RAVI ARORA Vs. STATE

JUDGEMENT

(1.) THE present petition has been filed by the petitioner under Section 482 Cr.P.C. seeking setting aside of the order dated 28th September, 2013 passed by the trial Court and order dated 29th August, 2014 passed by the Revisional Court whereby the protest petition filed by the petitioner was dismissed.

(2.) THE admitted facts recorded by the trial Court as well as the Revisional Court are as under:

(3.) ON the basis of the said allegations made by the petitioner/complainant the FIR was ordered to be registered on 7th April, 2010. The matter was investigated by the Police who submitted its report on 20th August, 2010 stating that no alleged offence against the accused persons was made out and in view of the evidence collected, no intention to cheat, forgery or misappropriation can be attributed to the accused.