PUSHPA YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed this petition under Section 482 Cr.P.C. for quashment of the FIR No.256/2011 registered at Police Station Indarganj, Gwalior.

(2.) The petitioner pleaded that he is an employee and he was working in the capacity of Junior Executive in PACL India Ltd., a company incorporated on 13.2.1996. The aforesaid company is in the business of real estate dealing and it is in the sale and purchase of lands and development of lands. It is one of the premier companies. An FIR was registered against the petitioner companies at the police station on the ground that the company had been receiving deposits from various persons in contravention to the provisions of Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam 2000 (hereinafter referred to as the 'Act of 2000'). A complaint was received from one person Girish Chand Bhadoriya. The Collector Gwalior vide order dt.3.9.2010 directed the company to submit all the documents for his investigation within a week, however, the company did not submit any document to the Collector.

(3.) The Station House Officer in charge Indarganj, Gwalior directed the Director of the company vide letter dt.12.3.2011 to produce certain documents, however, the company did not produce the documents. It is further observed in the FIR that the company was not in the business of any real estate, but it was in banking business and it had received deposits from the various investors in the name of sale and purchase and development of plots, however, there was no development of plot, hence, the company committed offences.