MAHESH GUPTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.P.C. seeking quashing of FIR No. 0153/2018 registered at Police Station Bassi, Jaipur City (East) for the offences under Ss. 420, 406 and 120B IPC.

(2.) In the present case, the complainant / respondent No. 2 had made a grievance in the FIR that he had supplied goods to the petitioner and the outstanding amount due was Rs.44,000.00.

(3.) This Court on 12/11/2018 had passed the following order:-