SANJAY AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The instant petition has been filed for quashment of an FIR dtd. 14/12/2021 (Annnexure P-1) bearing crime No.613/2021 registered under Sec. 420 and 406 of Indian Penal Code, 1860 against the petitioner before the Police Station Khursipar, Durg, District Durg (C.G.).

(2.) The FIR purports that certain business transaction was going on in between the parties. It was alleged that certain goods though were not supplied but forged bills were prepared and on the basis of certain forgery and bills which were not in original, claim and counter claim was made. Consequently, at the instance of respondent No.2 an FIR was registered.

(3.) Learned counsel for the petitioner would submit that the settlement has been arrived at in between the parties. She refers to the deed of settlement vide Annexure P-2 and would submit that out of the business transaction the monetary claim was in dispute which has been settled, therefore, the FIR may be quashed.