SAHEEB ARORA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The petitioner seeks anticipatory bail in FIR No.34/2017 under Section 420/ 34 IPC, Police station Krishna Nagar.

(2.) As per the subject FIR, a total sum of Rs.12,00,000/- was received by the petitioner. On 06.04.2018, statement of the complainant was recorded that he was willing to settle the entire dispute with the petitioner on petitioner paying a sum of Rs.12,00,000/- along with the interest of Rs. 1,50,000/-.

(3.) A sum of Rs. 8,00,000/- was paid on the last date i.e. 06.04.2018. Further sum of Rs. 4,00,000/- was to be paid on or before 21.04.2018. It is confirmed by the parties that the said amount of Rs. 4,00,000/- was paid in terms of the order dated 06.04.2018. Further sum of Rs.1,50,000/-, representing the interest component has been paid to Mr. Sarwan Singh/complainant, who is present in Court in person, towards full and final settlements of all claims of the complainant. The said amount has been paid in cash.