AKASH BHARGAV Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This petition has been filed under Sec. 482 Cr.P.C. seeking quashing of case FIR No.296/2022 dtd. 25/3/2022 under Ss. 420/34 IPC, registered at P.S. Mandawali Fazalpur, New Delhi.

(2.) Genesis of the FIR lodged by Respondent No. 2/Complainant is a dispute that arose between the parties on account of some money advanced by Respondent No. 2 to the Petitioners for performing a Pooja. Parties state that they have amicably resolved and settled their inter se disputes and a Memorandum of Understanding dtd. 24/6/2022 has been executed incorporating the terms of settlement. The Memorandum is on record, wherein it is recorded that matter has been settled for a total sum of Rs.6,75,000.00 as full and final settlement and the amount shall be paid to Respondent No. 2 by the Petitioners in two installments. First installment for a sum of Rs.3,00,000.00 has already been paid and the second installment of Rs.3,75,000.00 shall be paid at the time of quashing of the FIR. Petition is supported by affidavits of the Petitioners and Respondent No. 2 along with their identity proofs.

(3.) Contesting parties are present and have been identified through their respective counsels and Investigating Officer SI Sanjeet Kumar, P.S. Mandawali Fazalpur, Delhi. Counsel for the Petitioners submits that the balance amount of Rs.3,75,000.00 has been paid to Respondent No. 2, who acknowledges the receipt of the amount in full and final settlement of all her claims.