PARMANAND Vs. STATE AND ANOTHER

JUDGEMENT

(1.) Vide the present petition; petitioner seeks directions thereby quashing of FIR No. 457/98 registered at PS-Shakarpur, New Delhi for the offences punishable under Sections 420/467/468/471 IPC and proceedings emanating thereto against the petitioner.

(2.) Ld. Counsel appearing on behalf of the petitioner submits that aforesaid case was registered on the complaint made by husband of respondent no. 2, Late Sh. Mani Ram Aggarwal. He died on 14.09.2009. Thereafter, respondent no.2 has settled the disputes with the petitioner vide Settlement Agreement dated 10.03.2015 at Mediation Centre, Tis Hazari Courts, Delhi and an amount of Rs.10,00,000/- has been paid by respondent no.2 to the petitioner towards full and final settlement and nothing due to the respondent no.2. Thus, respondent no. 2 does not want to pursue the case further against the petitioner and she wants this petition to be disposed of.

(3.) Respondent no. 2 is personally present in the Court with her counsel. She has been identified by SI Gopal, Investigating Officer. She submits that she has paid the amount to the petitioner as per the Settlement Agreement dated 10.03.2015. Therefore, the present petition may be allowed.