NIRMALJEET SINGH NARULA ALIAS NIRMAL BABA Vs. SURINDER

JUDGEMENT

(1.) The present petition has been filed by the petitioner Nirmaljeet Singh Narula @ Nirmal Baba for quash of Criminal complaint Case No. 598/2012 pending before the Learned Judicial Magistrate First Class, Tahsil Bina District Sagar which was filed by the respondent No. 1 alleging offences committed by the petitioner which are punishable under Sections 290, 417, 419, 420, 506, 508 and 511 of IPC and under Sections 3, 4, 5, and 7 of the Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954.

(2.) The said petition has been filed seeking the quash of the complaint case in which, certain allegations have been levelled against the petitioner with regard to committing fraud and deceiving innocent people by giving unorthodox and illogical solutions for their problems. It was also alleged that the petitioner was encouraging superstition and misleading people. During the pendency of the quash petition, a written agreement has been executed between the petitioner and the respondent No. 1. The agreement has been signed by the Respondent No.1 on 05-07-2017 at Tahsil Bina District Sagar and on 07-07-2017, it has been signed by the Petitioner at Delhi. The settlement agreement lays down the dispute between the parties and as per the terms of Clause 1 (g), the respondent has stated that he is no longer desirous of prosecuting the complaint as he is convinced that no offence whatsoever, was ever committed by the petitioner on the respondent No.1 or any other member or general public and by Clause 1(i), the respondent has undertaken to co-operate to support the petitioner in all acts that may be necessary to give effect to the purpose and essence of agreement arrived at between them in order to quash the complaint case against the petitioner.

(3.) The said agreement has been filed vide IA No. 14095/17 on 18-07-2017, which for the reasons stated therein is allowed and the documents are taken on record and considered by this court.