ALLANOOR SHRI IBRAHEEM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this criminal misc. petition under Sec. 482 Cr.P.C. for quashing of F.I.R. No.278/2018 registered at Police Station Anantpura, Kota City for the offences under Ss. 420, 467, 468, 383, 386, 504 and 406 IPC.

(2.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in this case. Complainantrespondent No.2 has lodged the present FIR with ulterior motive. Learned counsel for the petitioner further submits that the Complainant-respondent No.2 had taken Rs.4.00 lacs for domestic need from the petitioner and gave two cheques bearing No.184251 dtd. 30/9/2015 amount of Rs.1,50,000.00 and bearing No.184246 dtd. 30/9/2015 amount of Rs.2,50,000.00.

(3.) Learned counsel for the petitioner further submits that the said cheques were dishonoured on account of "insufficient fund" and petitioner had given a notice to the complainant-respondent No.2. After that, petitioner had filed a complaint against the complainant-respondent No.2 under Sec. 138 of N. I. Act in the Competent Court in the year 2016. After that, complainantrespondent No.2 had filed the present FIR against the petitioner on 1/6/2018 regarding same cheques. So, the present FIR be quashed.