RAJ KUMAR AGRAWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. P.K. Shahi, learned Senior Counsel assisted by Mr. Alok Kumar Agrawal, Advocate for the petitioner and Mr. Jitendra Singh, learned Senior Counsel assisted by Mr. B.N. Pandey, Advocate for the private respondent.

(2.) Petitioner has moved this Court for quashing of the First Information Report (FIR) being Kotwali (Patna) P.S. Case No. 601/14 dated 01.10.2014 registered under Sections 406 / 420 / 468 / 470 / 471 / 506 / 120B of the Indian Penal Code.

(3.) The allegations, as appearing from the written complaint made by the respondent no. 5, who is an Assistant Manager of a Company engaged in the business of procurement in commodities for buyers providing an electronic trading platform for spot contract in commodities etc., are as under.