MIHIR HARIVADAN PATHAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under section 482 of Criminal Procedure Code, the petitioner has made following prayer in terms of para 34(B) :-

(2.) By way of present petition, present petitioner seeks to challenge legality and validity of FIR.filed by respondent no.2 which is numbered as FIR.No.I/19/2018 registered with DCB (Cyber Crime) Police Station, Vadodara for the offence under sections 406, 420, 506(2) and 120B of IPC. After investigation, charge sheet came to be filed.

(3.) According to charge sheet papers, it is the case of the prosecution that the petitioner was legal adviser of 'Pathway Company' and partners of the said company had induced the complainant and other people to invest money in that company so as to get handsome returns. According to the charge sheet papers, partners of the said company opened another company viz. 'Brio Hydroponics' and money was diverted into that company. Thus, there is allegation by the complainant that he has been cheated by the owners of the 'Pathway Company'.