ANIL UPPAL Vs. STATE & ANR

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.71/2017 under Sections 420/120B IPC, Police Station Punjabi Bagh.

(2.) Allegations against the petitioner are that the complainant had paid a sum of Rs.25 lakhs to the petitioner as well as to the other coaccused against mortgage of a property. The transaction between the parties fell through and the contention is that the petitioner and coaccused are failing to refund the said amount.

(3.) Parties have settled their dispute and it has been agreed that the entire amount of Rs.25 lakhs along with interest at the rate of 10% per annum (amounting to Rs. 4,16,000/-) for the period commencing from 26.09.2016 till date, shall be paid to the complainant in full and final settlement of all claims of the complainant.