KULDEEP SINGH Vs. STATE

JUDGEMENT

(1.) THIS petition under Section 482 Cr.P.C. seeks quashing of FIR No. 22/2011 registered on 17.02.2011 under Sections 420/468/471 IPC at Police Station Lodhi Colony, on the ground that the matter has been amicably settled between the parties.

(2.) ISSUE notice.

(3.) THE aforesaid FIR came to be lodged at the instance of the complainant alleging unauthorised fraudulent encashment of money from the account of the complainant with the Union Bank of India, Lodi Colony. It is stated that during the course of the proceedings in the court below on 16.02.2012, both the petitioners have given a joint undertaking to compensate the Union Bank of India with regard to the amount of loss suffered by that Bank since the Bank has credited the account of the complainant with the amount mentioned in the cheque within about two months of the encashment of the same by the petitioners.