RAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has prayed for quashing of FIR No.369 dtd. 4/11/2020 for the offences punishable under Ss. 406, 420, 506, 34 of the Indian Penal Code ('IPC' for short), registered at Police Station Sadar Sirsa and all the subsequent proceedings arising therefrom.

(2.) During pendency of the present petition, the case was referred to the Mediation and Conciliation Centre of this Court with consent of respondent No.2.

(3.) Now a settlement has been arrived at between petitioner Raj Kumar and complainant Surender Kumar before the Mediation and Conciliation Centre of this Court on 24/9/2021, which is duly signed by both of them. As per Clause 6 of the settlement, both the parties have agreed to settle the dispute for a sum of Rs.1.55 lac in addition to the amount already given and the entire amount stands paid to respondent No.2.