H.R. Panwar, J. - (1.) By the instant criminal misc. petition under Section 482 CrPC, the petitioners seek quashing of the FIR No. 70/2007 dated 03.02.2007, police station Hanumangarh Town for the offences under Sections 420 and 120B IPC.
(2.) Heard learned Counsel for the parties. Carefully gone through the FIR.
(3.) It is contended by learned Counsel for the petitioners that there was a civil transaction between the petitioners and respondent No. 2 Mohit Kumar, who is the complainant, for the purchase of rice for which payment was made by cheaque. However, that cheaque came to be dishonoured for want of sufficient fund and the instant FIR came to be filed. According to learned Counsel for the petitioners, if at all any offence is committed; it is the offence under Section 138 of the Negotiable Instruments Act, 1881 and not the offence punishable under Sections 420 and 120B IPC. Learned Counsel further submits that it is not in dispute that cheque was issued by the petitioners in favour of the complainant-respondent No. 2 in consideration of the rice received by them and it is also not in dispute that the respondent No. 2 presented the said cheaque to the bank. However, on the presentation of the cheaque to the Bank, it was dishonoured and returned unpaid on the ground of insufficiency of fund. At any rate, there is no element of cheating or entering into any criminal conspiracy.;