PRADEEP PALIWAL Vs. STATE

JUDGEMENT

(1.) The present is an application under Section 438 Cr.P.C 1973 seeking pre- arrest bail in FIR No. 494/2015, under Section 420 IPC, registered at Police Station - Karol Bagh.

(2.) Mr. Amit Sibal, learned counsel appearing on behalf of Mr. Pradeep Paliwal, the applicant herein and Mr. Ashok Bhasin, learned senior counsel appearing on behalf of the complainant Mr. R.S. Chabbra state that with the assistance and advice of counsel the parties have arrived at an amicable resolution of the dispute that led to the registration of the subject FIR. The terms and conditions of the aforesaid settlement are encapsulated in the Memorandum of Understanding dated 23rd December, 2015 which is duly signed by the parties, who are present in court today and have been duly identified by their respective counsel. The said Memorandum of Understanding has been handed over in court today. The same is taken on record. The terms and conditions of the afore-stated Memorandum of Understanding are as follows:-

(3.) The agreement entered into between the parties is lawful and is accepted. The parties undertake and are directed to comply with the terms and conditions of the said memorandum of understanding dated 23rd December, 2015 without demur.