SHRI NIWAS & ETC Vs. STATE & ANR

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. has been moved by the petitioner seeking quashing of FIR No. 247/2011 registered at Police Station Economic Offence Wing under Sections 420/423/467/468/471 IPC read with Section 120B IPC primarily on the ground that the parties have since arrived at a settlement in terms of a Memorandum of Understanding executed between the petitioner and the second respondent/complainant on 27.11.2012 which was thereafter followed by a settlement agreement executed before the Delhi High Court Mediation and Conciliation Centre on 05.03.2013. Both the Memorandum of Understanding and the aforesaid settlement have been annexed to this petition.

(2.) Counsel for the petitioner has also drawn the attention of this Court to an order passed on 01.05.2013 in Civil Suit (OS) No. 196/2010 which was instituted by the second respondent/complainant in respect of the same dispute and which was dismissed as withdrawn in the light of the amicable settlement.

(3.) Issue notice.