Ram Phal Singh Sahu vs State Nct Of Delhi & Anr.
2018 Latest Caselaw 6355 Del

$~44
* IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                     Judgment delivered on:16.10.2018

+      CRL.M.C. 5331/2018

RAM PHAL SINGH SAHU                                         ..... Petitioner
                             versus

STATE NCT OF DELHI & ANR                             ..... Respondents
Advocates who appeared in this case:
For the Petitioner :         Mr. A.V. Shukla, Adv.

For the Respondents   :      Mr. Kewal Singh Ahuja, Addl. PP for the State
                             with SI Pankaj Saroha
                             Respondent No. 2 in person

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
                     JUDGMENT

16.10.2018

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioners seek quashing of FIR No. 495 of 2017 under Sections 506/509 IPC, Police Station Nangloi, Delhi, based on a settlement.

2. Parties are neighbours. Subject FIR was registered consequent to a quarrel that took place between the parties. It is alleged in the FIR that petitioner intimidated the prosecutrix.

3. Learned counsel for the petitioner submits that the parties have settled their disputes with the intervention of common relatives and members of the locality and petitioner has apologised to the respondent

No.2 and she has accepted the apology.

4. Petitioner has expressed remorse and regretted his conduct and undertakes that he shall not repeat the same in future. The undertaking is accepted.

5. Respondent No.2 is present in Court in person and 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 and has no objection to the quashing of the subject FIR.

6. In view of the fact that parties have resolved their disputes and respondent No. 2 does not wish to press her complaint, 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.

7. In view of the above, the petition is allowed. FIR No. 495 of 2017 under Sections 506/509 IPC, Police Station Nangloi, Delhi and the consequent proceedings emanating there from are quashed.

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

OCTOBER 16, 2018                               SANJEEV SACHDEVA, J
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