AIROnline 2025 SC 4

Supreme Court Of India

(From : AIROnline 2020 ALL 2920)

Hon'ble Judge(s): C. T. Ravikumar, Sanjay Kumar , JJ

Criminal P.C. (2 of 1974) , S.482— Constitution of India , Art.226— Quashing of FIR - Prayer for - Allegation that accused in connivance with co-accused defaulted in payment to complainant's company to the tune of Rs. 9 Crores -.Complaint of committing default in payment was not made against accused or against the company in which he was the Project Manager, but was made against different companies - FIR did not disclose commission of offence(s) as alleged - Asking accused to stand trial would be abuse of process of law - Further proceedings based on such FIR would result in miscarriage of justice - FIR and consequential proceedings were quashed. AIROnline 2020 ALL 2920-ReversedAIR 2023 SC 3784-Relied onAIR 2004 SC 3967-Relied on (Para 10 13)