Neelam vs The State (Nct Of Delhi) & Anr.
2018 Latest Caselaw 4549 Del

$~85
* IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                   Judgment delivered on: 03.08.2018

+       CRL.M.C. 3890/2018

NEELAM                                                    ..... Petitioner
                           versus

THE STATE (NCT OF DELHI) & ANR                            ..... Respondents
Advocates who appeared in this case:
For the Petitioner:                 Mr. Rashid Hashmi, Advocate along with
                                    petitioner in person.

For the Respondents:                Mr. Kamal Kumar Ghai, Addl. PP for
                                    the State with SI Lala Ram, PS I.P. Lodhi
                                    Colony
                                    Mr. Alok K. Agarwal with Mr. Naveen
                                    Chawla, Advocates for respondent No.2

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                             JUDGMENT

03.08.2018

SANJEEV SACHDEVA, J. (ORAL)

Crl.M.A. 29242/2018 (exemption)

Exemption is allowed subject to all just exception.

CRL.M.C.3890/2018

1. The petitioner seeks quashing of FIR No.11/2014 under

Sections 384/506 IPC, Police Station I.P. Lodhi Road and the consequent proceedings arising therefrom, based on a settlement. Subject FIR emanates out of a financial dispute between the parties.

2. Learned counsel for the parties inform that there were other disputes also between the parties however they have all been settled. Compromise was entered into at the Mediation Centre, Saket Courts on 07.06.2018. As per the settlement the parties have agreed to resolve all their pending disputes.

3. The respondent No.2 present in Court in person, represented by counsel and identified by the Investigating Officer. He submits that he has settled the disputes with the petitioner and does not wish to prosecute the complaint any further and has no objection to the quashing of the FIR and the consequent proceedings arising there from. Parties confirm that all there other disputes have also been settled.

4. In view of the fact that parties have settled their disputes and respondent No.2 does not wish to prosecute the compliant any further, continuation of criminal proceedings will be an exercise in futility and justice in the case demands that the dispute between the parties is put to an end and peace is restored; securing the ends of justice being the ultimate guiding factor. It would be expedient to quash the subject FIR and the consequent proceedings emanating there from.

5. In view of the above, the petition is allowed. The FIR No.

11/2014 under Sections 384/506 IPC, Police Station I.P. Lodhi Road and the consequent proceedings arising therefrom are, accordingly, quashed.

6. Petition is disposed of in the above terms.

7. Order Dasti under the signatures of the Court Master.

SANJEEV SACHDEVA, J AUGUST 03, 2018 ns