SUSHILA CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners has preferred this misc. petition under Section 482 of Cr.P.C. for quashing of FIR No.0013/2019 lodged at Police Station Basni, Jodhpur Rajasthan for the offences under Sections 384, 420, 467, 468, 471, 406, 504 and 120-B of IPC.

(2.) The complaint has been filed with an allegation in respect to the dispute which is already pending trial in criminal cases under Section 138 of Negotiable Instrument Act in respect of dishonor of cheque worth amount of Rs.1,50,00,000/-.

(3.) Learned counsel for the petitioner has demonstrated from the record that the present FIR is nothing but a simple concoction of facts by the complainant to avoid proceeding of Section 138 of the Negotiable Instrument Act.