KISHORKUMAR JAYPRAKASH AGARWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor Mr. H.K. Patel waives service of Rule on behalf of the respondent-State and learned Advocate Mr. Hardik A. Dave waives service of Rule on behalf of the respondent No.2 (original complainant).

(2.) This application is filed under section 482 of CR.P.C., 1973 for quashing of First Information Report bearing C.R. No.I-140-2015 registered with Kadodara GIDC Police Station, Surat Rural. The FIR is registered for offences under Sections 199, 406, 409, 420, 465,468, 471,476 and 120(B) of the Indian Penal Code. In connection with this offence the applicant was arrested and enlarged on bail and therefore, the charge-sheet came to be filed on 11.06.2018. It is at this stage that the present application is filed for quashing on the merits as no offence is made out.

(3.) Learned advocate for the applicant submits that the applicant was founder of an NGO namely Noorie Foundation, which is a registered micro insurance agent for LIC. The foundation was engaged in the work of upliftment and right of the poor and to assist them to receive benefits under the benevolent scheme framed by the government. It is submitted that for giving assistance to the poor people the foundation used to charge membership fees. In the course of its working on account of some misunderstanding the FIR came to be registered. Pending this application a compromise has been arrived at between the parties and therefore it is jointly requested that the FIR and the consequential proceedings may be quashed.