- (1.) By means of this application, under Section 482 Cr.P.C., the petitioner has sought for quashing of the chargesheet No. 79 of 2013, dated 07.05.2013 in case crime No. 96 of 2013 under Section 406/420/506 IPC, P.S.- P.G.I. District- Lucknow registered as case no. 1068 of 2013.
(2.) Brief facts of the case are that the opposite party no. 2 lodged an FIR against the applicant on the allegations, inter alia, that the opposite party no. 2 started business as sole distributor of VOX Company. After few months, the petitioner has started as super Distributor. The opposite party no. 2 had negotiation with the petitioner and after the negotiation, he transferred his entire stock through sole voucher on 19.12.2010, which was signed by the petitioner and it was agreed upon between the parties that within forty five days, the amount of Rs. 12,90,416 shall be paid by the petitioner to opposite party no. 2. The petitioner did not pay and, as such, the opposite party no. 2 suffered tension and economic loss and, as such, the FIR was lodged. After investigation, the Police submitted chargesheet and the Judicial Magistrate took cognizance, hence this application has been preferred.
(3.) I have heard learned counsel for both the parties and gone through the records.;