NARESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of two anticipatory bail applications, as both the applications arise from the same FIR.

(2.) In terms of last order dated 12.04.2013, a compromise was effected between the petitioner and complainant for Rs.1,03,33,000/-.

(3.) In that order it was recorded that an additional amount of Rs.16,33,000/- had been handed over to the complainant, over and above the agreed amount. Statement of learned counsel for the complainant had also been recorded to the effect that he had taken instructions from his client to say that the complainant was willing to accept the above said amount as a complete and final settlement and that he has no objection, if the FIR in question is quashed in appropriate proceedings.