SEWA RAM & ORS Vs. STATE & ANR

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. seeks quashing of FIR No.0657/2014, registered at police station Narela under Section 420 IPC, and all proceedings emanating therefrom, on the ground that the matter has been settled between the parties. The aforesaid FIR came to be lodged against the petitioners at the instance of the complainant Pradeep Kumar Mangal, who is arrayed as respondent No.2 herein, making serious allegations of cheating and forgery, along with conspiracy including, inter alia, manipulation and tampering of records of the Agricultural Produce Market Committee (APMC), Narela, Delhi with regard to the auctions that had been carried out in connivance with the auctioneer Rohtas Bhardwaj, who is also arrayed as petitioner No.4 before this Court. It is alleged that in this way, the petitioners have sought to avoid liability to the tune of Rs.31,19,446/-, which was the auction price that was to be paid for Paddy purchased in the said auction by petitioners No.1, 2 and 3.

(2.) It is alleged that, with the connivance of petitioner No.4, the other petitioners manipulated the records to show that the auction in question had, in fact, been cancelled.

(3.) The parties are stated to have executed a Compromise Deed amongst themselves on 31.07.2014. The Compromise Deed has also been annexed to this petition. It records that the matter has been amicably settled between the complainant and the accused / petitioners, and further that the material in question, i.e., Paddy, has been received back by the complainant under the invoices of petitioners 1 and 2; and that the complainant is satisfied with this arrangement.