RAM AVTAR GUPTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition under Sec. 482 of Cr.P.C. has been filed by the petitioner/accused seeking quashing of FIR No.749, dtd. 18/10/2016 registered under Ss. 406, 420, 120-B IPC, Police Station Central Faridabad, Annexure P-1, and all the subsequent proceedings arising thereof.

(2.) On receipt of notice of motion the State counsel appeared on behalf of respondent No.1 while complainant/respondent No.2 also appeared through his counsel.

(3.) The State filed reply by way of affidavit of Atma Ram, Assistant Commissioner of Police, Central Faridabad. Separate reply was filed on behalf of respondent No.2 contesting the present petition.