VIKAS KUMAR SHRIVASTAVA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned AGA for the State and perused the record.

(2.) This application under Section 482 CrPC has been filed by the applicants with the prayer to quash the summoning order dated 24.12.2019 and entire proceedings of Complaint Case No. 4243 of 2018 (Ravi Kumar Srivastava Vs. Vishal Kumar and others), under Sections 406, 506 IPC, Police Station Bithoor, District Kanpur Nagar, pending in the court of M.M.-Xth, Kanpur Nagar.

(3.) As per the allegations made in the complaint and the statement of the witnesses recorded under Sections 200 and 202 CrPC, it is alleged that Opposite Party No.2 had paid a sum of Rs. 5,55,000/- by cash and further, a sum of Rs. 3,00,000/- through Cheque No. 897899 dated 09.02.2015 as a sale consideration of plot of land, however, despite payment of money, the applicants started illegally selling the said land to various other persons and swindled the amount paid to them.