AJAY GOYAL Vs. STATE

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.') praying for quashing of FIR No.0003/2024 registered at Police Station: Badarpur, South-East District, Delhi under Ss. 420/120B of the Indian Penal Code, 1860 (in short, 'IPC'), along with all other proceedings arising therefrom.

(3.) The above FIR has been registered on a complaint filed by the respondent no.2 alleging that, in the year 1998, the husband of the Complainant met inter alia the petitioner herein. One of the co- accused, that is, Mr.Shri Kant Verma, informed the husband of the Complainant that he is a resident of Dehradun and there, he deals in properties under the name and style of Promila Promoters and Anurag Promoters along with inter alia the petitioner herein and another person namely Mr. Darshan Lal Marwaha by making farm houses. He asked the husband of the Complainant to invest in the properties, as the prices are likely to rise and Dehradun is expected to be declared as the Capital. Based on these assurances, the Complainant alleges that she gave Rs.10,000.00 to inter alia the petitioner herein and Mr. Darshan Lal Marwaha in the presence of Mr.Shri Kant Verma.