ANURAG BHOWMIK Vs. STATE

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioner, namely, Anurag Bhowmik for quashing of FIR No.376/2012 dated 13.10.2012, under Sections 406/420/467/468/471 IPC registered at Police Station Hari Nagar on the basis of settlement arrived at between the petitioner and respondent no.2, namely, Dr. Pawan Kumar Saini at Tis Hazari Courts, Delhi on 06.06.2013.

(2.) Learned Additional Public Prosecutor for respondent-State submitted that the respondent no.2, present in the Court has been identified to be the complainant/first-informant of the FIR in question by his counsel.

(3.) Respondent No.2 present in the Court, submitted that the dispute between the parties has been amicably resolved. As per the settlement, the parties have compromised the matter voluntarily without any pressure and threat. They have agreed to compromise the matter for Rs.10 Lacs as full and final settlement. The respondent no.2 agreed to make sure that the petitioner is not arrested in the said FIR.