AJAY KUMAR Vs. STATE

JUDGEMENT

(1.) NOTICE issued.

(2.) MR. Naveen Sharma, learned APP accepts notice on behalf of State.

(3.) IT is further submitted that vide settlement deed dated 06.01.2011, respondent No.2 has settled all the issues qua the aforesaid FIR against all the petitioners. Consequent to settlement mentioned above, Petitioner No.1 agreed to pay Rs.5 lacs in lump sum for all the claims. Out of which, Rs.4,50,000/- has already been received by the respondent No.2 and Rs.50,000/- is to be received at the time of quashing of the FIR.