TIME EQUIPMENT PVT. LTD. Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioner has sought quashing of F.I.R. No. 0238 of 2022, under Ss. 420 I.P.C., registered at Police Station Haldwani, District Nainital. Mr. Amit Rajput, Sales Manager has been authorized by Director of M/s Time Equipment Private Ltd. (petitioner herein) to sign every legal document related to the aforesaid case. Authorization letter has been annexed as Annexure No. 2 to the writ petition.

(3.) A compounding application, jointly signed by counsel for respondent no. 3 and counsel for the petitioner has been filed duly supported by affidavits of petitioner and respondent no. 3 (complainant).