is on the ground that no ingredients of offences alleged are made out and a pure civil dispute is being given the cloak of a criminal case just to put undue pressure.

(3.) Undisputed facts of this case are that the petitioners are Directors of M/s. Kotsons Private Limited, Alwar whereas the respondent company is engaged in business of manufacturing and sale of transformers. The petitioners had approached to the complainant, the Managing Director of respondent Company, and the parties agreed that respondent company would supply transformers to the petitioners' company and after sale of the transformers to different customers, the petitioners company would make payment of the purchased transformers within a period of 30 days. The parties were smoothly engaged in the dealing since more than 30 years.