ANOJ MENON Vs. STATE OF NCT & ANR

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioner, namely, Sh. Anoj Menon for quashing of FIR No.159/13 dated 20.06.2013 under Sections 406/420/120-B IPC against petitioner registered at Police Station E.O.W. on the basis of Compromise Deed executed between the Zenith Birla India Ltd./accused company through Mr. Manish Radheshyam Malani and respondent no. 2, namely, Smt. Renu Sanujit Ghose on 15.02.2016.

(2.) Learned Additional Public Prosecutor for respondent-State submitted that the respondent no. 2 present in the Court has been identified to be the complainant/first informant by her counsel.

(3.) The factual matrix of the present case is that the complainant/respondent no.2 was assured by the HDFC Securities Ltd.