PRADEEP DIXIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant misc. petition has been filed by the petitioner for quashing of FIR No. 48/2023 registered at Police Station Soorsagar, District Jodhpur for offence under Sec. 420, 409 & 120B IPC.

(2.) Brief facts of the case are that the complainant lodged a complaint before the Metropolitan Magistrate, Jodhpur Metropolitan stating therein that on the business offer being given by the accused Pradeep Dixit, Trustee of M/s Rajiv Dixit Memorial Trust, the complainant provided the requisite documents so also a sum of Rs.1.00 crore by way of different cheques in the name of the trust. It was agreed that the Trust shall provide the supply of Ayurvedic medicines and also pay the rent of warehouse. It was alleged that after some time, the Trustee stopped the payment of rent and other expenses and stopped the business. Upon contacting, the petitioner refused to pay the amount of rent and return the security amount of Rs.1.00 crore.

(3.) The said complaint was forwarded by the Metropolitan Magistrate under Sec. 156(3) Cr.P.C. and FIR No. 46/2023 came to be registered at Police Station, Soorsagar, Jodhpur for offence under Sec. 420, 409 & 120B IPC and investigation commenced.