Pushpendra Singh Bhati, J. - (1.) The petitioner has preferred this misc. petition under Section 482 of Cr.P.C. for quashing of FIR No.232/2013 dated 4.05.2013 of Police station Pratapnagar, Udaipur for offence under Section 420 IPC.
(2.) Learned counsel for the petitioner submits that both the parties entered into an agreement on 3.11.2006 and in lieu of the agreement, the present petitioner was given Rs. 3,51,000/-. Learned counsel for the petitioner further states that on the face of it, the FIR does not constitute any offence because the total facts only point out that the petitioner failed to execute or perform the agreement.
(3.) Learned counsel for the respondent and learned Public Prosecutor refutes the submissions so made.;