RAJEEV KUMAR Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) This is a petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR No. 0161/2012, dtd. 10/10/2012 registered at P.S Rajinder Nagar under Sec. 379/411 IPC and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) The Petitioner misused the stolen credit card belonging to the Respondent No.2 for purchasing things. The Respondent No.2 after receiving a message regarding a purchase being made from his stolen credit card, contacted the police and thereafter the Petitioner was apprehended and FIR was lodged against him under Sec. 379/411 IPC.

(3.) During the proceedings, the parties have amicably resolved their disputes. The Respondent No.2 has tendered his NOC for quashing of FIR No. 0161/2012 and the copy of the same has been placed on record as Annexure C.