GOPI GOYAL & ANR Vs. STATE & ANR

JUDGEMENT

(1.) The petitioners seek quashing of FIR No.149/2017 under Sections 420/406/34 IPC, Police Station Tilak Nagar, based on a settlement.

(2.) The subject FIR emanates out of a dispute with regard to the sale of a property, which was intended to be sold by the petitioner to the respondent No. It is alleged in the FIR that a sum of Rs.25, 00, 000/- was paid to the petitioner.

(3.) Learned counsel for the petitioners submits that the parties were referred to mediation and they have settled their disputes before the Delhi Mediation Centre, Tis Hazari Courts on 06.04.2018.