Delhi High Court
Chandra Shekhar & Anr. vs State Nct Of Delhi & Anr. on 23 August, 2017
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 228/2017
CHANDRA SHEKHAR & ANR. ..... Petitioners
Through: Mr. Arjun Diwan, Advocate with
Mr. A.K. Pathak, Advocate.
Petitioner No.1 in person.
versus
STATE NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Avi Singh, ASC for the State
with Inspector Bhagwan Singh.
Ms. Radhika Chander Shekhar, Advocate for
R-2.
CORAM:
HON'BLE MR. JUSTICE VINOD GOEL
ORDER
% 23.08.2017
VINOD GOEL, J. (ORAL)
1. Status report has been filed. Respondent No.2 is also present.
He is being represented by his counsel. He is duly identified by
the IO Bhagwan Singh.
2. The petitioners have invoked the writ jurisdiction of this court
under Article 226 of the Constitution of India read with Section
482 of the Code of Criminal Procedure, 1973 (in short 'Cr.PC')
for quashing of the FIR bearing No.701/2015, registered on
17.10.2015 with Police Station Rajinder Nagar, Central Delhi,
under Sections 420 read with Section 34 of IPC on the
complaint of respondent No.2.
3. On making reference by this Court on 26.04.2017, the parties
had amicably resolved all their disputes before the learned
Mediator in Delhi High Court Mediation and Conciliation
Centre on 01.08.2017. As per the mediation settlement, the
petitioner had agreed to pay a total sum of Rs.33,37,500/- to the
respondent No.2 in full and final settlement of his claim.
4. At the time of settlement, the petitioner had paid a sum of
Rs.32,00,000/- vide Demand Draft No.33328 dated 14.07.2017
issued by J & K Bank, E-9, IInd Floor, South Extension, Part-2,
New Delhi to the respondent No.2. The respondent No.2 had
also agreed not to pursue the FIR in question against the
petitioners.
5. Pursuant to the settlement, today the petitioner No.1 had paid
the balance settlement amount of Rs.1,37,500/- vide DD
No.433086 dated 01.08.2017 drawn on Bank of Baroda, Greater
Kailash, New Delhi to respondent No.2. Respondent No.2
present in the court states that he has received the entire
settlement amount from the petitioner. He submits that he does
not want to pursue the present FIR. He submits that the FIR
may be quashed.
6. The parties have amicably settled their all disputes and no
purpose would be served in further pursuing with the FIR
bearing No.701/2015, registered on 17.10.2015 with Police
Station Rajinder Nagar, Central Delhi, under Sections 420 read
with Section 34 of IPC. Hence, to secure ends of justice, the
FIR bearing No.701/2015, registered on 17.10.2015 with Police
Station Rajinder Nagar, Central Delhi, under Sections 420 read
with Section 34 of IPC and proceedings arising out of the same
are hereby quashed.
7. The petition is disposed of accordingly.
VINOD GOEL, J.
AUGUST 23, 2017/sandeep
