Balvinder Singh & Ors vs The State
2017 Latest Caselaw 5567 Del

$~22

*        IN THE HIGH COURT OF DELHI AT NEW DELHI

+        W.P.(CRL) 2557/2017

         BALVINDER SINGH & ORS                              ..... Petitioners
                            Through: Mr.Bhagat Singh, Advocate along with
                            petitioners in person.

                            versus

         THE STATE                                          ..... Respondents
                            Through: Mr.Sanjay Lao, ASC for State with SI
                            Vinay Sangwan, PS Khyala, Delhi.
                            Respondent no. 2 in person.


         CORAM:
         HON'BLE MR. JUSTICE VINOD GOEL

                            ORDER

% 10.10.2017

1. Status report has been handed over in the court by learned ASC, which is taken on record.

2. Respondent No.2 appears in person and accepts notice. He is duly identified by IO SI Vinay Sangwan.

3. The petitioner has invoked the writ jurisdiction of this court under Article 226 and 227 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.522/2016, registered against them on 28.12.2016 with Police Station Khyala, District West, Delhi, under

Sections 324/34 IPC on the complaint of respondent No.2.

4. It is submitted that on 28.12.2016, the petitioners were demanding back the money which they had advanced to the respondent no. 2 and at that time a scuffle took place between the petitioners and respondent no. 2, due to which the complainant sustained injuries. Both the petitioners were arrested and subsequently they were released on bail.

5. Learned ASC through the IO submits that the charge sheet has so far not been filed. He submits that as per the MLC, injuries suffered by the complainant/respondent no. 2 were simple in nature.

6. Meanwhile, the parties have amicably resolved and settled all their disputes. As per the settlement, the petitioners had agreed to pay Rs.30,000/- to the respondent no. 2 in full and final settlement of all his claims. It is submitted that on account of injuries suffered by him, the amount is being given as compensation/cost of treatment.

7. The respondent No.2 states that he had voluntarily settled and resolved his all disputes with the petitioners without any force and coercion. He submits that he had received the entire settlement amount from the petitioners. He submits that he does not want to pursue the said FIR. He submits that the said FIR may be quashed.

8. Since the parties have amicably settled their all disputes, no fruitful purpose would be served in further pursuing the said FIR. Hence, to have the peace in the society and to secure ends of justice, the FIR bearing No.522/2016, registered on 28.12.2016 with Police Station Khyala, District West, Delhi, under Sections 324/34 IPC and proceedings arising out of the said FIR are hereby quashed.

9. The petition is disposed of accordingly.

10. DASTI.

VINOD GOEL, J.

OCTOBER 10, 2017 "shailendra"