MUYINAT ADENIKE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioners before this Court have filed this present petition under Section 482 of Cr.P.C. for quashment of F.I.R. No.20/2016 registered at Police Station-Crime Branch-Indore under Sections 417 , 420 , 467 , 468 , 471 and 120-B of IPC and Section 66-D of I.T. Act, 2000.

(2.) Facts of the case reveal that respondent No.2 is the proprietor of Jose Travel and a request was made by HR Manager, STI Sanoh India (P) Ltd., Gurgaon (Haryana) for booking air tickets. The request was made by HR Manager based upon an e-mail received from its London Office.

(3.) One Kenneth Stone projected himself to be the Unit Manager, Sanoh UK Manufacturing Ltd., England and as many as 83 tickets were booked for Rs.1,02,68,178/- through the complainant. Later on, the fraud was discovered and the respondent No.2 lodged a complaint with Crime Branch Police and after conducting preliminary inquiry, crime was registered at crime No.20/2016 against the co-accused Chand Singh Yadav and Kenneth Stone under Sections 417 , 420 , 467 , 68 , 471 and 120-B of IPC and Section 66-D of I.T. Act, 2000.