ANURAG MITTAL Vs. STATE OF MP

JUDGEMENT

(1.) With the consent of parties, matter is finally heard.

(2.) Petitioner has filed this petition for quashing FIR in connection with Crime No. 296/09 registered at Police Station University against him for offence punishable under sections 420,467,468,471 IPC.

(3.) Facts in compendium are that respondent No. 2 Ravindra Pratap Singh is Vice President of Streling Agro Industries and petitioner is agent of Gonanja Port-Folio Ltd. Company. It is alleged that petitioner persuaded respondent No. 2 to invest money in mutual funds and share market, as a result of which respondent gave Rs. 8,23,000/- by cheque and cash for investing in share-market and also gave Rs. 12 lacs to invest in mutual funds. Petitioner cheated respondent No. 2 by misappropriating Rs. 13,97,900/- in a period from 5.11.07 to 1.4.09 by not depositing the amount in mutual funds and share-market. Respondent thereafter lodged a report against petitioner at Police Station University and Crime No. 296/09 has been registered against petitioner for above mentioned offence, giving rise to present petition.