RADHEYSHYAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant petition under Sec. 482 of the Code of Criminal Procedure, 1973 has been preferred on behalf of accused-petitioners with the prayer for quashing of F.I.R. bearing No. 103/2017 registered at Police Station Khatu-shyamji District Sikar for offences punishable under Ss. 420, 467, 468, 471 and 120-B of Indian Penal Code.

(2.) Submissions of learned Counsel appearing for the accused-petitioners are that no offences are made out against the petitioners and the matter pertains to business transactions of commercial nature between the parties and is absolutely of civil nature, hence, the present petition may be allowed and the impugned F.I.R. be quashed.

(3.) During the course of arguments, learned Counsel appearing for accused- petitioners, has submitted photo-state copy of document dtd. 23/2/2017 with regard to alleged transactions, which is taken on record.