RAJESHKUMAR MOHANBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Sec. 482 of the Cr.P.C, the applicant herein - original accused seeks to invoke the inherent powers of this Court and has prayed for quashing of the FIR being No. 11204046110627 of 2022 registered with Nadiad Town Police Station, Dist.: Kheda, for the offence under Ss. 420 , 465 , 468 469 , 471 and 114 of the IPC.

(2.) Facts and circumstances giving rise to file present application are that, the complainant Dhavalsinh Solanki was assured for a good job in Amul Dairy and in lieu of job, the accused herein had asked to pay Rs.14,35,000.00 and on different dates, the amount was paid, either in cash or by Google pay and by Phone-pe. After receiving the amount, the applicant accused could not arrange for the job as promised by him nor returned back the amount and on repeated request, he had issued forged letter, giving appointment to the complainant on the establishment of Amul Dairy. The applicant called the complainant at Circuit House, Anand to meet the higher authority of the Amul Dairy. However, the person, who came at the circuit house, was not representing the Amul Dairy, but at the behest of the applicant accused, he met the complainant. In the aforesaid facts, the FIR came to be filed against the applicant accused for the offence of cheating, criminal breach of Trust, cheating with intend to forgery.

(3.) Mr. Vishal Anandjiwala, learned counsel and learned counsel Mr. Yash Dave, appearing for the respective parties would urge that the dispute between the parties amicably settled out of the Court and therefore, if the FIR is quashed, the complainant original informant has no objection. He would further submit that, considering the nature of dispute, which is purely a private in nature, the further continuation of the proceedings would not serve further purpose as the possibility of conviction remote and/or bleak and therefore, the proceeding may be quashed to secure the ends of justice.