D C SINGHAM Vs. STATE OF DELHI

JUDGEMENT

(1.) This is a petition under Section 482 of the Code of Criminal Procedure for quashing FIR No. 389/2005 registered at Police Station Kotla Mubarakpur, New Delhi, under Sections 406/420 of Indian Penal Code. The matter is pending in the Court of Metropolitan Magistrate, New Delhi.

(2.) The proceedings had started on a complaint filed by respondent No. 2 under Sections 406/420, IPC accompanied by an application under Section 156(3), Cr.P.C. FIR was registered. The sum and substance of the complaint is that there was an agreement for raising construction. The construction was undertaken in pursuance of the agreement but thereafter some differences arose regarding the payment and other disputes between the parties. The matter is stated to be pending. In the meanwhile on intervention of common friends and well-wishers the matter has been settled amicably.

(3.) Learned Counsel for the petitioner has handed over bank draft No. 726522 for Rs. 18 lacs dated 13.2.2006 on behalf of the petitioner to the learned Counsel for the respondent. Both the learned Counsel state at the Bar that the matter has been amicably settled.