KISHAN VERMA @ GULLU Vs. THE STATE

JUDGEMENT

(1.) The petitioner seeks regular bail under Sec. 439 Crimial P.C. in case FIR No.340/2014 under Sec. 420/468/471/120B Penal Code registered at Police Station Burari. Status report is on record.

(2.) I have heard the learned counsel for the parties and have examined the file.

(3.) By an order dated 5.8.2016, at the request of petitioner's counsel to explore possibility of amicable settlement and to arrange certain amount to be given to the complainant without prejudice and subject to future adjustment, two weeks interim bail was granted to the petitioner. On 24.08.2016, Rs.2,00,000.00 were given by the petitioner to the complainant. The matter was referred to Delhi High Court Mediation and Conciliation Centre to explore possibility of amicable settlement. As per settlement arrived at before the Mediation Centre vide Settlement Agreement dated 29.09.2016, the petitioner were to pay Rs.14,00,000.00 to the complainant. Till date, the petitioner has not paid any such amount. Vide order dated 24.11.2016, the interim bail was extended with the specific directions that the petitioner shall comply with the terms and conditions of the settlement or else concession of interim bail would be withdrawn.