DEEPAK ARORA AND OTHERS Vs. STATE AND ANOTHER

JUDGEMENT

(1.) On the complaint of respondent no. 2, Raghubir Singh FIR No. 455/2006 dated April 25, 2006 under Sections 420/468/471 IPC was registered at Police Station Saraswati Vihar, against petitioners no. 1, 2 and 3 who are running cable business in the local area. It was alleged in the complaint that respondent no. 2 who is into advertisement business had given advertisement to the petitioners to telecast the same on the cable network which they did not do. Rather they forged documents to show that they had done so. The matter is still at the stage of investigation. In the meanwhile, parties have arrived at a settlement. The Memorandum of Understanding arrived at between them dated February 13, 2007 has been placed on record. It bears the signature of all the petitioners. In view of the matter having been settled between the parties, respondent no. 2 does not wish to pursue his complaint against petitioners no. 1 to 3. The petitioners therefore have filed the present petition for quashing of the FIR to which respondent no. 2 has no objection.

(2.) Having regard to the above facts and circumstances of the case, I quash FIR No. 455/2006 dated April 25, 2006 under Sections 420/468/471 IPC registered at Police Station Saraswati Vihar, against petitioners no. 1, 2 and 3, subject to the petitioners depositing Rs. 5,000/- as cost with the Delhi Legal Services Authority within four weeks.

(3.) The petition is disposed of.