ABHISHEK GUPTA Vs. STATE

JUDGEMENT

(1.) Bail APPLN. 129/2016

(2.) Subject FIR was registered consequent to a transaction of sale of a property, which the petitioner was intending to sell and the complaint was purchasing the same. Pending the proceedings, the parties were referred to mediation. A Settlement Agreement dated 01.06.2018 has been executed between the parties.

(3.) The petitioner as well as Mrs. Shikha Pahuja, the daughter of the complainant (the complainant has since expired) are present in Court in person. They confirm that the Settlement Agreement dated 01.06.2018 has been executed between the parties and both the parties undertake that they shall abide by the terms of settlement agreement dated 01.06.2018.