SUSHIL KUMAR RAI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned counsel for the opposite party and learned A.G.A. for the State.

(2.) The present 482 Cr.P.C. application has been filed to quash the order dated 03.09.2019, Case No. 796 of 2015 (State Vs. Pramod Kumar Rai), arising out of Case Crime No. 468 of 2014, under Section- 419, 420, 467, 468, 471, 406, 504, 506 of I.P.C., Police Station Kotwali, District Azamgarh, pending in the court of Chief Judicial Magistrate, Azamgarh.

(3.) It has been submitted that an agreement between the parties on account of which sum of Rs.70,00,000/- was taken from the applicant for doing business in partnership, since, no amount was paid by the opposite party, therefore, the F.I.R. has been lodged by the applicant under Section 419, 420, 467, 468, 471, 406, 506 I.P.C, Police Station - Kotwali Nagar, District Azamgarh.