MAHESH KUMAR JHALANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this Criminal Miscellaneous Petition seeking quashing of F.I.R. No.43/2016.

(2.) It is contended by counsel for the petitioner that Respondent No.2 did not perform his part on the agreement, as a result of which a notice was given to the respondent and the agreement was cancelled.

(3.) It is contended that the dispute, if any, is of civil nature, hence, continuation of proceedings would tantamount to abuse of process of the Court.