VISHAL VERMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant petition under Article 226 of the Constitution of India has been filed by the petitioner for quashing the F.I.R. dtd. 17/3/2019 registered as F.I.R. No. 98 of 2019 under Ss. 420 and 120-B of I.P.C, registered at Police Station - Kotwali Dehradun, District Dehradun.

(2.) Heard learned counsel for the parties and perused the records.

(3.) According to the First Information Report, having been suggested by some friend, the first informant contacted the petitioner along with a Rajesh Singh to invest some money in Lift India Company. Rajesh Singh assured the first informant of lucrative returns and persuaded the petitioner to invest the money. The first informant handed over a cheque of Rs.3.00 Lakhs to the co-accused. He was given ten cheques. One cheque was honoured, but subsequently, the cheques were dishonoured and when contacted, the bank informed that Rajesh Singh had closed his account. According to the F.I.R., the petitioner and co-accused cheated money from other persons in the same manner.