KAPIL CHOPRA 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.593/2007, under Section 420/34 IPC, Police Station Paharganj and consequential proceedings arising out of the same.

(2.) FIR No.593/2007 was registered on the basis of the directions issued under Section 156 (3) Cr.P.C. by the Metropolitan Magistrate on the basis of a Complaint made by Respondent No.2 (Geeta Chopra).

(3.) THE dispute was referred for Delhi Mediation Centre, Tis Hazari Delhi and the parties agreed to settle all the dispute with regard to property No. XV/3737, measuring 100 Sq.Yds., Dariba Pan, Paharganj, New Delhi. It was stated that Petitioner No.1 shall be the owner of one-third share and Respondent No.2 shall be the owner of two-third share of the property. The parties agreed to withdraw all their cases and moved to Delhi High Court for quashing of the FIR.