KUSHAL RAJORA Vs. STATE & ANR

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks quashing of FIR No.195/2012 registered at Police Station Saket, New Delhi, for the offences punishable under Sections 419/420/467/468/471 of the IPC and the consequential proceedings emanating therefrom against him.

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2, namely, Sh D.P. Jain. After completion of investigation, charge sheet has been filed and after framing of charges, matter is pending for trial. He further submits that respondent No.2 and the petitioner have settled the matter. Thus, respondent No.2 does not wish to pursue the case against petitioner and submits that present petition may be allowed.

(3.) Respondent No.2 is personally present in the Court, who has been duly identified by the Investigating Officer SI Rakesh Kumar. He states that he has forgiven the petitioner keeping in view his age and the offence committed being first offence. The respondent No.2 has received an amount of Rs.37,500/-, whereas he was cheated for an amount of Rs.25,000/-. Thus, he does not want to pursue the case further against petitioner.