RANJAN SAINI Vs. STATE OF U. P.

JUDGEMENT

(1.) In compliance of the settlement deed dtd. 1/8/2023, learned counsel for the applicants, to show his bonafide, has come up with a Demand Draft of Rs.2,00,000,.00 dtd. 27/1/2025, bearing Cheque No. 088260, issued from Nainital Bank Ltd., in favour of opposite party no.2- Smt. Hemlata and the same is handed over to learned counsel for the opposite party no. 2 Abhishek Gupta after retaining photostat copy of the same in the open Court.

(2.) One of the condition mentioned in the compromise deed is that the demand draft of Rs.2,00,000.00 (Rs.two lacs) shall be paid to the opposite party no. 2 at the time of quashing of the chargesheet.

(3.) Heard Mr. Suresh Kumar Maurya, learned counsel for the applicants, Mr. Abhishek Gupta, learned counsel for the opposite party no. 2 and Mr. Rizwan Ahmad, learned A.G.A. for the State.