HEMDENDRA AGARWAL & ANR Vs. STATE & ORS

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. seeks quashing of FIR No.494/2004, registered at police station Connaught Place under Sections 409/418/420/424/468/471/477-A/120B IPC; on the ground that the parties have settled the matter.

(2.) Issue notice.

(3.) It is stated that the aforesaid FIR came to be lodged at the instance of respondent No.4 alleging that the petitioners along with other co-accused had carried out certain illegal and unauthorized transactions with regard to the securities of the complainant, over which, the petitioners and other co- accused had control at the relevant time. It is stated that thereafter, a Memorandum of Understanding was drawn between the complainant and the company, namely, Sharekhan Ltd., who is also one of the accused in the matter, with whom the other co-accused were also connected. The said Memorandum of Understanding was executed on 27.07.2011, wherein the complainant is stated to have been paid an amount of Rs.17 lakhs in full and final settlement of all his grievances.