Rakesh Raj vs State Of Nct Of Delhi & Ors
2008 Latest Caselaw 1162 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+                        CRL.M.C.No.534/2007

%                   Date of decision : 28.07.2008


Rakesh Raj                                 ....... Petitioner
                          Through:   Mr.Jinendra Jain, Advocate.

                                 Versus

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

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.1833/2008

Allowed subject to all just exceptions.

CRL.M.C.No.534/2007

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.8,00,000/- was paid to the

respondent No.3 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.8,50,000/-, 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 P.S.Uttam

Nagar, under Sections 406/408/420/468/471 of IPC and the

proceedings emanating there from.

Consequently in the facts and in totality of 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

therefrom are quashed.

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