Mahender Kumar vs The State & Anr.
2018 Latest Caselaw 5533 Del

$~52
* IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                   Judgment delivered on:12.09.2018

+     CRL.M.C. 4601/2018
      MAHENDER KUMAR                                    ..... Petitioner
                           versus

      THE STATE & ANR.                                  ..... Respondents

Advocates who appeared in this case:
For the Petitioners :     Mr.Rajinder Pal Singh, Adv.

For the Respondents :      Mr.Kamal Kr.Ghai, Addl. PP for the State
                           SI Harender Kumar, P.S.Timar Pur.
                           Ms.Vijay, Adv. for R-2.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
                   JUDGMENT

12.09.2018

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks quashing of FIR No.395/2014 under Sections 354/509 IPC, Police Station Timarpur.

2. The complainant as well as the petitioner are employees of Delhi Jal Board.

3. Subject FIR was registered consequent to a complaint made by respondent No.2 that petitioner was misbehaving with her in the

office.

4. It is stated that with the intervention of friends, family and well- wishers, parties have resolved their disputes.

5. Respondent no. 2 is present in Court represented by counsel and identified by the Investigating Officer. She submits that she has settled her disputes with the petitioner and does not wish to prosecute the complaint any further.

6. In view of the fact that the parties have resolved their disputes and the complainant does not wish to press any 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.395/2014 under Sections 354/509 IPC, Police Station Timarpur and the consequent proceedings emanating there from are quashed.

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

SEPTEMBER 12, 2018/rk SANJEEV SACHDEVA, J