Sudhir Agarwal - (1.) Heard Sri Pradeep Kumar Mishra, Advocate, holding brief of Sri Vinay Saran, learned counsel for applicant, Sri K.M.Garg, learned counsel for respondent 2 and learned Standing Counsel for respondent no. 1.
(2.) This application under Section 482 Cr.P.C. has been filed praying for quashing of order dated 08.10.2003 passed by Additional Civil Judge (Junior Division)/Judicial Magistrate, Court No.1, Bijnor as well as Criminal Complaint No.342 of 2003 (M/s Chandpur Enterprises Ltd. Vs. M/s Lion Paper Products), under Sections 420, 506, 120-B IPC pending in the Court of Additional Civil Judge (Junior Division)/Judicial Magistrate, Court No.1, Bijnor.
(3.) Learned counsel for applicant contended that no offence under the aforesaid sections is made out and hence complaint and entire proceedings are liable to be quashed.;