ARUN MARWATH Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) By this petition, petitioner seeks quashing for FIR No. 662/2001 dated 16.12.2001 under Sections 408,420,120-B, IPC registered at P.S.Connaught Place on the basis of agreement / compromise arrived at between the petitioner and respondent No. 3.

(2.) The petitioner was engaged inbusiness dealing with respondent No. 3 since 1.4.1999 and the petitioner's company has done business transaction of approximately Rs. 1 crore with respondent No. 3. Dispute arose between the petitioner and respondent No. 3 pertaining to the payment of 31 tickets which culminated in registration of FIR in question.

(3.) In the meantime, since the matter related to a commercial transaction and with mutual understanding and regotiation the dispute between the petitioner and respondent No 3 was amicably settled and an agreement/compromise dated 31.7.2002 was signed by both the parties settling all the claims and differences.