(1.) Heard the learned counsel appearing for the petitioner, learned counsel appearing for respondent No.1 and the learned High Court Government Pleader appearing for respondent No.2/State.
(2.) This petition is filed under Sec. 482 of Cr.P.C., praying this Court to quash the proceedings initiated against the petitioner herein at the instance of respondent No.1 for the offences punishable under Ss. 379, 420, 467 and 468 of IPC.
(3.) The factual matrix of the case is that the complainant is an Advocate and Tax Consultant. The first respondent is the junior colleague of the complainant and a loan was availed for a sum of Rs.2,50,000.00 and executed a registered simple mortgage deed in favour of complainant's wife in the presence of witnessess. The accused did not come forward to repay the money and a legal notice was issued and waited for a period of one year, then the suit was filed in O.S.No.29/2009. In the written statement, the accused had denied that he availed the loan but admitted the execution of the mortgage deed.