VAIBHAV AGGARWAL & ANR Vs. STATE & ANR

JUDGEMENT

(1.) Petitioners seek quashing of FIR No.651/2008 under Sections 406/420/465/467/468/469/471/381/506/34 at Police Station Malviya Nagar. After the filing of the chargesheet, the Trial Court in terms of order on charge dated 24.05.2017 has framed charge against the petitioner No.2 under Section 420/34 of the IPC and the petitioner No.1 under Section 420/381/506-II/34 of the IPC.

(2.) Petitioner No.1 was an employee of respondent No.2 and the subject FIR was registered on the complaint of respondent No.2 alleging theft of a laptop and a scanner.

(3.) Learned counsels for the parties submit that the parties have settled their disputes before the Mediation Centre, Saket Court on 08.02018. As per the settlement, the petitioner had agreed to pay a total amount of Rs. 2 lakhs. The said amount is stated to have been paid. Respondent No.2 company is represented through its Managing Director Mr.Saikat Ghosh, who is also the complainant in the FIR. He submits that he has settled with the petitioner and also received the settlement amount. Status report does not point out that there are any adverse antecedents of the petitioner.