Hari Dev Pandey And Another vs State & Another
2008 Latest Caselaw 976 Del

*           IN THE HIGH COURT OF DELHI AT NEW DELHI

+                        CRL.M.C No.2112/2008

%                      Date of Decision : 08.07.2008


Hari Dev Pandey and another                  ....... Petitioners
                 Through:   Ms.Sujata Rana, Advocate for the
                            petitioners.

                                   Versus


State & Another                                  ......... Respondents
                   Through :   Mr.R.N.Vats, APP for the State.
                               Mr.Ajay Kr. Chopra, Advocate for
                               respondent No.2 along with respondent
                               No.2 in person


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

    1. Whether reporters of Local papers may            NO
       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.7857/2008 in Crl.M.C.No.2112/2008

Allowed, subject to just exceptions.

Crl.M.C.No.2112/2008

I have heard the learned counsel for the parties. Petitioner No.1

and 2 were the employees of respondent No.2 and allegedly

appropriated the amount of Rs.1.50 lakh entrusted to them. Pursuant

to the complaint by the respondent No.2, an FIR under Sections 408/34

of Indian Penal Code bearing No.688 of 1999 at Police Station Darya

Ganj, Delhi, was registered. Respondent No.2 is present in the Court

and states that he has settled his disputes with his employees,

petitioner Nos.1 and 2, and he does not wish to continue proceedings

against petitioners.

Let the statement of respondent No.2 be recorded.

The statement of respondent No.2 has been recorded. The matter

has been settled by the respondent No.2 and petitioner Nos.1 and 2. No

useful purpose will be served in continuing the proceedings under

Section 408/34 of Indian Penal Code. In the facts and circumstances,

it will be in the interest of justice to quash the FIR No.688/1999, Police

Station Darya Ganj, Delhi, under Sections 408/34 of Indian Penal

Code.

Consequently, in the totality of facts and circumstances and in

the interest of justice, FIR No.688/1999, Police Station Darya Ganj,

Delhi, under Sections 408/34 of Indian Penal Code and all the

proceedings emanating therefrom against the petitioners are hereby

quashed.

The petition is disposed of.

Dasti.

July 08, 2008                                     ANIL KUMAR, J.
'Dev'