JUGAL KISHORE SHARMA Vs. STATE OF DELHI

JUDGEMENT

(1.) THIS is a petition under Section 482 of the Code of Criminal Procedure, 1973 ( Cr. PC ) seeking the quashing of a criminal complaint, the consequent FIR no. 204 of 2002 under Sections 420/468/471/34 IPC registered at P. S. Hazrat nizamuddin, New Delhi and all consequent proceedings.

(2.) THE ground on which the quashing sought is that the accused as well as the complainant have arrived at a settlement and in the circumstances the continuation of the criminal proceedings is not warranted.

(3.) ON 25th July 2007 this Court passed the following order: it is stated that parties have compromised. Mr. P. C. Sood, the complainant is present in Court. He stated that the other complainant, Shri R. C. Sood, his brother has also consented to the terms of the compromise and that they do not wish to proceed further in the matter. The request for quashing was opposed by the learned APP who adverted to the circumstances whereby one Chand Kumar Verma, the complainant's tenant faced a decree by this Court and was required to vacate the premises on 31. 12. 2000. According to the allegations, the present petitioner/accused, contrived a situation and allegedly forged documents which led to harassment of the complainants; they had to face further civil proceedings in which the petitioner claimed specific performance of an alleged agreement. The suit was dismissed on 23. 12. 2000. According to the learned APP, investigations revealed that the documents presented were forged. Let the IO verify as to the medical condition of the petitioners. Counsel for the petitioners shall also produce relevant documents about their medical condition before the next date of hearing.