ADARSH BHUSHAN MITRA Vs. STATE GOVT OF NCT

JUDGEMENT

(1.) THIS is a petition filed by the petitioner for quashing of the fir No. 474/2006 under Sections 406/420/120b of the IPC registered at P. S. Sriniwaspuri, New Delhi.

(2.) BRIEFLY stated the facts leading to the filing of the present petition are that National Agricultural Co-operative Marketing federation of India Ltd. lodged a complaint on 20th August, 2006 with police station Sriniwaspuri, New Delhi within whose jurisdiction it has an office that it has been cheated and breach of trust has been committed by M/s Kripa overseas, a company having its office at 469, Katra Ishwar Bhawan, Khari Baoli, Delhi-110006 and its proprietor Mr. Sandeep Khanna in collusion with another company known as M/s Pylon Traders Pvt. Ltd. of which mr. Adarsh Bhushan Mitra the present petitioner was the Director. The exact language of the complaint on the basis of which the aforesaid FIR was registered needs to be reproduced in order to appreciate the submissions made by the learned counsel for the petitioner for quashing of the FIR. The said complaint read as under:

(3.) ON the basis of the aforesaid FIR the offence has been registered and investigations are being conducted by the police although earlier there was a restraint order that the charge sheet may not be filed.