EXCELLENT INVESTMENT SOLUTION Vs. STATE AND ORS.

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks directions thereby quashing the FIR No.422/2014, registered at Police Station Nand Nagari for the offences punishable under Sections 471/406/420/120-B/468/34 IPC and the proceedings emanating thereto against the petitioner.

(2.) Learned counsel appearing on behalf of the petitioner submits that except the offence punishable under Section 420 IPC, no other offence have been made out against the petitioner. He further submits that the respondent No.2/complainant has already settled all the disputes with the petitioner and the complaint does not want to pursue the matter further against the petitioner.

(3.) Mr. Dudeja, learned Additional Public Prosecutor appearing on behalf of the State submits that case against the petitioner is only under Section 420 IPC as come out in the investigation. The respondent No.2/complainant has come forward to get the FIR in question quashed, therefore, the State has no objection if the present petition is allowed.