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Judgment
5 paragraphs · 237 wordsIn these Special Leave Petitions, the 2nd Respondent (common in both the matters) filed a complaint pursuant to which an FIR was registered under Sections 420, 406, 418 and 120B IPC against the petitioners. The petitioners were granted anticipatory bail by an Order dated 14.8.2018 by the High Court at Calcutta subject to the condition that a deposit of Rs.5 Crores be made with the Registrar General of the High Court. In compliance with the Order dated 14.8.2018, an amount of Rs.5 crores has been deposited with the Registrar General of the High Court.
Applications under Section 482 of the Cr.P.C. for quashing the proceedings filed by the petitioners were dismissed by the High Court against which the above Special Leave Petitions are filed. In the meanwhile, the dispute has been settled by the parties. The Agreement dated 13.12.2019 entered into between the parties has been produced by the learned Senior Counsel for the petitioners. The Settlement Agreement dated 13.12.2019 shall form part of the record. As the parties have settled the dispute, we quash Case No.271/2018 dated 2.7.2018 and GR No.2258 of 2018 dated 6.7.2018 and the consequential proceedings emanating therefrom.
We further direct release of the amount of Rs.5 crores along with interest accrued thereon, deposited before the Registrar General of the High Court to the petitioners.
With the above observations, the Special Leave Petitions stand disposed of.
Pending application(s) shall also stand disposed of.