GAURAV SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Sequel to order dated 29.7.2019, whereby bail petitioner was ordered to be enlarged on interim bail in the event of his arrest in case FIR No.29 of 2019, dated 23.2.2019 under Sections 420 & 506 of IPC, registered at Police Station, Theog, District Shimla, Himachal Pradesh, SI Vinod Kumar has come present in Court alongwith the record. Mr. Sudhir Bhatnagar, learned Additional Advocate General, states that status report detailing therein, contents of the complaint as well as status of the investigation stands already filed on the previous date of hearing. Pursuant to order dated 2.8.2019, Investigating Officer, named hereinabove, has also caused the presence of the complainant, namely, Sh. Atul Anand Rajta.

(2.) During the proceedings of the case, learned counsel representing the bail petitioner has also placed on record settlement deed (Annexure P-1) arrived inter se parties, perusal whereof suggests that a sum of Rs.7,50,000/- has been agreed to be paid by the bail petitioner to the complainant, named hereinabove, within a period of three years ( Rs. 3,00,000/- before 31st December, 2019 and thereafter in quarterly installments).

(3.) Complainant Sh. Atul Anand Rajta on oath stated before this Court that he of his own volition and without there being any external pressure has entered into the aforesaid compromise/settlement deed (Annexure P-1) with the bail petitioner and it bears his signature. He stated that in view of the aforesaid settlement arrived inter se parties, he shall have no objection in case the bail petitioner is ordered to be enlarged on bail. His statement is taken on record.