INDER KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has sought for quashment of FIR No. 169/2022 registered with Losal Police Station District Sikar for offences under Sec. 420 and 406 IPC at the behest of respondent No.2.

(2.) Heard the learned counsels for the parties and perused the records.

(3.) According to FIR, the petitioner had taken a loan from respondent No.2, for his business, to the tune of Rs.3,50,000.00. The petitioner handed over a cheque of Rs.4,00,000.00 bearing cheque No. 138384 to respondent No.2 as refund of the aforesaid loan amount along with interest. Respondent No.2 placed the cheque before the Bank on 28/7/2022, however the cheque was returned on very next day i.e. 29/7/2022 with endorsement that the Bank Account was already closed on 9/11/2021. Thereafter respondent No.2 demanded the money from the petitioner and petitioner allegedly committed abuse and assault and threatened to falsely implicate in any criminal case. Hence the impugned FIR.