SIVALINGAM NADESAN Vs. STATE

JUDGEMENT

(1.) THE present writ petition is filed by the petitioner under Section 482 Cr.P.C. praying inter alia for quashing of the FIR No.11/2010 lodged by the respondent No.2 against the petitioner under Section 420 IPC with PS Sector 23, Dwarka.

(2.) IT is stated in the petition that in the year 2001, the petitioner had joined the complainant company as a Technical Director. However, in July 2001, the petitioner sent his resignation to the respondent No. 2 company and being a citizen of Malaysia, left for Malaysia on the same date after surrendering his employment Visa to the immigration authorities at IGI Airport. Thereafter, on an apprehension that some persons extended threats to the college where his son was studying in Delhi, the petitioner lodged a complaint with the Police Commissioner, Delhi Police on 31.12.2009. In the meantime, the respondent No.2 is also stated to have filed a complaint against the petitioner on 11.1.2010, which has culminated in the aforesaid FIR No.11/2010.

(3.) THE petitioner is present in the Court and so is Mr. Siva Rama Krishna, Authorized Signatory of the respondent No.2 company. The Board Resolution, authorizing Mr. Siva Rama Krishna to confirm all the acts of the respondent No.2, is dated 3.11.2009 and is enclosed with the Index of documents dated 16.7.2010. Both the parties confirm having entered into the aforesaid settlement of their free will and volition.