SHAWETA MITTAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in these petitions is for grant of anticipatory bail to the petitioners namely Shaweta Mittal, Satender Singh @ Raju and Amit Kumar in FIR No.737 dated 23.09.2018, for offence punishable under Sections 406/420 of the Indian Penal Code, 1860 (in short 'IPC') registered at Police Station Sarai Khawaja, District Faridabad on the basis of the compromise/settlement.

(2.) On the joint request made by the parties, the matter was referred to the Mediation and Conciliation Centre of this Court for exploring the possibility of some settlement and thereafter, a settlement was arrived at between the parties.

(3.) However, on the adjourned date, again a request was made that there is a flaw in Clause (E) of the settlement dated 05.09.2019, arrived at before the Mediation and Conciliation Centre of this Court regarding the liability of the share of the petitioner(s) towards payment of GST and therefore, on the joint request, the case was again referred to the Mediation and Conciliation Centre of this Court.