SATRUJIT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is returnable forthwith and heard by consent of the parties. The applicant has approached this Court for quashing of the proceedings in Regular Criminal Case No. 55 of 2013, pending before the learned Judicial Magistrate First Class, Kalmeshwar, for the offence punishable under Section 465, 468, 471 of the Indian Penal Code and under Section 66(1) of Information Technology Act registered at Police Station Kalmeshar vide Crime No. 28 of 2012.

(2.) The offence in question came to be registered on the basis of the complaint filed by the respondent No. 2 against the applicant contending therein that though the applicant was receiving the lesser amount of salary, he has fabricated the record thereby showing that he received the higher amount of salary by fabricating certain documents.

(3.) The Apex Court in the case of Gian Singh v. State of Punjab & another,2013 AllSCR 171has held that when the dispute between the parties is a purely private dispute and no element of public law is involved and that the dispute is settled between the parties, this Court should exercise powers under Section 482 of the Criminal Procedure Code for giving an end to criminal litigation.