YOGENDER & ORS Vs. STATE & ORS

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. seeks quashing of FIR No.602/2012 registered at police station Narela under Sections 420,406,506, 120-B IPC on 01.11.2012 on the ground that the matter has been settled between the parties.

(2.) Issue notice.

(3.) It is stated that the aforesaid FIR came to be lodged at the instance of the complainant pertaining to certain negotiations, which, according to the complainant, resulted in agreements for the purchase of two plots between the parties. The matter is at the stage of preliminary investigation. The matter was referred by the court below to the Delhi Mediation Centre, Rohini District Court, Delhi whilst a Bail Application No.4644 moved by the first petitioner was being considered, and ultimately, on 27.06.2014, the parties arrived at a settlement before the said Mediation Centre. In terms of the settlement, the complainant was to be paid a sum of Rs.25 lakhs in full and final settlement. Out of this amount, Rs.10 lakhs are stated to have already been received by the complainant on 23.10.2013, and the remaining amount of Rs.15 lakhs has been over to the complainant in Court today by way of a Demand Draft bearing No.780308, dated 17.07.2014, drawn on Union Bank of India.