- (1.) HEARD counsel for the petitioner and counsel for the State.
(2.) FROM the office report it appears that though the Opposite Party No. 2 has received the notice' issued to him and has filed his appearance through lawyer, but in spite of repeated calls, both today as also on the last date, no one has appeared on behalf of the Respondent No. 2 to offer any contest. From the facts stated by the counsel for the petitioner, it appears that a complaint was filed by the Opposite Party No. 2 before the court below and on the basis of the statement containing certain allegations, the learned court below took cognizance against the petitioner for the offence under Section 420 of the Indian Penal Code.
(3.) THE admitted facts of the case as per the complaint of the Opposite Party No. 2 is that the petitioner happens to be a financier. The Opposite Party No. 2 had obtained a loan of Rs. 6 lakhs from the petitioner for the purchase of a Trailer. The Trailer was purchased with the amount borrowed from the petitioner and the same was registered in the State of Haryana. A hire -purchase agreement was drawn up and in terms of the agreement, the complainant/borrower was required to repay the loan amount in equal monthly installments. The documents pertaining to the hire -purchase agreement was admittedly executed by the complainant in favour of the financier. The complainant has claimed that he has repaid the entire amount of loan together with interest thereon and though, according to his calculations, no further amount was due from him, yet, the financier has raised a further demand for a sum of Rs. 78,000/ - and has threatened to seize the Trailer for realization of the alleged outstanding dues. The complainant has alleged that the petitioner has misused the documents executed by the complainant in order to create some fabricated evidence in support of the additional demand of money though the complainant, according to his calculations, does not owe any money to the financier.;