PUSHPENDRA SINGH BHATI,J. - (1.) Petitioners have preferred this misc. petition under section 482 of Cr.P.C., 1973 for quashing the FIR No. 45/2015 (dated 10.03.2015) Police Station Khinwara (Pali) for the offence under Section 406, 420/34 IPC.
(2.) The factual matrix of the case is that the petitioner Ashu Parihar took a shop including house on rent from Mohan Lal and started business of readymade garments in the name of Supriya selection and agreement was signed by both the parties and they commenced with the business pertaining to the readymade garments. Meanwhile, the landlord Mohan Lal wanted the present petitioner to vacate the shop and house.
(3.) On 26.02.2015, complainant armed with weapons came and beat up the husband of the petitioner. They also outraged her modesty and abuse them by saying cast based remarks, the shop and house were forcefully vacated. The present petitioner filed a complaint before the Superintendent of Police on 28.02.2015 upon which a case was registered. Earlier, the petitioner while doing business with the complainant assured him that she shall do the business and in lieu of that gave certain cheques to the respondent, the goods was purchased and cheques were accordingly issued.;