SANJEEV KUMAR MEHTA Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.7 under Sec. 482 of Cr.P.C. for quashing the FIR in Crime NO.170/2022 registered by HSR Layout Police Station for the offence punishable under Ss. 406 , 409 , 420 , 465 , 468 , 472 , 120 read with 34 or IPC .

(2.) During the pendency of the petition, both petitioner and respondent No.2 appeared before the Court along with their counsels and filed joint compromise application on I.A.No.1/2023 under Sec. 320 read with Sec. 482 Cr.P.C seeking permission of this Court to compound the offence.

(3.) The petitioner is said to be the Assistant General Manager (AGM), at United Bank of India where there was a transaction between accused Nos.1 to 6 and the complainant and this petitioner is only AGM of the said bank, where the parties had the account transactions. Both petitioner and respondent No.2 appeared and submits that they have compounded the offence.