ANAND KUMAR SHARMA SON OF LATE SHRI LAXMI NARAIN SHARMA, AGED ABOUT 51 YEARS, BY CASTE BRAHAMIN, RESIDENT OF A Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this petition under Sec. 482 Code of Criminal Procedure, 1973 seeking quashing of the FIR No.254/2014 registered at Police Station Sodala, Jaipur, for offence u/S. 420, 406, 467, 468, 471 and 120-B Indian Penal Code 1860 challenging the orders dated 22.07.2016 and 4.2.2016.

(2.) I have heard the petitioner and learned counsel for Finance Company and have gone through the record available on the file carefully.

(3.) Case of the petitioner, in brief, is that he had purchased the Car in question in an auction from the respondent- Finance Company. It is the case of the petitioner that, although, the Car in question was having a registration number but when the petitioner inquired from the Registering Authority, it transpired that the vehicle had not been registered by the Registering Authority. FIR No.245 dated 10.7.2014 was lodged at the instance of the petitioner against the Finance Company under Sections 420, 406, 467, 468, 471 and 120-B Indian Penal Code 1860 at the Police Station Sodala, Jaipur City (South).