SURESH YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned Counsel for applicant, learned AGA for State and perused the material available on record.

(2.) The present application under Sec. 482 Cr.P.C. has been filed by applicant for quashing the entire criminal proceedings of criminal case no.3163 of 2020, State versus Suresh Yadav, (case crime no.239 of 2019), Police Station Raunapar, District Azamgarh and charge sheet dtd. 30/1/2020 as well as cognizance order dtd. 1/10/2020. Learned Counsel for the applicant submits that applicant is innocent and has been falsely implicated in the present case. He has committed no offence. Entire prosecution story is false and fabricated. No offence against the applicant is made out under the alleged Sec. . He further submits that applicant was agent in the finance company and only allegation levelled against the applicant is that being a agent, he got deposited the amount of informant in the finance company. Applicant is not beneficiary and he did not get any benefit. Company is still going on and his office bearers have not been roped in the FIR. He showed some papers and statements in favour of his contention.

(3.) Learned AGA for State opposed the application. As per allegation informant has been cheated by the applicant and his company. Informant was duped for amount of Rs.2,00,000.00 and applicant is responsible for the same. Investigating Officer collected the evidence and submitted charge sheet against him.