R.S. Sarkaria, J. - (1.) This order will dispose of abovenoted six Criminal Miscellaneous Petitions. The facts are being taken from Criminal Misc. No. 17498 M of 2006.
(2.) This petition is filed by Bharat Sheth under Sec. 482 Cr.P.C. for quashing of FIR No. 31 dated 13.2.2005, registered under Ss. 403, 406, 420, 463, 468, 120B IPC at Police Station Ambala City. Similar prayer is made in the remaining connected petitions for quashing of FIR Nos.66 and 67 dated 05.3.2005, registered under Ss. 403, 406, 420, 463, 468, 120B IPC at Police Station Baldev Nagar, Ambala City.
(3.) The allegations, as made out from the FIR, in brief, are that in April 2001, Government of Manipur had entered into an agreement with MWC Market Services Private Limited (for short, "MWC"), a Company incorporated under the Companies Act, 1956. This Company was appointed as a sole selling agent as the sole and exclusive agent of the State of Manipur to operate and maintain the Online Lottery on behalf of State of Manipur. On 6.1.2003, 'MWC' entered into an agreement with the Company known as Integrated Technology Solutions Private Limited (hereinafter referred to as "ITSPL"), for operating and maintaining the Online Lottery across India. They were also authorised to appoint distributors and retailers and execute the agreement with them for distribution and sale of lottery tickets throughout India. Manipur Government, however, terminated the licence/agreement between the Government and MWC. Dispute/differences, thus, arose between the said Company and ITSPL, leading to registration of present impugned FIRs.;