ABHISHEK MEHTA Vs. STATE OF HARYANA AND ANR

JUDGEMENT

(1.) Prayer under Section 482 Cr.PC is for quashing of FIR No. 225 dated 27.06.2010 under Sections 420, 467, 468, 471 of IPC registered with PS Sector 5, Panchkula as well as consequential proceedings on the basis of compromise dated 23.11.2010(P-2) arrived at between the parties.

(2.) As per allegations levelled in the FIR by the complainant, she is owner of Booth No. 36, Sector 7, Panchkula and had let out the same o rent to M/s CTIS, through its proprietor Abhishek(Petitioner) @ Rs. 10,000/-per month. Petitioner stopped paying rent to her(complainant). Upon which she filed civil suit for eviction against him. In the said suit Petitioner filed written statement by taking false pleas and made false allegations against the complainant. Complainant further came to know that Petitioner had opened a bank account in the name of his concern in HDFC Bank, Sector 8 Panchkula by giving wrong information. Complainant apprehends that Petitioner might have forged certain documents regarding the tenancy under her forged signatures. Thereupon she lodged the present FIR.

(3.) While issuing notice of motion parties were given liberty to appear before the learned Illaqa Magistrate for getting their statements recorded in terms of the compromise who after recording their statements was required to submit its reports regarding genuineness of compromise.