LAWS(DLH)-2015-7-534

RAJESH YADAV & ORS Vs. STATE

Decided On July 22, 2015
Rajesh Yadav And Ors Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Vide the instant petition; petitioners seek directions thereby quashing FIR No. 555/2013, registered at PS-Seema Puri for the offences punishable under Sections 406/384/506/420/34 IPC against the petitioners.

(2.) Ld. Counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent no. 2 / BLS SUMER JV through its authorised representative, Sh. Dinesh Sharma. After investigation, the Police filed the chargesheet. However, the charges are yet to be framed. Meanwhile, the matter has been settled between the petitioners / Company and respondent no. 2 vide MOU dated 30.06.2015, which is at Page 67 of the paper book and as per the settlement the agreed amount has been received by respondent no.2/Company. Thus, respondent no. 2/Company does not want to pursue the case further against the petitioners/Company.

(3.) Mr. Dinesh Sharma, Authorized Representative of the Respondent no. 2/Company is personally present in the Court. The authority letter in this respect is at page 62. He submits that a settlement has been arrived at between the petitioners / Company and respondent no. 2/Company on 30.06.2015 and a supporting affidavit thereto is also annexed with the petition. He further submits that the respondent / Company has received the agreed amount and does not want to pursue the case further against the petitioners / Company. Therefore, respondent no. 2 has no objection if the present petition is allowed.