- (1.) The present petition, under the provisions of section 482 Cr.P.C. has been brought by Ajay Aggarwal and two others for quashing of complaint No. 142 dated 9.9.2008 (Annexure A) alongwith all the proceedings conducted therein including the summoning order dated 14.7.2010 (Annexure B) passed by the court of Judicial Magistrate Ist Class, Kurukshetra.
(2.) Briefly stating, the case of the complainant, Hari Chand is that he is running a firm in the name of M/s Satija Enterprises, Shahabad Markanda, District Kurukshetra. The petitioners are the officers of a company named, M/s Nilkamal Plastics Limited, Andheri (East), Mumbai (for short, "the Company"). On 21.9.1998, Manish Parekh, accused No.3 visited the shop of the complainant and offered to the complainant supply of the products of the Company, offering distributorship thereof.
(3.) The complainant accepted the offer. The complainant deposited Rs. 25,000/- as security and he was assured that he would get 12% per annum interest on the amount of the security. The security amount was undertaken to be refunded while cancelling the distributorship. In January, 2004, a representative of M/s Satija Enterprises attended a meeting in the office of the company at Delhi with accused No. 2 who desired M/s Satija Enterprises to exclusively deal with the plastic furniture manufactured by the company. The representative of the complainant refused to accept the said condition which annoyed accused No. 2 and thereafter the accused started withholding the payments of damaged goods returned to the complainant during the period 2004-05.;