SUNIL DUTT Vs. INDIABULLS HOUSING FINANCE LTD.

JUDGEMENT

(1.) The accused persons (petitioners herein), after compromising the matter with respondent No.1 (Indiabulls Housing Finance Limited), have come up before this Court under Sec. 482 Cr.P.C., by invoking inherent powers of this Court, seeking quashing of FIR No. 107 of 2011, dtd. 5/5/2011, under Ss. 406, 420, 467, 468, 471 and 120B of Indian Penal Code, registered at Police Station West, Shimla, H.P.

(2.) The present FIR was lodged by one Shri Inderjeet Singh, the then authorized person of respondent No. 1-company (Indiabulls Housing Finance Limited).

(3.) Today, Shri Ashok Sehrawat, Chief Manager, Group Legal, M/s Indiabulls Housing Finance Limited, authorized person by respondent No. 1 as well as the petitioners-accused are present in person before this Court and the statement of Shri Ashok Sehrawat has been separately recorded and placed on the file.