KAMAL PURI Vs. STATE & ANR

JUDGEMENT

(1.) The present is a petition under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') seeking quashing of FIR No.1089/2015, under Section 408 IPC, registered at Police Station- Seemapuri, Delhi and the proceedings arising therefrom.

(2.) The allegations that lead to the registration of the subject FIR are that Kamal Puri, the petitioner herein, who was employed with the complainant Prakash Dutt Sharma, respondent No.2 herein, had unauthorizedly left the premises with certain electronic goods.

(3.) Counsel for the parties, on instructions from the parties who are present in person in Court and have been identified by the IO SI Vishvendra, Police Station- Seema Puri, state that with the intervention and help of respectable persons of the society, the dispute has been amicably resolved and the inadvertent loss suffered by the complainant is stated to have been compensated.