MOHIT KUMAR GOYAL Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Nitin Kumar Agarwal, Advocate holding the brief of Ms. Kanchan Sharma, Advocate, Sri Prashant Vyas, learned counsel for the revisionist, Sri Vinay Saran, learned Senior Counsel assisted by Sri Pradeep Kumar Mishra, learned counsel for the opposite party no. 2 and Mr. Ratnesh Nandan Singh, learned A.G.A.-I for the State.

(2.) By means of the present criminal revision, the revisionist is challenging the order dtd. 3/11/2022 passed by Second Additional Chief Judicial Magistrate, Gautam Budh Nagar in Case Crime No. 106 of 2021, under Ss. 406, 420, 467, 468, 471 & 120-B I.P.C., Police Station Surajpur, District Gautam Budh Nagar, whereby the learned Magistrate has accepted the remand and issued "B" warrant as also directed the accused-revisionist to appear in jail.

(3.) A first information report has been lodged by the informant, namely, Devendra Bansal on 9/2/2021 at 0634 hrs. against the revisionist and 5 others, which was registered as Case Crime No0106 of 2021, under Ss. 420, 467, 468, 471, 406 & 120-B IPC, Police Station- Surajpur, District-Central Commissionerate Gautam Budh Nagar for the alleged incident in which no date and time of the incident were .M. 4thmentioned. In the first information report, it has been alleged that the revisionist, his wife Dharna Garg in collusion with four others have taken total Rs.1.96 crores from the informant and his wife for business by making a forged company and they have not returned the same to the informant and cheated them also.