Ashwini Chhachra & Ors vs State & Ors
2011 Latest Caselaw 5059 Del

$~25
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+      CRL.M.C. 3404/2011

%             Judgment delivered on: October 13,2011


       ASHWINI CHHACHRA & ORS                 ..... Petitioners
                    Through : Mr.Rakesh Malhotra and
                    Mr. R.K. Tripathi, Advs. for petitioners
                    No.1 to 3.
                    Mr. Rajesh Kumar, Adv. for petitioner
                    No.4.

                     versus

       STATE & ORS                               ..... Respondents
                          Through : Ms. Rajdipa Behura, APP for
                          the State with SI Kuldeep Bhoriya, PS
                          Rani Bagh
                          Mr. Sudhir Vats, Adv. for R-2


CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

    1. Whether the Reporters of local papers
       may be allowed to see the judgment?              No.
    2. To be referred to Reporter or not?               No.
    3. Whether the judgment should be reported
       in the Digest?                                   No.

SURESH KAIT, J. (Oral)

Crl.M.A. No. 12094/2011

Exemption allowed, subject to just exceptions.

CRL.M.C. 3403/2011

1. Vide FIR No.19 dated 19.01.2011 a case under Section

406/420/506/120B/34 of the Indian Penal Code, 1860 was

registered at PS Rani Bagh against the petitioners on the

complaint of respondent No.2. Ld.counsel for the petitioners

submits that a settlement has been arrived at between the

parties before the Mediation Centre, Rohini Distt. Courts,

Delhi on 23.04.2011.

2. Respondent No.2 who is personally present in the Court

along with his counsel Mr. Sudhir Vats and submits that he

has settled all the issues qua the aforesaid FIR against the

petitioners before the Mediation Centre, Rohini Distt. Courts,

Delhi on 23.04.2011. He submits that he does not wish to

pursue the case any further and has no objection if the

aforesaid FIR and all the criminal proceedings emanating

therefrom are quashed.

3. SI Kuldeep Bhoriya, PS Rani Bagh is present in the

Court and identified respondent No.2.

4. Ld. Counsel for the respondent No.2 submits that as

per the settlement, the total amount has been received by

the respondent No.2 and nothing is due against the

petitioners in respect of the aforesaid FIR.

5. Keeping in view the aforesaid settlement arrived at the

Mediation Centre, Rohini Distt. Courts, Delhi on 23.04.2011, I

quash the aforesaid FIR No.19 dated 19.01.2011 under

Section 406/420/506/120B/34 of the Indian Penal Code, 1860

registered at PS Rani Bagh against the petitioners and all the

criminal proceedings emanating therefrom.

6. In the connected case being CRL.M.C. No.3403/2011

the costs have already been imposed on the petitioners.

Therefore, I refrain from imposing costs in this matter.

7. Accordingly, CRL.M.C. 3404/2011 is allowed.

8. Dasti.

SURESH KAIT, J

OCTOBER 13, 2011 RS