Delhi High Court
Manish Azad vs State Of Delhi & Anr on 6 May, 2016
4
IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 06.05.2016
W.P.(CRL) 958/2016 & CRL.M.A. 5158/2016
MANISH AZAD ..... Petitioner
Through: Mr Atul Kumar Sharma, Advocate.
versus
STATE OF DELHI & ANR ..... Respondents
Through: Mr Rajesh Mahajan, Addl. Standing
Counsel (Crl.) with Ms Parul Jamwal,
Advocate.
SI Dharmender, PS- Deshbandhu
Gupta Road.
CORAM:
HON'BLE MR JUSTICE SIDDHARTH MRIDUL
SIDDHARTH MRIDUL, J (ORAL)
1. The present is a petition under Article 226 of the Constitution of India
read with Section 482 of the Code of Criminal Procedure, 1973 seeking
quashing of FIR No.0155/2014 under Section 420/468/471/34 IPC registered
at Police Station- D.B.G. Road, Delhi, and the proceedings arising
therefrom.
2. The subject FIR came to be registered consequent upon a dispute over
a loan transaction entered into between the petitioner and the respondent
no.2/complainant herein, who were friends.
3. Counsel for the petitioner as well the respondent No.2/complainant
parties state that with the aid and assistance of the Delhi Mediation Centre,
Tis Hazari District Courts, Delhi, the parties have arrived at an settlement of
all their outstanding disputes by way of a Settlement/Agreement Dated
13.08.2015. The salient terms and conditions as enshrined in the said
Settlement/Agreement are as follows:-
"1) It is agreed that accused Manish Azad shall pay Rs.15
lacs to the complainant, Gaurav Grover towards full and
final satisfaction of all the claims of complainant, Gaurav
Grover, subject matter of Fir No. 155/14 including legal
expenses.
2) It is agreed that the settled amount of Rs. 15 lacs shall
be paid by accused Manish Azad to the complainant,
Gaurav Grover as per the following schedule:-
(i) Rs. Three lacs either in cash or demand draft in the ame
of complainant on or before 31.08.2015 before the referral
court.
(ii) Rs. Three lacs either in cash or demand draft in te
name of complainant on or before 15.09.2015 before the
referral court.
(iii) Rs. Five lacs either in cash or demand draft in the
name of coplainant on or before 15.11.2015 before the
referral court.
(iv) Remaining amount of Rs. 4 lacs either in cas or
demand draft in the name of complainant on or before
15.01.2016 before the referral court.
It is further agreed that the last installment of Rs. 4 lacs
shall be paid at the time of execution of documents to be
filed for the quashing of FIR bearing No. 155/14 and all
the consequential proceedings arising out of the said FIR.
3) It is agreed that after receipt of payment of entire settled
amount in the manner as mentioned hereinabove, accused
shall initate appropriate legal proceedings for quashing of
FIR No. 155/14 qua the accused Manish Azad and all
consequential proceedings arising out of the said FIR at his
own expenses and in that proceedings, complainant,
Gaurav Grover shall co-operate including execution of
documents/affidavits.
4) It is agreed that after accused Manish Azad makes
payment of the settled amount of Rs. 15 lacs as per
schedule mentioned hereinabove, in that eventuality,
complainant Gaurav Grover shall not oppose grant of
interim anticipatory bail to the accused Manish Azad
which shall be extended as per schedule of the payment of
settled amount.
5) It is agreed that in case accused Manish Azad commits
single default in that eventuality the complainant Gaurav
Grover shall be at liberty to proceed against accused
Manish Azad in accordance with law and shall also be a
liberty to initiate appropriate legal proceedings for
cancellation of interim bail.
6) It is further agreed that the payment so made by the
accused shall be forfeited without any further adjustment.
7) The concerned parties have entered into the present
settlement out of their own fee will without any fear,
coercion or undue influence and after understanding the
consequences of settlement. "
4. Learned counsel appearing on behalf of the petitioner states that in
pursuance to the said Settlement/Agreement dated 13.08.2015 a sum of
Rs.15 lakhs has already been paid to the respondent no.2/complainant
herein. The said position is accepted by the respondent no.2/complainant.
5. Respondent No.2/complainant, who is present in Court today and has
been identified by the Investigating Officer in the subject FIR, namely, SI
Dharmender, PS- Deshbandhu Gupta Road., Delhi, states that in view of the
amicable resolution of the dispute as afore-stated, he is no longer keen to
proceed with the subject FIR and the proceedings emanating therefrom.
6. In the present case, it is observed that the offences in the subject FIR
do not fall within the exempted categories of serious/heinous offences which
ought not to be quashed on the ground of an amicable resolution of the
disputes. [Ref. Gian Singh vs. State of Punjab and Anr. reported as (2012)
10 SCC 303]. The offences alleged to have been committed in the subject
FIR are private in nature and do not have a serious impact on society.
7. In view of the foregoing, since the dispute that led to the registration
of the subject FIR has been settled between the parties amicably by way of a
Settlement/Agreement dated 13.08.2015, without any undue influence,
pressure or coercion; and the settlement between the parties is lawful, no
useful purpose will be served by proceeding with the subject FIR and the
proceedings arising therefrom.
8. Resultantly, FIR No.0155/2014, under Section 420/468/471/34 IPC
registered at Police Station- D.B.G. Road, Delhi, and the proceedings arising
therefrom are hereby set aside and quashed qua the petitioner subject to his
depositing a sum of Rs.10,000/- with the Victims' Compensation Fund
within a period of two weeks from today. A copy of the receipt thereof shall
be provided to the Investigating Officer in the subject FIR.
9. With the above directions, the writ petition is allowed and disposed of
accordingly.
SIDDHARTH MRIDUL, J
MAY 06, 2016
mk
