ARPAN BRIJPALSINGH YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Counsel for the parties. CR. No.413 of 2004 has been registered with Kothrud Police Station, Pune, on the complaint made by Mrs. Anjali Pradhan against the Applicant for non-payment of certain amounts, resulting in offence under section 420, 406 read with section 34, Indian Penal Code. At the outset, the Applicant stated before this Court that since the amount of the complainant was outstanding, the Applicant was willing to pay the entire amount without prejudice. In the context of submission made, notice was issued to the complainant Mrs. Anjali Pradhan to ascertain whether she was inclined to accept the amount as offered by the Applicant and resolve the matter amicably. Pursuant to the said notice, she is personally present before this Court and has volunteered that if she is paid the amount outstanding as claimed by her, she is not interested in pursuing the matter against the Applicant. The Applicant has tendered banker's cheque of Saraswat Bank in the sum of Rs.60,000.00 drawn in favour of Karma Info System of which Mrs. Anjali Pradhan is the proprietress. The banker's cheque is made over to her in Court. She has verified the contents of the banker's cheque and is satisfied with the instrument made over to her. In this view of the matter, the Applicant deserves to be granted relief in terms of prayer clause (a) on usual conditions. Ordered accordingly.

(2.) THE learned A.P.P., however, submits that several other complaints have been received by the police while investigating into the present CR. It is made clear that order passed in this application will be confined to CR. No. 413 of 2004 and if any fresh complaint is received, that will be dealt with in accordance with law.

(3.) APPLICATION disposed of on the above terms.