RAJ SINGH DUA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.245/2017 under Sections 498A/406/417/354/34 IPC, Police Station Naraina.

(2.) Parties have settled their disputes and have entered into an MOU dated 25.01.2019. Original MOU has been filed in Court. The same is taken on record.

(3.) Learned counsel for the parties submit that as per the MOU dated 25.01.2019, petitioner has undertaken to pay a sum of Rs.30 lakhs apart from the return of the articles, mentioned in Annexure 'A', annexed to the MOU dated 25.01.2019, to the respondent/complainant in full and final settlement of all her claims. Said amount has been agreed to be paid in 3 instalments of Rs.10 lakhs each, which are to be paid at the time of recording of the statement for the First Motion, the Second Motion and quashing of the subject FIR.