KUNWAR PAL SINGH Vs. STATE

JUDGEMENT

(1.) Petitioner seeks quashing of FIR No.1533/2014 under Sections 341/506/34 IPC, Police Station Hari Nagar.

(2.) Allegations in the FIR are that the complainant, who is a singer had sung a song, of which, the music was produced by the petitioner. There were disputes with regard to the sharing of the amount and the money spent on the production. It is alleged in the FIR that the petitioner threatened the complainant with a gun and demanded his share of the money spent on producing the song.

(3.) Parties have settled their disputes and a Compromise Deed dated 15.01.2019 has been executed.