AMAR SINGH CHAUHAN,J. - (1.) Heard Sri. Vikas Srivastava, learned counsel for applicant and learned Additional Government Advocate for the State. None appears on behalf of opposite party no. 2.
(2.) The applicant, Gyan Prakash Agarwal, through this application moved under Section 482 Cr.P.C., has invoked the inherent jurisdiction of this Court with a prayer to quash the charge sheet dated 14.4.2010 in Case No. 2069 of 2010, arising out of Case Crime No. 295 of 2010, under Sections 406, 420, 467, 468 and 471 I.P.C., Police Station Indirapuram, District Ghaziabad and to stay the further proceedings in the aforesaid case crime.
(3.) The brief facts which give rise to the adjudication of the application are that an FIR was lodged with the allegation that applicant along with other office bearers and associates of Jeevan Beema Rashtriya Sehkari Awas Samiti Ltd., fraudulently increased the price of the flats already allotted to the opposite party no. 2 and without giving him opportunity created third party right in respect of the same.;