VIJAYKUMAR DINESHCHANDRA AGARWAL Vs. SANKAR PADAM THAPA

JUDGEMENT

(1.) The petitioner has come before this Court with this application under Sec. 482 Cr.PC seeking to quash the proceedings in Criminal Case No. 44(S) of 2019 pending before the Court of the Judicial Magistrate, Shillong.

(2.) The petitioner is a permanent resident of Lalpura, Rampara, Nava Yard, Chhani Road, Nizampura, District, Vadodara, Gujarat and is the Chairman of the Orion Education Trust.

(3.) It is the case of the petitioner that the William Carey University a State recognized Private University, sponsored/owned by the ACTS Group of Institutions, was facing severe financial crisis has accordingly entered into an understanding with the Orion Education Trust to hand over the management and administration of the said University to the Trust. A Memorandum of Understanding dtd. 12/10/2017 was drawn up in this regard.