PAULO CZARLARIELLO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the State.

(2.) The order dated 4.2.2011 passed in C.P. Case no.2164 of 2009 under which cognizance of the offence punishable under Sections 420, 467, 468, 471 of the Indian Penal Code has been taken against the petitioners is being sought to be quashed on the ground that the parties got their monetary dispute settled.

(3.) It appears that a complaint was filed stating therein that the petitioners being the Directors of Rayban Sun Optics India Limited are dealing in the business of sun glasses and frames whereas the complainant appointed as its distributor. In course of business, the complainant has given certain blank cheques to the petitioner's company as a security but those cheques were utilized by the petitioners otherwise.