GOKARAN SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure has been preferred by the applicant praying for quashing the FIR registered at Crime No. 07/2019 at Police Station Bhaguapura, District Datia for the offence punishable under sections 420, 467, 468, 471, 34 of IPC and also for quashing consequential proceedings.

(2.) The facts leading to filing of present application are that complainant filed a written complaint on 13.3.2018 at Police Station, Datia alleging that she is doing the work of cleaning in Ratangarh Mata Temple and came in touch with the applicants. Applicant No. 2 convinced her about the scheme of Ummed Corporation and on compulsion she invested with aforesaid company. Police conducted enquiry and the statements of applicants and complainant were recorded. The complainant stated that she has no grievance, hence the complaint was dropped. Lateron the complainant moved a fresh complaint on 24.1.2019 by suppressing the earlier closure report.

(3.) It is contended by counsel for the applicant that the applicants have been falsely implicated in this case. They further pleaded that they are also victims of Ummed Corporation Producer Company Limited, who played fraud against the applicants. They also lodged complaint against the aforesaid company. Despite the above, the Police has registered case against the present applicants. The applicants are bonafide and have not committed any offence, hence prayed for quashing the FIR and consequential proceedings.