RAM PAL Vs. STATE & ANR

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. has been moved praying that FIR No.207/2012 registered at police station Moti Nagar under Sections 419/420, 468, 471 IPC read with Sections 66C of the Information Technology Act; and all proceedings arising therefrom, be quashed, on the ground that the matter has been settled with the complainant.

(2.) Issue notice.

(3.) Mr. Amit Ahlawat, Additional Public Prosecutor for the State, and Mr. Tejinder Singh, Advocate for the second respondent / complainant, accept notice.