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.) FURTHER, it was agreed that the FIR No. 344/2010 registered at PS Nangloi under Sections 467/448/427/420/506 of the Indian Penal Code, 1860 registered against the petitioner shall be quashed.