ROHIT CHAUHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, who stands arraigned as accused in the FIR mentioned above, has come up before this Court under Sec. 482, Code of Criminal Procedure, 1973, to quash the proceedings given the compromise between him and respondent No.2.

(2.) Ld. Counsel for the parties submitted that the parties have resolved the criminal dispute between them and seek quashing of the FIR mention above and closure of all consequential proceedings.

(3.) The facts of the case are that respondent No.2 informed the police that a sum of Rs.25,504.72 has been withdrawn from the bank by forging his signatures on the cheque. The complainant also informed that the cheque series issued to him is different. Based on this information, the police registered the FIR mentioned above. The investigation reveals that the investigator came to know that the money was transferred by Rohit Chauhan, to his bank AU Small Finance Bank Shimla and his signatures have been forged. The investigation further reveals that before respondent No.2 could procure his cheque book, the petitioner had taken away the cheques from it. The accused had forged the cheque books to get the money. Further the handwriting expert also got the involvement of the petitioner in this case. The investigation reveals that the accused was short of money to pay fee of his sister and, as such, indulged in the crime. After that, the complainant had entered into compromise with the accused vide compromise deed Annexure P-4.