AIR 2017 SUPREME COURT 2595 ::(2017) 4 CriLR(Raj) 985 ::2017 CriLR(SC&MP) 985 ::2018 (12) SCC 391 ::2018 (3) SCC (Cri) 644 ::(2017) 3 RecCriR 85 ::2017 CriLR(SC MAH GUJ) 985 ::(2017) 4 Crimes 342 ::(2017) 4 AllCriLR 222 ::2017 (4) KCCR SN 383 (SC) ::(2017) 2 Ker LT 424 ::2017 AllMR(CRI) 3549

Supreme Court Of India

(From : Delhi)*

Hon'ble Judge(s): Pinaki Chandra Ghose, Rohinton Fali Nariman , JJ

Criminal P.C. (2 of 1974) , S.482, S.154— Quashing of FIR - Informant alleging commission of offences under Ss. 420, 494, 506 and 34 of Penal Code as counterblast to criminal complaint filed against him under S. 138 of Negotiable Instruments Act - To pressurize complainant not to prosecute criminal complaint filed by him - FIR liable to be quashed in part. W.P.Crl. No. 1724 of 2016, D/- 19-12-2016 (Del), Reversed. (Para 4)