GIRISH SANTRAMBHAI AGARWAL Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Trivedi for the Petitioner, Mr. S. Bhobe, learned Public Prosecutor for the State and Col. Chadha, respondent no.3 who is present in person.

(2.) This is a petition seeking quashing of FIR registered against the petitioner being FIR No.104/2020 dated 26.07.2020 for offences punishable under Sections 420, 406 and 506(ii) of the Indian Penal Code, 1860 which is annexed as Annexure A to this petition.

(3.) To the petition is also annexed the Memorandum of Understanding (MOU) dated 06.01.2021 executed by the petitioner and respondent no.3 settling the disputes between themselves. One of the clauses to this MOU states that the respondents will execute and file an affidavit supporting the petitioner's plea for quashing of FIR based on the complaint of respondent no.3.