RAJAN BABUTA AND ORS. Vs. STATE AND ANR.

JUDGEMENT

(1.) The present petition under Sec. 482 Crimial P.C. has been filed by the petitioners, namely, Sh. Rajan Babuta, Sh. Jatin Bhasin, Sh. Shalender Singh, Sh. Maninder Singh and Sh. Atul Chaudhry for quashing of FIR No.322/2004 dated 09.07.2004, under Sec. 419/420/468/471 Penal Code registered at Police Station Darya Ganj on the basis of the settlement arrived at between the petitioners and respondent no.2 namely, Sh. Pawan Kumar Malhotra on 20.02.2016.

(2.) Learned Additional Public Prosecutor for respondent-State submitted that the respondent no. 2 present in the Court has been identified to be the victim in the FIR in question by SI Lokesh.

(3.) The factual matrix of the present case is that on 09.07.2004, the respondent no.2, Sh. Pawan Kumar Malhotra, went to a Petrol Pump for filling petrol in his car, and in order to make payment he took out his credit card bearing No. 4346-7710-0320-0418. Herein, he was told that the credit limit of Rs.15000 on it was over. On contacting HDFC Bank he was told that shopping had been done through internet at India-times.com. On further inquiry he was told that the persons who had placed order by cheating would be coming to the India times office in the evening to collect delivery.