PRAVEEN OBEROI Vs. STATE

JUDGEMENT

(1.) MR.Siddharth Luthra, ld.Senior Advocate with MR.N.S. Dalal, Advocate for the petitioners submit that the case under Section 420/468/471/120B of Indian Penal Code, 1860 was registered vide FIR No.119/2011, on the complaint of respondent No.2, against the petitioners at police station Dwarka-North, New Delhi.

(2.) LEARNED Senior counsel further submits that the petitioners filed the civil suit qua the property in question against the respondent No.2. The same has been settled, and this Court has allowed the withdrawal of the suit to petitioners and further directed to handover the original records of the same to the respective departments.

(3.) LEARNED APP for the State has referred the judgment of State of Haryana and Ors Vs. Bhajan Lal, 1992 AIR 604 and submits that the principles laid down are as under:-