BIBEKANANDA DASH Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. A.K. Jena, learned counsel for the Petitioner and Mr. P.K. Mohanty, learned Additional Standing Counsel for Opposite Party " State.

(2.) The Petitioner has prayed for quashing of the criminal proceeding initiated against him for commission of offences under Ss. 465/468/406/294/354/323/506/34 of the Indian Penal Code.

(3.) The crux of allegations is that over the dispute of payment of arrear rent and vacation of premises a settlement was arrived between the complainant and the Petitioner with an undertaking that the Petitioner will vacate the concerned premises and pay the arrear house rent of Rs.1,17,000.00 to the complainant. But while taking the signature of the complainant on the revenue stamp affixed on the undertaking, one more sentence was added without knowledge of the complainant that he will pay a sum of Rs.92.00 lakh to the Petitioner, which is alleged to be manipulated fraudulently.