(1.) The instant petition has been filed seeking quashing of the FIR No. 134 of 2020, under Sections 420 and 406 IPC, Police Station Cantt, District Dheradun.
(2.) Heard learned counsel for the parties through video conferencing.
(3.) Fir in the instant case is in detail. It reveals a conspiracy for trapping a person to deliver money in the name of sale and purchase of Super Antique Articles. According to the FIR, the informant was induced to deliver huge amount of money so that he may get a Super Antique, which may subsequently be sold for millions and millions of Rupees. But, he did not get the super antique. The petitioner, according to the FIR, was CEO of the company, named, Universal Mines and Minerals Corporation in India, under which garb, as per the FIR, the entire transactions, operations took place.