JAGMOHAN SINGH Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) Petitioner seeks the quashing of FIR No. 12 dated 12.01.2009, under Sections 403 & 406 IPC, registered at Police Station, Civil Lines, Patiala, on the basis of compromise.

(2.) The said FIR was registered at the instance of Respondent No. 2 alleging that the Petitioner has misappropriated the money. The Assistant Manager of the Bank has been compensated with the money which was misappropriated. Though the amount of Rs. 1 lac was misappropriated, the loss to the bank has been compensated to the extent of 50 per cent by paying a sum of . .. Rs. 50,000/-in the Court.

(3.) Respondent No. 2, had appeared in the Court on last date of hearing and stated that the matter has been amicably settled.