Pankaj Naqvi, J. - (1.) Heard Sri Ashish Nigam, learned counsel for the applicants and the learned A.G.A.
(2.) This application under Section 482 Cr.P.C has been filed for quashing the proceedings of Complaint Case No.454/2015 (M/s R.P.S. International vs. M/s Swaroop Collection), under Section 420 IPC, P.s. Lalkurti, Meerut, pending in the court of Special Chief Judicial Magistrate, Meerut.
(3.) The O.P. No.2 / complainant, a partnership firm, filed a complaint that it deals in branded garments, applicants approached the complainant, representing themselves as Proprietor / Manager of M/s Swaroop Collection, who were desirous to purchase readymade shirts / trousers under the brand "Oxemberg". After satisfying as to the quality/rate, it was agreed that payments shall be made within 30 days of the generation of the bill and believing it to be so, goods were despatched vide bill no. 057, book nos.058 & 002 dated 25.7.2012 for Rs.29833/- and bill no.059, book no. 002 dated 25.7.2012 for Rs.34645 to the applicants, wherein the consignment was received by the applicants, but despite several letters / reminder, including a legal notice dated 4.3.2015, no payments whatsoever was made.;