SAURABH JAIN Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No. 57/2019 under Sections 420/408/468/471/34 of the IPC, Police Station Hauz Khas.

(2.) Subject FIR was registered on the complaint of Ms. Ambika Pillai, contending that the petitioner was employed as an Accountant by her and was handling her accounts. During examination of record, she found that there were several discrepancies in the accounts and further that he has employed his wife and started paying salary to her. There are allegations of cheating as well as forgery.

(3.) Parties have entered into a settlement and settlement agreement dated 11.07.2019 has been executed. As per the settlement, the petitioner has undertaken to pay a total sum of Rs. 60 lakhs to the respondent/complainant. Rs. 30 lakhs is to be paid at the time of grant of bail and the balance Rs. 30 lakhs is to be paid at the time of quashing/compounding of FIR. Copy of settlement agreement dated 11.07.2019, is filed in Court, same is taken on record.