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Supreme Court Of India

(From : Madhya Pradesh)*

Hon'ble Judge(s): S. Rajendra Babu, Brijesh Kumar, G. P. Mathur , JJJ

Criminal P.C. (2 of 1974) , S.482— Penal Code (45 of 1860) , S.420— Quashment of complaint alleging offence of 'cheating' - Appellant, Beverages company (A1) entered into bottling agreement with complainant bottling company for period of 5 years - Subsequent purchase of trademark of appellant Beverages company by another Industries (A6) - Bottling agreement between complainant duly assigned to A6 Industries - A6 Industries gave notice terminating agreement to complainant - Complaint filed against A1 Beverages company and its Directors alleging offence of cheating - Appellants nowhere in picture at time when complainant alleges to have spent money in improving bottling plant pursuant to agreement - No mens rea can be attributed on part of appellants to "cheat or 'deceive' complainant - No offence of 'cheating' made out - Allegation made in complaint do not prima facie disclose commission of offence - Complaint liable to be quashed. MCRLC 202/01, D/- 16-1-2002 (MP), Reversed. (Para 13 14 17 19) .....