Rajinder Agarwal & Anr vs State (Nct Of Delhi) & Anr
2018 Latest Caselaw 7546 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of Order: December 19, 2018

+     CRL.M.C. 5003/2018

      RAJINDER AGARWAL & ANR                  .....Petitioners
                   Through: Mr. Akhand Pratap Singh,
                            Mr. Bahul Kalra and Ms. Aditi
                            Mittal, Advocates
                   versus

      STATE (NCT OF DELHI) & ANR               .....Respondents
                    Through: SI Kapil Yaduvanshi PS Vasant
                              Kunj
                              Respondent No. 2 with Counsel.
      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                          ORDER

(ORAL)

Quashing of FIR No. 557/2016 dated 19th November, 2016, under Section 420/34 IPC, registered at police Station Vasant Kunj, New Delhi is sought in light of order of 31st August, 2018 which reflects that respondent-complainant has already received a sum of ₹20,00,000/- and remaining ₹10,00,000/- is to be paid at the time of quashing of this FIR. Pertinently, order of 31st August, 2018, also takes note of the civil decree.

Petitioners' counsel has handed over four demand drafts totalling ₹10,00,000/- to respondent No. 2, who is present in the Court alongwith his counsel. Respondent No. 2 has accepted it.

Since compliance of the order of 31st August 2018 has been made,

therefore, no useful purpose would be served in continuing the proceedings arising out of FIR in question.

Consequentially, FIR No. 557/2016, under Section 420/34 IPC, registered at police station Vasant Kunj, New Delhi and proceedings emanating therefrom shall stand quashed, subject to cost of `50,000/- to be deposited by petitioners with the Prime Minister's National Relief Fund within four weeks and on placing proof of deposit of costs on record within two weeks thereafter.

This petition is disposed of in aforesaid terms. Dasti.

(SUNIL GAUR) JUDGE DECEMBER 19, 2018 v