Mukesh Gola vs Govt. N.C.T. Of Delhi & Anr.
2018 Latest Caselaw 4914 Del

$~66
* IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                   Judgment delivered on:20.08.2018

+       CRL.M.C. 4193/2018
MUKESH GOLA                                             ..... Petitioner
                           versus

GOVT. N.C.T. OF DELHI & ANR.                            ..... Respondents


Advocates who appeared in this case:
For the Petitioner(s) :    Mr.Keshav V.Hedge, Adv.

For the Respondent(s):     Mr.Kamal Kr.Ghai, Addl. PP for
                           the State with SI Anuj Singh, P.S.Hazrat
                           Nizamuddin.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                              JUDGMENT

20.08.2018

SANJEEV SACHDEVA, J. (ORAL) CRL.M.A. 30265/2018 CRL.M.A. 30266/2018 Exemption is allowed subject to all just exceptions. CRL.M.C. 4193/2018

1. Petitioner seeks quashing of FIR No.116/2017 under Section 420 IPC at Police Station Hazrat Nizamuddin. Subject FIR emanates out of the dispute between the parties with regard to a sale transaction

which had taken place between the parties and petitioner had agreed to sell a property to the respondent/complainant and received a sum of Rs.2 lakhs. Subsequently the transaction did not go through and apart from the subject FIR even a civil suit was filed.

2. Learned counsels for the parties submit that the parties have settled their disputes. Settlement agreement dated 05.08.2018 has been executed. It is agreed that the petitioner shall repay a sum of Rs.2 lakhs to the respondent. The petitioner who is present in person in Court submits that he shall pay the said amount of Rs.2 lakhs to the respondent within a period of two months. Petitioner shall concede to the passing of the decree in the civil suit filed by respondent No.2 against the petitioner. The undertaking of the petitioner is accepted.

3. Respondent No. 2 is present in court in person, represented by his counsel and identified by the Investigating Officer. He submits that parties have settled the disputes with each other. He submits that he is agreeable to the settlement and does not wish to press the criminal charges against him any further.

4. In view of the fact that the disputes between the petitioner and respondent No.2 have been settled, 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 petitions are allowed. FIR No.116/2017 under Section 420 IPC at Police Station Hazrat Nizamuddin and the consequent proceedings there from are, accordingly quashed.

6. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J AUGUST 20, 2018 rk