HANUMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Crimial P.C. has been preferred for quashing the registration and investigation of FIR dated 15.04.2017 bearing No.203/2017 registered at Nohar Police Station, District Hanumangarh for the offences under Sections 379, 420, 452, 467, 468, 471 and 120-B IPC.

(2.) The allegation against the present petitioner is that the complainant is running a shop of building material, which remained closed for 3-4 days, and was thereafter opened, upon which the petitioner came to the shop and demanded the documents of transaction regarding material evidence, but simultaneously, the petitioner stole the cheques and asked Satveer to make payment within seven days or face the consequence. The cheques of Axis Bank were presented, but payment towards those cheques was stopped at the instance of the complainant under the belief that the cheques were stolen by the present petitioner.

(3.) Learned counsel for the petitioner pointed out that in the FIR itself, it is written that on 29.03.2017, the complainant received an SMS from the Axis Bank that cheques No.3132 and 3133 pertaining to payment of Rs. 1,50,000.00 each have been presented before the Bank by the present petitioner. On receiving such SMS, the respondent has initiated the requisite proceedings.