JAI PRAKASH AND ANR Vs. STATE AND ORS

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No.383/2009 registered at Police Station Burari, Delhi, for the offences punishable under Sections 420/467/468/471/506/34 of the IPC and the consequential proceedings emanating therefrom against them.

(2.) Learned counsel appearing on behalf of the petitioners submit that the aforesaid case was registered on the complaint of respondent Nos.2 and 3 namely, S/Sh Babul Kumar Sanyal and Vikram Singh Rawat.

(3.) On the date of passing of the aforesaid order, the complainants / respondent Nos.2 & 3 were present in the Court duly represented through counsel and confirmed that settlement has been arrived and pursuant thereto have received an amount of Rs.8.50 Lac. Moreover, learned APP appearing on behalf of the State on instructions from the Investigating Officer confirmed that settlement had arrived between the parties.