SANJEEV NAGAR Vs. STATE OF NAGALAND

JUDGEMENT

(1.) This petition under Section 482. Cr.PC is filed seeking quashment of FIR dated 6.5.13 filed by Mr. Deben Mech with O.C. Dimapur Police station on 6.5.13.

(2.) Heard Mr. I. Longjem, learned counsel for the petitioners and Mr. K. Wotsa, learned State counsel appearing for respondent No.1. Also heard Ms. B. Bhuyan, learned counsel appearing for respondent No.4 and Mr. A.K. Bhuyan, learned counsel appearing for respondent No.5.

(3.) The brief facts necessary for disposal of the present proceeding are that on 2.9.12 one Sunil Jaiswal had filed FIR with O.C. Namchi Police Station, Sikkim alleging that the petitioner Mr. Sanjeev Nagar and his nephew Mr. Ayush Kapoor had cheated the Directors of M/ s. Eastern Chemical Industry namely, Sunil Jaiswal and Suvrata Jaiswal. For ready reference, the FIR dated 2.9.2012 is reproduced below: - <FRM>Judgement_457_GAULT1_2015.htm</FRM>