NIHAR VYAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Defects pointed out by the office is overruled.

(2.) Petitioners have preferred this misc. petition under Section 482 of Cr.P.C. for quashing of FIR No.0610/2018 lodged at Police Station Kotwali, Bhilwara, District Bhilwara for the offences under Sections 406, 420 and 120-B of IPC.

(3.) The brief facts of this case, as noticed by this Court, are that as per the said FIR on 08.06.2018 one agreement was entered between the petitioner No.1 and 2 and the complainant for purchase of mix scrape lot of approximately 2,10,000 pieces which in totality valued Rs.6,30,00,000/-. The complainant has included the name of petitioner No.3 for the reasons that the bills / invoices were issued in the name of the company of petitioner No.3 and petitioner No.4 and 5 have been included being the guarantor of the agreement.