HARSHVARDHAN GAUTAM Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Petition under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been preferred on behalf of the petitioners for quashing of FIR No. 0454/2019, under Sec. 420/406 IPC, registered at P.S.: Ambedkar Nagar and proceedings emanating therefrom.

(2.) Issue notice. Learned ASC for the State and respondent No. 2 in person appear on advance notice and accept notice

(3.) In brief, as per the case of prosecution, present FIR was registered on 24/9/2019 on complaint of respondent No. 2 against the petitioners pursuant to directions under Sec. 156(3) Cr.P.C. with respect to alleged transaction for loan/investment of Rs.2,00,000.00 and Rs.3,50,000.00.