Neeraj Tiwari, J. - (1.) Heard Sri R.K. Dubey, learned counsel for the applicant, Sri D.Kumar Mishra, learned counsel for the opposite party no. 2 and learned A.G.A. for the State.
(2.) The present application under Section 482 Cr.P.,C. has been filed for quashing the charge sheet dated 28.2.2006 submitted against the applicant in Case No. 64 of 2006 arising out of Case Crime No. 90 of 2005, under Sections 420, 418 I.P.C. Police Station Chaubepur, District Kanpur Nagar, pending in the court of Chief Judicial Magistrate, Kanpur Nagar as well as further proceedings of the aforesaid case.
(3.) It is submitted by learned counsel for the applicant that the applicant was appointed as Deputy Manager (Sales and Service) in the Gehring India Company at Kanpur on 2.1.1997 and since then he was working with his all sincerity and honesty. It is further submitted that the company of the applicant was having technical collaboration with Gehring G.M.B.H. Germany and certain dispute arisen between Gehring G.M.B.H. Germany and Gehring India Company and due to this dispute, technical collaboration and supply of goods from Germany was stopped to Gehring India Company.;