MADANLAL PAREEK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In this petition under Sec. 482 Cr.P.C., the petitioner has sought quashing of FIR No. 76/2018 dtd. 23/2/2018 under Ss. 420, 406 IPC, registered at Police Station Sardarshahar, District Churu and the proceedings, if any, arising out therefrom.

(2.) The facts may be briefly noticed.

(3.) That on 23/2/2018, complainant Madan Lal Pareek S/o Jagdish Prasad Pareek had submitted a written report at Sardarsahar (District Churu) Police Station to the effect that he had lent a total sum of Rs.70,00,000.00 to the petitioner- accused between 1/4/2013 and 28/6/2014. This amount was lent at the interest rate applicable in banks. The petitioner has now refused to repay the amount; therefore, it was requested that money of complainant be returned back to him.