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Judgment
The present petition is filed for quashing of FIR No. 42/2022 dated 10.03.2022, under Sections 406/420/120-B of Indian Penal Code, 1860 (IPC), registered at Police Station Economic Offence Wing. The FIR was registered on a complaint filed by one Dr. Veena Anand, who is arrayed as Respondent No. 2 in the present petition.
Learned counsel for the parties submit that the parties have settled their disputes and have entered into a Supplementary Compromise Deed dated 21.11.2022.
The parties have appeared through video conferencing and are identified by their respective advocates as well the Investigation Officer. They state that they have settled out of their own free will and do not want to pursue the proceedings out of the present FIR.
The parties undertake to discharge their obligations under the Supplementary Compromise Deed. Parties are bound down to the undertaking.
The offences under Section 406 and 420 IPC are compoundable. This Court, however, feels that no purpose would be served by relegating the parties to trial court for filing an application for compounding the offence.
It is also pointed out that a lookout circular (LOC) pursuant to the present FIR has been issued.
Since the investigation is at an initial stage and the parties have already settled, this Court considers this a fit case to quash the FIR bearing No. 42/2022.
In view of the above, the present petition is allowed and the FIR No. 42/2022 is quashed along with all consequent proceedings including the LOC, if any.