PRAMOD KHULLAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant petition has been filed by the petitioner for quashing the impugned FIR dated 29.03.2018 lodged by the respondent no.3 against the petitioner under Sections 420, 467, 468, 471, 120-B and 506 IPC on the basis of which FIR No.0066 of 2018 is registered at Police Station-Raiwala, District Dehradun and further directing the respondent no.2 not to arrest the petitioner in pursuance of impugned FIR dated 29.03.2018.

(2.) In the instant case FIR under Sections 420, 467, 468, 471, 120-B and 506 of IPC was lodged on 29.03.2018 by respondent no.3 against the petitioner. According to the FIR, the petitioner and others represented M/s Ringing Bell Pvt. Ltd. Company for selling mobile phones at a very low cost and dishonestly induced the first informant to avail the distributorship and invest money into it, which first informant i.e. respondent no.3 did, but, thereafter the articles supplied by the petitioner's company were sub standard. The respondent no.3 incurred huge loss and for escaping the liability certain documents were forged by the petitioner. With these allegations, the FIR is lodged.

(3.) Today it is stated that the parties have entered into a compromise. A joint compounding application has also been filed by the parties, which is supported by the affidavit of the applicant and respondent no.3. Petitioner Pramod Khullar is present in person before this Court duly identified by Mr. P.C. Petshali, Advocate and respondent no.3 Praveen Goyal is also present in person before this Court duly identified by Mr. Lalit Sharma, Advocate.