RASHMI SHARMA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) THIS is a Petition under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) preferred by the Petitioners for quashing of FIR No.354/2012, under Section 420/34 IPC, Police Station Bindapur and consequential proceedings arising out of the same.

(2.) FIR No.354/2012 was registered on the basis of the statement of Smt. Jaswant Sandhu (Respondent No.2 herein) under Section 420 read with Section 34 IPC on the allegations that Respondent No.2 had purchased a Flat No.F-1, E-38, E Block, Arya Samaj Raod, New Delhi from Naresh Kumar and his wife Smt. Rajni Bala (Petitioner No.3 and 4 respectively). On 11.02.2012 when N.P.Singh (Respondent No.2's husband) reached the earlier said Flat, he found that the goods kept therein were being removed by Smt. Rashmi Sharma and her husband Kuldeep Kumar Sharma (Petitioner No.1 and 2 respectively). On inquiry they revealed that the Flat had been sold to them by Petitioner Nos. 3 and 4.

(3.) THE parties have entered into a Compromise dated 19.12.2012 whereby a sum of Rs.11 lacs has been paid to Respondent No.2 by Petitioner Naresh Kumar in full and final settlement of the claim with regard to the sale of the flat on the basis of the Power of Attorney.