Mahesh Chand Meena vs The State (Nct Of Delhi) & Ors.
2018 Latest Caselaw 4940 Del

$~57
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CRL.M.C. 4214/2018

        MAHESH CHAND MEENA                                    ..... Petitioner

                                       versus

        THE STATE (NCT OF DELHI) & ORS.                       ..... Respondents
        Advocates who appeared in this case:

        For the Petitioner    :    Mr.Pankaj Srivastav, Advocate

        For the Respondent:        Mr. Sanjeev Sabharwal, Advocate with SI Raj
                                   Kumar, HC Lomesh, PS Nebsarai
                                   Mr. Raj Kumar Dewani, Advocate for complainant

        CORAM:
        HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          JUDGMENT

% 21.08.2018

SANJEEV SACHDEVA, J. (ORAL)

1. The petitioner seeks quashing of FIR No. 357 of 2018 under Sections 325 IPC Police Station Nebsarai.

2. As per the allegations against the petitioner, the petitioner, who is a teacher in the school, had slapped the complainant on account of which he sustained injury in his ear.

3. Both the parties are present in person in Court today, represented by their counsels and are identified by the Investigating Officer. They submit that they have settled their all disputes. The petitioner has already paid for the treatment of the complainant.

4. The complainant is present in Court in person and is accompanied by his father and mother, who are respondent Nos. 3 and

4. They submit that since they have settled with the petitioner, they do not wish to press the present complaint any further.

5. The petitioner, who is present in Court, has expressed remorse for his conduct and apologised. His apology is accepted and he has also been counselled.

6. In view of the fact that the disputes between the parties has 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 also be expedient to quash the subject FIR and the consequent proceedings emanating therefrom.

7. In view of the above, the petition is allowed. FIR No. 357 of 2018 under Section 325 IPC Police Station Nebsarai, Delhi and the consequent proceedings emanating therefrom are, accordingly quashed.

8. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J.

AUGUST 21, 2018 rd