DALBIR SINGH Vs. STATE

JUDGEMENT

(1.) Vide the instant petition, the petitioners has prayed to quash the FIR No. 344/2010 under Sections 467/448/427/420/506 Indian Penal Code, 1860, registered at P.S. Nangloi, Delhi against the petitioner on the complaint of the complainant/respondent No. 2 Smt. Surender Kumari Aora.

(2.) Vide settlement dated 03.11.2010, it was agreed between the parties that the petitioner shall pay a sum of 24,00,000/- (Rupees Twenty Four Lacs) by means of demand draft in the name of respondent No. 2 which will be paid before the court at the time of recording the statement of the parties.

(3.) Thereafter, the respondent No. 2/Smt. Surender Kumari Arora shall execute the necessary sale deed in respect of property measuring 1000 square yards bearing Khasra No. 33/22/2, 23/31, 53/3, 13/1 situated in village Tikri Kalan, Delhi, i.e., the suit property after the receipt of DD.