BUREAU VERITAS INDIA PRIVATE LIMITED Vs. STATE

JUDGEMENT

(1.) This petition is filed by accused Nos.1 to 4 under Sec. 482 of the Cr.PC for quashing the FIR in Crime No.15/2023 registered by the Banashankari Police Station for the offence punishable under Ss. 417 , 406 , 420 read with 34 of the Indian Penal Code , 1860.

(2.) During the pendency of the petition both petitioners and respondent No.2 appeared through their counsel and filed joint compromise petition under Sec. 320 read with Sec. 482 of the Cr.P.C. The matter has been settled between the parties. The dispute arises out of the contractual obligation between the parties. As a compromise, the petitioner has handed over a demand draft bearing No.003519 dtd. 18/4/2023 for a sum of Rs.40,00,000.00 to respondent No.2. The same is issued and acknowledged by the respondent No.2.

(3.) The learned counsel places on record that the main offence is of 420 of the IPC , which is compoundable. Hence, the application is allowed and permitted them to compound the offence. Accordingly, the petition is allowed. The FIR against the petitioners is quashed.