Amar Saran, J. - (1.) Heard Sri V.D. Chauhan, learned counsel for the applicant and Sri Hemendra Pratap Singh, learned counsel for the private opposite party.
(2.) This application under Section 482 Cr.P.C. has been filed for quashing charge-sheet in case No. 846 of 1999: State v. Balbir Singh (Crime No. 147 of 1997) under Section 406 I PC, pending before the CJM, Aligarh.
(3.) The applicant claims to be carrying on a business of financing vehicles under the name and style of M/s. Balbir Finance Company, A-32, Petrol Pump, Cannaught Place, New Delhi.;