VISHAL CHAUDHARY Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This is a petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, seeking quashing of FIR No. 801/2022, dtd. 7/8/2022, registered at P.S Adarsh Nagar, Delhi under Ss. 406/420/467/468/471/120B IPC and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) The factual matrix giving rise to the instant case is that the respondent no. 2/complainant had supplied FMCG goods, including cigarettes and pan masala, worth Rs.1,55,38,576.00.( Rupees One Crore Fifty Five Lakhs Thirty Eight Thousand Five Hundred Seventy Six Only) to petitioner who later defaulted on payments by fabricating and uploading fake GST invoices to create a fictitious liability against respondent no. 2. FIR No. 801/2022 was lodged at the instance of respondent no. 2 at PS Adarsh Nagar under Sec. 406/ 420/ 467/ 468/471/120B IPC against the petitioner.

(3.) During the course of proceedings, the parties amicably resolved their disputes and the terms of settlement were written in the form of a Settlement Agreement dtd. 15/9/2025. It is submitted that petitioner no. 1 has paid the entire settlement amount of Rs.75,00,000.00 (Rupees Seventy Five Lac only) to respondent no. 2 as per the schedule in the settlement. Copy of the Settlement Agreement dtd. 15/9/2025 has been annexed as Annexure P-2.