AMIT ARORA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Due to COVID-19 situation, the Court is convened through video conference.

(2.) On the basis of compromise quashing of FIR No. 100 dtd. 4/8/2019, under Ss. 408, 120-B IPC, registered at Police Station Division No.7, Jalandhar and all the subsequent proceedings arising therefrom is sought in the present petitions.

(3.) Brief facts are that FIR was registered on the statement of Sukhjit Singh. It is stated that he is having firm under the name of Pukhraj Health Care Pvt. Ltd. and petitioner Amit Arora had been employed as Accounts Manager in the aforesaid firm who did work for about 1 - 1/2 years and was given salary of Rs.22,000.00 per month. Amit Arora used to receive the amount from different firms and also do all the bank work. In the month of January, 2019, he received a call from Perfect Outdoor, Ludhiana, regarding outstanding payment of Rs.50,000.00 towards him which has not been received by them and to release the same. When the complainant checked the record it was found that on 25/10/2018 payment had been released. On inquiry it was found that instead of making payments from accounts, Amit Arora has transferred the amount in some other account and in this way Amit Arora and his wife Neha Arora defrauded the complainant.