SUKHRAJ B NAHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. By consent rule is made returnable forthwith.

(3.) By the present petition, the petitioner is seeking to quash the FIR bearing CR No. 85 of 2006 registered with the Economic Offences Wing -II, Mumbai, on the ground that the dispute which was sought to be raised in the complaint was of civil nature and even the complainant had filed Civil Suit for recovery of the alleged amount being Suit No. 2724/2006. It is further the case of the petitioner that in any case the grievance of the complainant no more subsists as the amount which was claimed by the complainant has already been paid to the complainant and the complainant had even withdrawn the said Suit on 25th October, 2007. Besides it is his further case that the complainant is no more interested in pursuing the matter.