KULVINDER SINGH Vs. STATE

JUDGEMENT

(1.) Crl. MA No. 11160 of 2016 The present application seeks modification of the order dated 23rd May, 2016 passed by this Court in Crl. MA No. 4722/2016 in Bail Application No. 938/2014.

(2.) This Court, by way of order dated 5th Dec., 2014, disposed of the said bail application, by way of following order:-

(3.) A perusal of the said order dated 5th Dec., 2014 reveals that the parties to the subject FIR No. 114/2013 under Sections 406/420/120B IPC, registered at Police Station-Economic Offences Wing, Delhi, had settled the matter in terms of a Memorandum of Understanding dated 4th Dec., 2014, which had been placed on record.