Aman Jain vs State & Anr
2017 Latest Caselaw 4931 Del

$~21
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+        W.P.(CRL) 1639/2017
         AMAN JAIN                                     ..... Petitioner
                             Through       Mr.Hemant Goel, Adv. with
                             petitioner in person.

                             versus

         STATE & ANR                                 ..... Respondents
                             Through     Mr.R.S. Kundu, ASC for State
                             with SI Nagender Nagar, P.S.Sarita Vihar.
                             Respondent No.2/Complainant in person.

         CORAM:
         HON'BLE MR. JUSTICE VINOD GOEL

                        ORDER

% 11.09.2017

1. Respondent No.2 appears in person. He is duly identified by the IO SI Nagender Nagar.

2. The petitioner has 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.258/2016, registered on 27.05.2016 against him with Police Station Sarita Vihar, District South East, Delhi, under Section 406 IPC, on the complaint of respondent No.2.

3. Learned ASC through the IO submit that the charge sheet has so far not been filed. However, during the investigation, offence under Section 420 IPC had also been added.

4. The petitioner and respondent No.2 submit that later on they had amicably resolved and settled their all disputes by way of Settlement dated 21.02.2017. The copy of the same is placed on record.

5. The respondent No.2 states that he had amicably resolved and settled the disputes with the petitioner and received the entire settlement amount from the petitioner. He submits that he does not want to pursue the said FIR. He submits that the said FIR may be quashed.

6. Since the parties have amicably settled their all disputes, no fruitful purpose would be served in further pursuing with the said FIR. Hence, to secure ends of justice, the FIR bearing No.258/2016, registered on 27.05.2016 against them with Police Station Sarita Vihar, Delhi, under Section 406 IPC and proceedings arising out of the same are hereby quashed.

7. The petition is disposed of accordingly.

8. Dasti.

VINOD GOEL, J.

SEPTEMBER 11, 2017/jitender