NAGESHWAR PANDEY Vs. STATE

JUDGEMENT

(1.) This petition has been moved by the petitioners under Section 482 Cr.P.C for quashing of FIR No. 131/2008 u/s 406/420/409/120B IPC of EOW, Distt. C & R, New Delhi.

(2.) It is submitted by learned counsel for the applicant that petitioner no.1 is the Ex-Director of applicant company and petitioner nos. 2 to 5 are the accused persons, who have settled the matter with each other amicably and now they want that the FIR No.131/2008 be quashed. However, learned counsel for the applicant, M/s Anirva Developers Pvt. Ltd. submits that petitioner no.1, Nageshwar Pandey no more the complainant in this case and that they are the affected parties, who have purchased the land in question. In view of this, an application bearing no. Crl. M.A.9226/2009 has been moved by the applicant, M/s Anirva Developers Pvt. Ltd. under Section 482 Cr.P.C for impleadment to pursue the present writ petition.

(3.) Arguments heard.