Sanjiv Sadh @ Dabbu @ Others vs The State (Nct Of Delhi) & Another
2008 Latest Caselaw 1145 Del

*           IN THE HIGH COURT OF DELHI AT NEW DELHI

+                        Crl.M.C.No.2360/2008

%                  Date of decision : 25.07.2008


Sanjiv Sadh @ Dabbu @ Others                      ....... Petitioners
                      Through:         Mr.Rajesh Singh, Advocate.

                                  Versus

The State (NCT of Delhi) & Another                 ......... Respondents
                         Through :     Mr. R.N. Vats, APP for the State
                                       along with ASI Rajpal, P.S.
                                       Welcome.
                                       Respondent No.2 in person.


CORAM :-
* HON'BLE MR. JUSTICE ANIL KUMAR

      1.    Whether reporters of Local papers may                       YES
            be allowed to see the judgment?
      2.    To be referred to the reporter or not?                      NO
      3.    Whether the judgment should be reported                     NO
            in the Digest?

ANIL KUMAR, J.

*

Petitioners and respondent No.2 are present in person with

counsel for the petitioners. Counsel contend that the parties have

settled their disputes and pursuant to settlement respondent No.2 has

agreed to take Rs.35,000/- in full and final settlement of his disputes

and claims against petitioners. The amount of Rs.35,000/- has been

paid in cash to the respondent No.2 in the court today.

Let the statement of respondent No.2 be recorded, who is

identified by learned counsel for petitioners.

Statement of respondent No.2 has been recorded. The

respondent No.2 has received the amount of Rs.35,000/- in cash today

in the court in settlement of his claims against the petitioner and he

does not want that the proceedings should continue pursuant to the

FIR No.425/2003 under Sections 406/34 of IPC registered at Police

Station Welcome. It shall also be in the interest of justice that the said

FIR and all the proceeding emanating therefrom are quashed. Learned

counsel for the State, Mr.Vats, also has no objection in case the FIR is

quashed.

Considering the facts and in totality of circumstances, as no

useful purpose shall be served in continuing the proceedings pursuant

FIR No.425/2003 under Sections 406/34 of IPC registered at Police

Station Welcome and it will also be in the interest of justice to quash

the FIR and all the proceedings emanating therefrom.

Consequently, the FIR No.425/2003 under Sections 406/34 of

IPC registered at Police Station Welcome and all the proceedings

emanating therefrom are quashed.

The petition is disposed of with these directions. Dasti.

July 25, 2008                                      ANIL KUMAR, J.
'Dev'