ANKUR SALUJA Vs. STATE

JUDGEMENT

(1.) Briefly stated facts of the case are that the disputes had arisen on account of the alleged non-payment by the petitioner Ankur Saluja. These disputes gave rise to the FIR bearing No.298/2018 under Sec. 420 IPC, PS K.N. Katju Marg and a complaint under Sec. 138 Negotiable Instrument Act, 1881 bearing CC No.198/2018 titled as Bhushan Tyagi vs. Ankur Saluja. In the complaint under Sec. 138 Negotiable Instrument Act, 1891, the petitioner was declared a proclaimed offender. Aggrieved of this, the petitioner filed Crl.M.C.942/2020 for quashing of FIR bearing No.298/2018 under Sec. 420 IPC.

(2.) Learned counsel for the parties submit that pursuant to the reference of the matter to the Delhi High Court Mediation and Conciliation Centre, the parties have entered into the settlement vide Settlement Agreement dtd. 2/9/2022.

(3.) The terms and conditions of the settlement agreement dtd. 2/9/2022 are as under: -