Surinder Gupta, J. - (1.) This petition under Section 482 Cr.P.C. has been filed for quashing of FIR No. 20 dated 6.3.2012 registered for offence under Sections 420, 465, 468, 471 and 120-B IPC at Police Station Navi Baradari, Jalandhar.
(2.) The complainant-Dharminder Mehta had business dealings with M/s P.V.K. Engineering Company, Mohalla Santokhpur, Opp. Unico Pipe Fittings, Jalandhar. The allegations levelled by him in the complaint which formed the basis for registration of the impugned FIR are as follows:- "I had business dealing with aforementioned company for quite some time. When we checked our account with this company at that time it came to our knowledge that this company has shown Rs.2 lacs in their books on 04.01.2011 and we do not know anything in this regard and they have put one cheque No.43697 dated 06.08.2008 amounting to Rs.1,30,000/- in their books. I do not know anything with regard to this and it has not been credited in my bank. I have got the Bank statement of the same. This company has made a wrong entry in their statement of account of Rs.1,30,000/- with regard to giving it to our company and have made a wrong statement of our account. The audit of which has been prepared by Nitin Kanwal CO CAM No.504137 Railway Road, Hoshiarpur. It is, therefore, requested that matter be investigated and strict legal action be taken against the accused. "
(3.) Additional Deputy Commissioner of Police-I, Jalandhar, after enquiry found that some amount was shown as paid to the complainant in the account books of the accused firm. These amounts had not been received by the complainant. His conclusion narrowed down to two such entries in the account books of M/s PV.K. Engineering Company : (i) payment of Rs. 1,30,000/- to the complainant vide cheque No.43697 dated 6.8.2008; (ii) payment of Rs. 2,00,000/- on 4.1.2011.;