Dr.Vikram Vinayek vs State & Anr.
2012 Latest Caselaw 2163 Del

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+      CRL.M.C. 587/2012

%              Judgment delivered on: 29th March, 2012

       DR.VIKRAM VINAYEK                  ..... Petitioner
                    Through : Mr. Sidhartha Agarwal, Adv.

                     versus

       STATE & ANR.                       ..... Respondent
                              Through : Mr. Navin Sharma, APP for State.
                              Mr. A. Krishan, Adv. for R2.

CORAM:
HON'BLE MR. JUSTICE SURESH KAIT


SURESH KAIT, J. (Oral)

1 Vide the instant petition, the petitioner/Dr. Vikram Vinayek has sought quashing of FIR No. 296/2010, registered at P.S. IGI Airport, New Delhi for the offence punishable under Section 3 of Prevention of Damage to Public Property Act, 1984 and all the proceedings emanating therefrom.

2 Ld. counsel for the petitioner submits that the matter has been amicably settled between the parties as the petitioner has paid for the damages a total sum of Rs.11,60,640/-to respondent No.2.

3 Ld. counsel appearing on behalf of respondent No.2 submits that the matter has amicably been settled between the parties and keeping in view the age, career and family prospects of the petitioner, respondent No.2 does not

want to pursue the above mentioned FIR and has no objection if the same is quashed.

4 Ld. APP on the other hand submits that the Charge-sheet has been filed, however charges are yet to be framed.

5 Learned APP further submits that if this court is inclined to quash the FIR in the present case, then heavy costs may be imposed upon the petitioner as in the process, the government machinery has been pressed into and precious public time has been consumed.

6 I find force in the submissions made by learned APP for State on costs.

7 Ld. counsel for the petitioner, at this stage has come forward and upon instructions of petitioner submits that petitioner is ready to contribute a sum of Rs.1lacs towards welfare schemes.

8        I appreciate this gesture of petitioner.

9        Accordingly I direct petitioner to deposit a sum of Rs.1lacs in favour of

Head Master/Principal Sr. Secondary School for Blind Boys, Sewa Kutir, B.B.M. Depot Road, Kingsway Camp, Delhi within a period of 02 weeks from today. Proof of the same shall be placed on record.

10 The principal/Head Master is directed to keep the above mentioned amount in FDR initially for 02 years, and thereafter, get it renewed periodically. The interest accrued thereon shall be utilized for the well being of the needy children of the school.

11 Keeping in view the above discussion, statement of respondent No.2 into view and in the interest of justice, I quash FIR No. 226/2010 registered at P.S. IGI Airport, Delhi and all the proceedings emanating therefrom.

12 Criminal M.C. 587/2012 is disposed of on above terms.

13     Dasti.

CRL. M. A. 2061/2012

In view of above, this application is disposed of being infructuous.

SURESH KAIT, J MARCH 29, 2012 j