HARI OM BHATIA Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) CRL. M. A. No. 10401/2008 allowed, subject to just exceptions. The application is allowed.

(2.) CRL. M. C. NO. 2846/2008 this is a petition under Section 482 of Criminal Procedure Code seeking quashing of FIR No. 245 of 2003 dated 12. 03. 2003 under Sections 420/468/471/120b of Indian Penal Code registered at Police Station Lajpat Nagar. Issue notice to respondents. Mr. Vats and Mr. Singh accept notices on behalf of respondent No. 1 and respondent No. 2 respectively. Learned counsel for the respondent No. 2 states that Mr. Anupam Mehndi, Sr. Executive of respondent no. 2, is present and an affidavit has been filed in support of the petition seeking quashing of the said FIR. Learned counsel for the parties contend that the disputes and differences pending between the parties have been amicably resolved and the settlement agreement dated 30th April, 2005 was executed incorporating the terms of the settlement which has been complied with under which an amount of Rs. 8. 00 lakh was payable out of which rs. 7. 91 lakh was paid by banker"s cheque and the amount of Rs. 9,000/- was paid in cash in satisfaction of all the claims pertaining to hire purchase agreement of respondent No. 2.

(3.) IN the circumstances, learned counsel for the parties contend that no useful purpose shall be served in continuing with the proceedings pursuant to fir No. 245 of 2003 dated 12. 03. 2003 under Sections 420/468/471/120b of Indian penal Code registered at Police Station Lajpat Nagar. The representative of respondent No. 2 states that respondent No. 2 has reached a settlement without any coercion or pressure of any type from anyone and he has instructions to state that the respondent No. 2 company does not want to continue the proceedings pursuant to the above-said FIR.