- (1.) RULE returnable forthwith. Mr.Patel, the learned APP waives service of notice of rule for and on behalf of the respondent no.2. The respondent no.1 original first informant, although served with the notice issued by this Court, yet has chosen not to remain present and oppose this application either in person or through an advocate.
(2.) By this application under Section 482 of the Code of Criminal Procedure, 1973, the applicant original accused seeks to invoke the inherent powers of this Court, praying for quashing of the FIR bearing I-CR No.187 of 2014 lodged with the Vijapur Police Station, District Mehsana, for the offence punishable under Sections 406, 420, 504, 506(2) read with Section 114 of the Indian Penal Code.
(3.) The case of the first informant in brief is as under : The first informant is running a ginning mill in the name of Amba Cotton situated at Vijapur-Ladol Road. It is the case of the first informant that the applicant herein purchased 600 cotton bales. The cotton bales were purchased at the rate of Rs.33,851=00 per bale. In all 200 cotton bales were purchased valued at Rs.32,12,914=00. There were series of such transactions. On the own showing of the first informant Rs.85 lac was paid, whereas the balance amount of Rs.2,65,49,747=00 is yet to be paid. No civil suit has been filed till this date for recovery of the said unpaid amount.;