Varinder Kumar Sharma & Others vs State (Govt. Of Nct Of Delhi)
2008 Latest Caselaw 1532 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         CRL.M.C.No.1039/2007

%                      Date of Decision: 03.09.2008

Varinder Kumar Sharma & Others                            .... Petitioners
             Through Mr.R.N.Sharma, Advocate.

                                Versus

State (Govt. of NCT of Delhi)                        .... Respondent
                Through Mr.R.N. Vats, APP for the State.
                          SI Rajeev Bhardwaj, EOW.
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR

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


ANIL KUMAR, J.

*

The petitioner No.2 is present with his counsel. The learned

counsel for the petitioners contend that petitioner No.2/complainant

has settled the matter with the petitioner No.1 and all the amount

settled with the complainant has been paid to him and in the

circumstances no useful purpose shall be served in continuing the

proceedings pursuant to FIR No.469/2006 under Sections

420/406/120B of Indian Penal Code registered at Police Prasad Nagar

against the petitioner No.1 only in the facts and circumstances.

Let the statement of petitioner No.2 be recorded.

Statement of petitioner No.2 has been recorded who has been

identified by the learned counsel for petitioners. From the statement of

petitioner No.2 and the averments made in the petition it is apparent

that no useful purpose shall be served in view of the settlement arrived

at between the complainant/petitioner No.2 and petitioner No.1. It

shall also be in the interest of justice to quash the said FIR and all the

proceedings emanating therefrom against petitioner No.1. Learned

Additional Public Prosecutor, Mr.Vats, has also no objection to

quashing of the said FIR and all the proceedings emanating therefrom

against petitioner No.1.

In the totality of facts and circumstances, FIR No.469/2006

under Sections 420/406/120B of Indian Penal Code registered at Police

Prasad Nagar and all the proceedings emanating therefrom against the

petitioner No.1 only are quashed.

The petition is disposed of.

Dasti.

September 03, 2008                                ANIL KUMAR, J.
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