KANT TRIPATHI,J. - (1.) THIS is an application under Section 482, Cr. P.C. for quashing the proceedings of Criminal Case No. 48/94, Ashok Kumar v. Dharmendra Singh and others, under Sections 406, 420, 504 and 506, I.P.C., P.S. Ferozabad, South, pending in the Court of Judicial Magistrate, 1st Class, Ferozabad.
(2.) HEARD learned counsel for the applicants and the learned counsel for the respondent No. 2 and the learned A.G.A. for the respondent No. 1 and perused the record. The learned counsel for the applicants submitted that according to the averments made in the complaint, no criminal charge is made out and the dispute is of civil nature. It is alleged that the quality of the supplied materials was not as per the agreement, therefore, the respondent No. 2 was cheated the applicants.
(3.) THE learned counsel for the applicants further submitted that the story of assault on the respondent No. 2 is absurd, in view of that there is no injury report. It was improbable that the applicants travelled from New Delhi to Ferozabad and assaulted the respondent No. 2 in his own shop.;