SAMUNDRA BHARGAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant misc. petition has been filed by the petitioner for quashing of FIR No.182/2023 registered at Police Station Udaimandir, Jodhpur City East for offence under Sec. 420 IPC.

(2.) The facts in brief are that the complainant-respondent No.2 filed a complainant before the SHO, PS Udaimandir, Jodhpur City East inter alia alleging therein that being the highest bidder, a licence of liquor shop was issued in the name of the complainant on 21/3/2023, though neither he had applied for the same online or offline, nor he had deposited any documents or had put signatures upon the blank slips. When the said proceedings of allotment of liquor shop happened, at that time the complainant was at Aurangabad to earn livelihood. It was averred in the FIR that earlier the complainant gave copies of his Aadhar Car, PAN card and blank cheques to the petitioner for purchase of a motorcycle on finance. But due to some reason, the complainant went to Aurangabad without purchasing the vehicle and the requisite documents were in the possession of the petitioner. It was alleged that the petitioner by misusing the documents of the complainant applied for a liquor shop licence and he also put forged signatures of the complainant on the documents. The complainant apprised the same to the Excise Department but no action was taken against the petitioner. The complainant alleged that by the aforesaid act, the petitioner committed cheating with him.

(3.) On the basis of the said report, FIR No.182/2023 registered at Police Station Udaimandir, Jodhpur City East against the petitioner.