C NAGARJU Vs. STATE OF DELHI

JUDGEMENT

(1.) The present petition has been filed under Section 482 CrPC, on behalf of petitioners, seeking quashing of FIR no.285/2004 under Section 406/420/506 IPC, registered at P.S. Rajinder Nagar.

(2.) The brief facts, as alleged in the petition are that the complainant and his three friends approached the petitioners in the month of August, 2001 for seeking guidance regarding admission of their ward in a Dental College. Petitioners 2 and 3 assured the respondents to have the admission in Hassanabadh Education Trust in Hassan. After assurance of the petitioner no.,3, the respondents deposited the fee by way of drafts for a sum of Rs.90,000/- for each candidate in the Dental College Hassanabadh. The wards of the respondents thereafter took admission in some other college with their own efforts and when the respondents contacted the petitioners for refund of the fees, the same was not refunded by the petitioners. Thereafter the present FIR was filed.

(3.) It is stated that now the matter has been resolved between the parties and they have amicably settled all the disputes and the petitioners have paid a total sum of Rs.4,10,000/- to respondents 2 to 5 and under these circumstances the present FIR should be quashed.