VINOD AGARWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have preferred this misc. petition under Sec. 482 of Cr. P.C. for quashing of FIR No. 64/2019 lodged qua them at P.S. Pratap Nagar, Banswara for offence under Ss. 406, 420 and 120-B IPC.

(2.) Counsel for the petitioners submit that there was an agreement between the parties on 3/4/2012 whereupon the parties, who are partners in the firm, started business transactions. Counsel for the petitioners further pointed out that an arbitration clause is there in the agreement itself as per which any dispute arising out of business shall be resolved by referring it to Arbitrator. The allegations of cheating and mis-appropriation levelled by the complainant are per se false.

(3.) Learned counsel for the petitioners submit that the petitioners want to submit a representation alongwith all the relevant documents before the concerned investigating authority to redress their issue.