Tarun Singh @ Daksh Oberoi vs State ( Nct Of Delhi) & Anr.
2018 Latest Caselaw 4948 Del

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* IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                    Judgment delivered on:21.08.2018

+      CRL.M.C. 3118/2018
TARUN SINGH @ DAKSH OBEROI                         ..... Petitioner
                     versus

STATE ( NCT OF DELHI) & ANR                                ..... Respondents
Advocates who appeared in this case:
For the Petitioner(s) :   Mr.Ruchit Duggal, Adv.

For the Respondent(s):        Mr.Kamal Kr.Ghai, Addl. PP for the State
                              with SI Ajit Singh, P.S. Greater Kailash

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
                     JUDGMENT

21.08.2018

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks quashing of FIR No.226/2013 under Sections 354- A/354-D/419/506/507 IPC at Police Station Greater Kailash.

2. The parties are known to each other and were friends. Subsequently, it is contended that on account of a misunderstanding the parties fell out and subject FIR was registered consequent to a quarrel that took place between the parties. It is alleged that petitioner thereafter attempted to defame the respondent.

3. Parties were referred to mediation. They have settled their disputes through the process of mediation and settlement agreement dated

28.08.2017 has been executed at the Mediation Centre, Saket Courts, New Delhi.

4. Respondent No.2 present in court in person is identified by the Investigating Officer. She submits that she has settled the disputes with the petitioner and does not wish to prosecute the complaint any further.

5. In view of the fact that the disputes between the parties 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 therefrom.

6. In view of the above, the petition is allowed. FIR No.226/2013 under Sections 354-A/354-D/419/506/507 IPC at Police Station Greater Kailash and the consequent proceedings emanating therefrom are, accordingly quashed, subject to the payment of cost of Rs.15,000/- to be deposited by the petitioner in the Chief Minister Disaster Relief Fund of the State of Kerala within a period of two weeks from today. Receipt of deposit of the costs imposed by this Order be furnished to the concerned Investigating Officer within a period of three weeks from today.

7. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J AUGUST 21, 2018/rk