RAJESH Vs. STATE AND ANR

JUDGEMENT

(1.) Vide the present petition; petitioner seeks directions thereby quashing of FIR No. 410/2014 registered at PS-Welcome Colony for the offence punishable under Section 406 IPC against the petitioner.

(2.) Learned Counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2, Mr. Sandeep Saini. After investigation, the Police have filed the chargesheet. However, the charges are yet to be framed. Meanwhile petitioner has paid the amount in issue, i.e., Rs.1,20,000/- to respondent no. 2. Thus, petitioner and respondent no. 2 have settled the disputes and respondent no.2 does not want to pursue the case further against the petitioner.

(3.) Respondent no. 2 is personally present in the Court. He has been identified by the IO of the case, H.Ct. Jai Prakash. Respondent no.2 submits that there was some misunderstanding on misappropriation of the amount. However, the petitioner has paid the amount in issue, i.e., Rs.1,20,000/- to the respondent no. 2. Moreover, the petitioner is still working with him. Therefore, he does not want to pursue the case further against the petitioner and if the present petition is allowed, he has no objection.