Rajasthan High Court - Jodhpur
Varun Beverages Ltd & Ors vs State & Anr on 8 December, 2016
Author: P.K. Lohra
Bench: P.K. Lohra
IN THE HIGH COURT OF JUDICATURE FOR
RAJASTHAN AT JODHPUR
S.B.CRIMINAL MISC(PET.) NO. 3688 / 2016
1. Varun Beverages Ltd., Address: F-2/7, Okhla Industrial
Area, Phase 1, New Delhi 110020 Through Its Authorised
Representative Mr. Vivek Gupta S/o Shri Nk Gupta.
2. Raj Pal Gandhi S/o Late Shri Rl Gandhi Director Varun
Beverages Ltd., Address: Plot No. 31, Sector 44,
Industrial Area, Gurgaon 122002, Haryana.
3. Ravi Kant Jaipuria S/o Late Shri Chunni Lal Jaipuria
Director Varun Beverages Ltd., Address: Plot No. 31,
Sector 44, Industrial Area, Gurgaon 122002, Haryana.
4. Vidhyasagar Patel S/o Shri Mohan Lal Ji Patel Assistant
Manager, Varun Beverages Limited, Address: Spl-1-159,
Riico Industrial Area, Iii Phase, Boranada, Jodhpur.
----Petitioners
Versus
1. State of Rajasthan,
2. Eldon Daniel S/o Late Shri Na. Danial, Proprietor M/s M.M.
Distributors, Address: 231, Indra Niwas, Behind Azad
Chowk, Pratap Takiz, Bhopalganj, Bhilwara-rajasthan.
----Respondents
__________________________________________
For Petitioners : Mr. Suresh Kumbhat
For Respondents : Mr. M.S.Panwar, P.P. for State
__________________________________________
HON'BLE MR. JUSTICE P.K. LOHRA
Order 08/12/2016 By the instant misc. petition under Section 482 Cr.P.C. petitioners have challenged FIR No.439/2016 registered at Police Station City Kotwali, District Bhilwara. In the impugned FIR petitioners are charged for offences punishable under Section 406, 420, 467, 468, 471, 120-B IPC.
(2 of 3 ) [CRLMP-3688/2016] Learned Public Prosecutor has submitted factual report in the matter dated 07.12.2016. As per factual report investigating agency has found that it is a pure and simple civil dispute between the parties and prima facie no offence as such is made out against the accused-petitioners. Upon conclusion of the investigation police has proposed negative final report and filing of the same before Court of competent jurisdiction is in offing. Relevant excerpt of the factual report, in vernacular, reads as under :
lEiw.kZ r¶rh'k esa c;ku izkFkhZ o xokgku uksfVl 91CRPC nLrkost o cSad fjdkMZ o nLrkost N.I. ACT U;k;ky; tks/kiqj ls ;g tkfgj vk;k fd ifjoknh o vifjoknh ds fnukad 9@12@2016 dks ,d le>kSrk i= fu"ikfnr gqvk o 'krZ ds vk/kkj ij ifjoknh o vifjoknh eSllZ o:.k osojst fyfeVsM SPL-159 fjdks bf.MLVªy ,fj;k Qst&3 cksjku tks/kiqj ls isouh eky dh [kjhnnkjh djrk jgk o 'krZ ds eqrkfcd ifjoknh us mDr dEiuh esa flD;wfjVh rkSj ij jkf'k o pSd tek djk;s FksA tc ifjoknh us dEiuh dk fglkc le; ij ugha fd;k rks dEiuh us fglkc djus dk ncko cuk;k blds ckotwn Hkh ifjoknh us fglkc ugha fd;k rks dEiuh us ifjoknh dk vekur rkSj ij j[kk pSd ifjoknh ds [kkrs esa yxk fn;kA ifjoknh ds [kkrs esa i;kZIr jde ugha gksus ls pSd ckmUl gksdj iqu% dEiuh dks izkIr gksus ij dEiuh o ifjoknh dks jftLVªj dks uksfVl fn;k mlds ckn Hkh ifjoknh us dEiuh esa tkdj fglkc ugha fd;k rks dEiuh us fnukad 18@04@2016 dks ekuuh; fof'k"B U;k;ky; N.I. ACT-6 tks/kiqj egkuxj esa rknkn jkf'k 10]36]575 #- dk pSd vuknj.k dk cokn dj fn;kA tc ifjoknh dks bl ckr dk irk yxk rks ifjoknh us dkuwuh lykgdkjksa ls feydj fnukad 01@09@2016 dks dEiuh o mlds deZpkfj;ksa ds f[kykQ mDr izdj.k ntZ djk;kA izkFkhZ ds lkFk dksbZ dwV jfpr nLrkost rS;kj dj iz;ksx ugha fy, x, uk gh ifjoknh ds lkFk dksbZ /kks[kk dh gS uk gh dwVjfpr nLrkost vizkFkhZ }kjk rS;kj fd, gSaA r¶rh'k ls ekeyk vkilh ekax rkax flfoy uspj dk ik;k x;kA ekeyk ,Q- vkj- vne odqok flfoy uspj dk ik;k tkus ls ,Q- vkj- ua- 508@16 fnukad 04-12-2016 dks vne odqok flfoy uspj esa drk fd xbZA rF;kRed fjiksVZ Jheku dh lsok esa lknj voyksdukFkZ is'k gSA (3 of 3 ) [CRLMP-3688/2016] In view of completion of investigation and the fact that negative final report has been proposed in the matter, no further directions are required. Consequently, petition is closed as infructuous.
(P.K. LOHRA)J. Twinkle/53