Sunil Kumar vs State Of Nct Of Delhi & Ors
2008 Latest Caselaw 1161 Del

*          IN THE HIGH COURT OF DELHI AT NEW DELHI

+                       CRL.M.C.No.2395/2008

%                   Date of decision : 28.07.2008

Sunil Kumar                                      ....... Petitioner
                  Through:    Mr.Jinendra Jain, Advocate along with
                              petitioner in person.

                                Versus

State of NCT of Delhi & Ors                     ......... Respondents
                  Through :   Mr. R.N. Vats, APP for the State along
                              with ASI Ramchander, P.S.Uttam Nagar.
                              Ms.Aruna Singh, Advocate for the
                              Respondent No.3 along with respondent
                              No.3 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.

*

CRL.M.A No.8909/2008

Allowed, subject to all just exceptions.

CRL.M.C.No.2395/2008

The petitioner is present along with the counsel. The learned

counsel for the petitioner contends that during the proceedings for

regular bail before the trial Court the matter has been resolved.

Pursuant to the settlement an amount of Rs.1.50 lakhs was paid to the

respondent No.3 earlier and the balance amount of Rs.50,000/- has

been paid today in the Court in settlement of all claims of respondent

No.3 against the petitioner. The learned counsel for the respondent No.3

on instructions by respondent No.3 who is present in the Court

contends that no useful purpose shall be served in continuing the

proceedings pursuant to FIR No.445/06, P.S.Uttam Nagar, under

Sections 406/408/420/468/471 of IPC.

Let the statement of respondent No.3 be recorded.

The statement of respondent No.3 has been recorded. Since the

parties have settled the disputes and the respondent No.3 has received

the settled amount of Rs.2 lakhs, no useful purpose shall be served in

continuing the proceedings pursuant to FIR No.445/06. It shall also be

in the interest of justice to quash the FIR No.445/06 and the

proceedings emanating therefrom.

Consequently, in the totality of facts and circumstances and in

the interest of justice FIR No.445/06 P.S.Uttam Nagar, under Sections

406/408/420/468/471 of IPC and all the proceedings emanating there

from are quashed. The petition is disposed of.

      Dasti




July 28, 2008                                    ANIL KUMAR, J.
'K'