UMESH SETHI Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) List revised. Case called out twice. None appears on behalf of the applicants.

(2.) Mr. Nandan Arya, AGA for the State of Uttarakhand/respondent no. 1 and Mr. Vinod Sharma, Advocate for respondent no. 3 are present in the Court. 2. This application under Section 482 of Cr.P.C. has been filed by the applicants challenging the charge sheet and the subsequent summoning order dated 12.1.2006 passed by the Judicial Magistrate, Rishikesh, District Haridwar in Criminal Case No. 1102 of 2005 State Vs. Umesh Sethi and another under Section 420, 406 & 506 I.P.C.

(3.) Brief facts of the case are as follows:- An FIR was lodged on 8.5.2005 by respondent no. 3 against the applicants, inter alia, stating that the present applicants had taken a sum of Rs. 8,50,000/- from him, on insurance by them that the same will be invested and will be returned alongwith huge profits. Subsequently, when respondent no. 3 asked the accused persons/applicants to return his money, the request was refused.