ARINDAM BOSE & ANR Vs. STATE & ANR

JUDGEMENT

(1.) Vide present petition, petitioners seek direction thereby quashing of FIR No. 76/13 registered at Police Station Janakpuri for the offences under Section 406/420/120-b/34 IPC.

(2.) Learned counsel appearing on behalf of the petitioner submits that the allegation of the complainant are relating to commercial transactions.

(3.) He further submits that pursuant to order dated 20.06.2013, while granting the bail the Trial Court directed the petitioner to refund the amount to the victims. Accordingly, he has refunded the amount. Learned counsel submits that the cause is of civil nature, accordingly the case may be quashed against the petitioners.