ARINDM GHOSH Vs. STATE

JUDGEMENT

(1.) Joint petition has been filed by the petitioners seeking quashing of the FIR 382/ 1998 under Section 408 IPC lodged by petitioner No.2 against petitioner No.1 with Police Station Chitranjan Park, New Delhi and subsequent proceedings pending in the Court of Mr.S.K. Aggarwal, MM, New Delhi.

(2.) Briefly stated facts of this case are that petitioner No. 1 had joined the services of the petitioner No.2 company as a Customer Care Execute on 15th March, 1997. On account of certain misunderstandings the petitioner No.2 had got registered as FIR bearing No.382 of 1998 under Section 408 IPC with the police Station Okhla on 4th June, 1998. Petitioner No.l had resigned and left the employment of petitioner No.2 company on 1st July, 1998. His resignation was accepted by respondent No.2 Company. Petitioner No.1 was arrested on 13th July, 1998 and was enlarged on bail by the trial court on 18th July, 1998. Chargesheet was filed on 28th August, 1998. Charge Was framed against the petitioner No.1 under Section 408 IPC on 22nd October, 1999.

(3.) Both the petitioners have now mutually settled the matter amongst themselves and there are no dues against each other. Petitioner No.2 company does not wish to pursue the criminal case against petitioner No.1. Accordingly, the petitioners have jointly filed the present petition for quashing of said Fir.