- (1.) Heard learned counsel for the petitioner and learned Additional Government Advocate representing the State-respondents.
(2.) This petition seeks a prayer for quashing the impugned First Information Report dated 17.05.2017, lodged at Case Crime No. 0411 of 2017, under Sections 457, 380 I.P.C., Police Station Chinhat, District Lucknow.
(3.) From a perusal of the recitals made in the impugned First Information Report, the dispute between the parties primarily appears to be a dispute of landlord and tenant. The matter was referred to the Mediation and Conciliation Center of this Court, which has submitted its report, according to which, the parties have settled the dispute and issues between themselves outside the Court by signing a settlement agreement. The settlement agreement is also on record, wherein the terms of the settlement have been recorded between the parties. According to the said settlement agreement, the complainant/informant has agreed not to pursue R.S.No. 646 of 2017 pending before the Civil Judge Hawali (Junior Division), Lucknow and he has also agreed that the interim order dated 14.04.2017 shall be treated as vacated/non-existent. According to the said settlement agreement, the complainant/informant has also agreed not to pursue and press the First Information Reports dated 26.02.2017 and 07.05.2017. The complainant/information has received an amount of Rs. 1,60,000/- through two Demand Drafts and in lieu thereof he has handed over vacant possession of the shops in question to the petitioner.;