TEJPAL YADAV & ORS Vs. STATE & ANR

JUDGEMENT

(1.) By way of the present petition; filed under Section 482 Cr.P.C. Petitioners seek directions thereby quashing of FIR No. 56/2013 registered at PS-Janak Puri for the offence punishable under Section 408 read with Section 34 IPC against them.

(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, i.e., Hinduja Finance Leyland Ltd. through its Authorized Representative. Thereafter, petitioners and respondent no.2 amicably settled the disputes. Thus, respondent no.2 does not want to pursue the case further against the petitioners.

(3.) Mr. Satya Narayan Sharma (Emp. Code No. 16220), working as Location In-charge with the respondent no. 2 / Company has appeared with the Special Power of Attorney and states on instructions that the matter has been settled with the petitioners and they do not want to pursue the case further against them. Therefore, if the present petition is allowed, respondent no.2 has no objection.