VIJAY ARORA Vs. IMRAN YUNUS AZMI

JUDGEMENT

(1.) Heard learned counsel appearing for the Applicant, the learned APP for the State and the learned counsel appearing for the first Respondent as well as the learned counsel appearing for the third Respondent. Rule. The concerned counsel for the parties waive service. By consent, taken up forthwith for final hearing.

(2.) The prayer in this Application under Section 482 of the Code of Criminal Procedure is for quashing the registration of the offence vide C.R. No. 37 of 2011 registered with Shivaji Nagar Police Station in Mumbai. The offences alleged under Sections 420, 465, 467, 468 and 471 read with Section 34 of the Indian Penal Code. The first Respondent is the first informant.

(3.) The learned counsel appearing for the first and the second Respondents states that the said Respondents are present in the Court. He invited our attention to the affidavits filed by the said two Respondents. In the affidavit, the first Respondent has set out the circumstances under which he lodged the complaint. For the reasons set out in the affidavits, they have stated that there are supporting prayer made by the Applicant for quashing the FIR. The learned counsel appearing for the third Respondent on instructions of the third Respondent, who is personally present in the Court, states that the stand of the third Respondent is the same as the stand of the first and second Respondents. In short, the said Respondents have no objection for quashing the proceedings.