JUDGEMENT
DINESH KUMAR SINGH,J. -
(1.)The present petition under Section 482 Cr.P.C has been filed for quashing of the summoning order dated 11.7.2011 passed by Additional Chief Judicial Magistrate, Court No.28, District Lucknow as well as entire proceedings of Case No.7084 of 2010, under Sections 420, 406, 506, 120B IPC, Police Station Gomti Nagar, District Lucknow, pending before the same court.
(2.)M/s Sai Abacus Education System Pvt. Ltd. is said to be imparting education and training of mental mathematics under the banner of Abacus Mental Mathematics Academy (hereinafter referred to as 'the Company').
(3.)The Company decided to appoint franchises in several places in the Country including Lucknow. For Lucknow, interested parties were invited. It is stated that respondent No. 3 has visited the office of the Company and after being satisfied, he paid the amount. He issued cheque of Rs. 50,000/- in favor of the Company for taking franchises of the Academy in Lucknow.
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