RAHUL CHAUHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is a petition under Section 482 Cr.P.C. for quashing FIR No.349 dated 25.9.2011, registered at Police Station, Nurpur.

(2.) THE facts in brief are that respondent No.2 is the Branch Manager of Canara Bank and is the complainant in FIR No.349 dated 25.9.2011. The complainant has alleged that petitioner has misused Whether the reporters of the local papers may be allowed to see the Judgment Yes the cheque of one Rajesh Kaushik amounting to Rs.49,000/-. Rajesh Kaushik informed the bank that the cheque was misused and the amount was fraudulently disbursed from his bank account. On receiving such information, respondent No.2 lodged a complaint with the Police Station, Nurpur, thereupon FIR No.349 of 2011 dated 25.9.2011 came to be registered.

(3.) THE petitioner after registration of the case approached Rajesh Kaushik, who told the petitioner that in case petitioner deposits the amount in the bank, the matter would be amicably settled and he will withdraw his complaint made to respondent No.2.