DIKESH P PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY this petition, the petitioners, original accused, in Criminal Case No.632/2006, filed before the J.M.F.C., Vadodara, seek quashing and setting aside of the order dated 09.03.2006, passed below Exibit-1 in the said criminal case, which is a complaint making allegations against the petitioners for the offences punishable under Sections 406, 420 and 114 of the Indian Penal Code. The order directs issuance of process against the accused for the offences punishable under Sections-406, 420 and 114 of the Indian penal.

(2.) THE ground on which the quashing is sought is that this is only an arm-twisting tactic adopted by the complainant in respect of commercial transactions and in support thereof, documents are produced to show that there was a memorandum of settlement between the complainant and the accused persons on 6

(3.) THE petition is, therefore, /ALLOWED/. THE complaint being Criminal Case No.632/2006, filed before the J.M.F.C., Vadodara, and the order dated 09.03.2006 are /QUASHED/. Rule is made absolute, accordingly.