GUGANRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner-Guganram has preferred Criminal Miscellaneous Petition No.1267/2018 aggrieved by order dated 31.01.2015, 16.11.2017 and 07.12.2017 passed by Judicial Magistrate, Chirawa and petitioner-Kamleshwar Singh has preferred Criminal Miscellaneous Petition No.6602/2017 for quashing of F.I.R. No.395/2017 filed by petitioner Guganram.

(2.) It is contended by counsel for the petitioner that the cheque in question was issued for a sum of Rs.69,000/- (Rupees Sixty Nine Thousand Only). Complainant has added a zero in the figure and has lodged the cheque of Rs.6,90,000/- (Rupees Six Lac Ninety Thousand Only).

(3.) It is contended that petitioner is a Government employee working as Clerk in a school. His bank account and income tax return do not depict giving of any advance to the petitioner. It is also contended that petitioner had filed two complaints in his name and complaints have also been filed by his sons against Yusuf Ali, wherein, cheque amount of Rs.20,000/- (Rupees Twenty Thousand Only) was changed to Rs.1,20,000/- (Rupees One Lac Twenty Thousand Only) for Cheque No.174463, Rs.3,20,000/- (Rupees Three Lac Twenty Thousand Only) for Cheque No.174462, Rs.2,20,000/- (Rupees Two Lac Twenty Thousand Only) for Cheque No.174465 and Rs.2,20,000/- (Rupees Two Lac Twenty Thousand Only) for Cheque No.174464. Though the said files pertained to different cheque dishonour cases but the same have been got tagged with present case just to depict the conduct of the complainant.