RAJAN 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. 26/2010, dtd. 28/1/2010, registered at P.S Aman Vihar, Delhi under Ss. 419/420/468/406/34 IPC and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) As per averments made in the FIR, Petitioners impersonating as loan providers lured respondent no. 2 by repeated calls for loan and later went to his house for collecting his PAN Card, photos, bank statements and subsequently took 3 signed cheques out of which Rs.32,800.00 (Rupees Thirty Two Thousand Eight Hundred only) was withdrawn by the petitioners. Investigation revealed a racket involving forged identities, fake bank employees, and cheque fraud by petitioners. Chargesheet has since been filed under Sec. 419/420/468/406/471/120B IPC against the petitioners.

(3.) During the course of proceedings, the parties have amicably resolved their disputes before the Delhi Mediation Centre, Rohini Courts, Delhi and executed a Settlement Agreement dtd. 29/10/2018. It is submitted that petitioners have refunded the entire cheated amount and additionally have paid Rs.10,000.00 (Rupees Ten Thousand only) as settlement amount to respondent no. 2. Copy of the Settlement Agreement dtd. 29/10/2018 has been placed on record as Annexure P-2.