Surinder Gupta, J. - (1.) THE petitioner has filed this petition under Section 482 Code of Criminal Procedure (for short, 'Cr.P.C.') seeking quashing of the FIR No. 184 dated 9.7.2013 (Annexure P -1), registered for offence punishable under Sections 406/420/467/468/471 IPC at Police Station Sector 40, Gurgaon, on the basis of the compromise.
(2.) THE FIR was got registered by the complainant -respondent No. 2 on the allegations that the petitioner who was working as Country Manager for IC Company's Hong Kong Limited, has committed fraud and financial loss to the company. Upon notice, Mr. Jai Naraian, DAG, Haryana has put in appearance on behalf of respondent No. 1 -State and Mr. Umesh Singh, Advocate has put in appearance on behalf of respondent No. 2 -complainant.
(3.) I have heard learned counsel for the parties and perused the case file.;