CHANDER SEKHAR & ANR Vs. STATE & ORS

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. seeks quashing of FIR 113/98 registered at police station Karol Bagh on 23.03.1998 under Sections 420, 467, 468, 471 IPC, on the ground that the matter has been amicably settled between the parties.

(2.) Issue notice.

(3.) It is stated that the complaint came to be lodged by the second respondent because the cheque, which had been issued by the first petitioner towards certain travellers cheques purchased by him from the complainant company was dishonoured. It is also contended that the parties have since resolved their disputes and have executed a Compromise Deed dated 30.05.2014 agreeing to bring the matter to an end. In addition, counsel for the petitioners has also offered to pay a further sum of Rs.10 lakhs to the complainant / respondent No.2 as compensation, which counsel for complainant, on instructions, accepts. In this regard, a Pay Order bearing No.035845 for Rs.10 lakhs, dated 10.09.2014 drawn on J & K Bank, favouring the second respondent has been handed over to counsel for the second respondent in Court today.