SUNIL KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 528 of BNSS has been filed by the petitioners for quashing the FIR No.220/2024, registered at Police Station Bhusawar, District Bharatpur for the offences punishable under Ss. 120B & 420 of IPC.

(2.) Learned counsel for the petitioners submits that the petitioners have borrowed Rs.7,00,000.00 (7 lakh) from the complainant and the present criminal case has been registered by the complainant so as to pressurize the petitioners to repay the said amount. Counsel further submits that the amount of Rs.7,00,000.00 was received by the petitioner through a cheque payment and the complainant has remedy of civil suit for recovery of the said amount.

(3.) Learned Public Prosecutor has opposed the prayer made in the petition.