FAHIM RAZA Vs. STATE OF U.P.

JUDGEMENT

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

(2.) The present applicant has invoked the inherent power of this Court under Sec. 482 CrPC beseeching the quashing of cognizance/summoning order dtd. 27/5/2022, charge sheet dtd. 9/7/2021 as well as entire criminal proceeding of Case No. 17724 of 2022 arising out of Case Crime No. 47 of 2021 (State of U.P. vs. Sharik Aman and others), under Ss. 406, 420, 411 and 120B I.P.C., Police Station Gorakhnath, District Gorakhpur pending in the court of learned Additional Judicial Magistrate-1st, Gorakhpur.

(3.) As per FIR version, the main accused namely Aman has placed an order for supply of some hard boards/ply and chunks of Makrana marble stones, however, he has not paid money in lieu of said supply of goods and fled away from the Godown in question where the material was supplied.