ANIL AGARWAL AND OTHERS Vs. STATE OF U P AND ANOTHER
LAWS(ALL)-2015-8-362
HIGH COURT OF ALLAHABAD
Decided on August 17,2015

Anil Agarwal And Others Appellant
VERSUS
State Of U P And Another Respondents

JUDGEMENT

- (1.) Heard Sri Dileep Kumar, learned counsel assisted by Sri Rajershi Gupta for the applicants, Sri Sanjeev Kumar Singh, learned counsel for O.P. No.2 and the learned A.G.A.
(2.) This application under Section 482 Cr.P.C. has been filed for quashing the proceedings of charge-sheet dated No.48/2015 dated 6.5.2015 (Case Crime No.112/2014), under Sections 420/409/506/467/468/471 IPC, P.S. Harbans Mohall, Kanpur Nagar.
(3.) An FIR came to be lodged on 23.7.2014 as Case Crime No.112/2014, under Sections 420/409/506/467/468/471, P.S. Harbans Mahall, Kanpur Nagar, alleging that the informant / O.P. No.2 along with applicant no.1 are Directors with equal equity of "Sartek Machinery Pvt. Ltd." a company having a registered office at 117/50, Pandu Nagar, Kanpur and a sales office at 416, City Centre Mall, Kanpur.;


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