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Judgment
12 paragraphs · 216 wordsSunil Gaur, J
Petitioner seeks pre-arrest bail in FIR No. 399/2017, under Sections 420/406/34 of IPC, registered at police station Okhla Industrial Area, Delhi.
Parties were referred to mediation but mediation failed. However with the intervention of learned counsel for the parties now, a compromise has been
effected. Copy of Compromise Deed of 23rd January, 2019 has been placed on record by petitioner’s counsel.
Learned senior counsel appears on behalf of complainant and submits that in terms of aforesaid Compromise Deed of 23rd January, 2019, the first
instalment has been paid and the second instalment is payable in March, 2019 and the third and final instalment is payable in May, 2019 and post dated
cheques for the entire settlement amount has been already given to complainant.
In view of the aforesaid, without commenting upon merits of the case, it is directed that in the event of arrest, petitioner be admitted to bail, subject to
his furnishing bail bond in the sum of Rs. 10,000/- with one local surety in the like amount to the satisfaction of Investigating Officer. It is made clear
that in case the compromise arrived at between the parties is not adhered to by petitioner, then the State/complainant would be at liberty to get this
order revoked.
The application is accordingly disposed of.