Mr. Daud Muneer Khan vs State & Anr.
2019 Latest Caselaw 2274 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                             Date of Order: April 30, 2019

+     CRL.M.C. 2320/2019 & CRL.M.A. 9209/2019
      MR. DAUD MUNEER KHAN                      .....Petitioner
                     Through: Mr. Atul Jain and Mr. Jatin Goel,
                               Advocates

                         Versus

      STATE & ANR.                                       .....Respondents
                         Through:     Mr. M.S.Oberoi, Additional Public
                                      Prosecutor for respondent-State
                                      with ASI Praveen Kumar
                                      Mr. Azhar and Mr. Dishank
                                      Dhawan, Advocates with
                                      respondent No. 2 in person
      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                         ORDER

(ORAL)

CRL.M.A.9210/2019 (Exemption) Allowed subject to all just exceptions.

CRL.M.C. 2320/2019 & CRL.M.A. 9209/2019 Quashing of FIR No.229/2017, under Sections 354 of IPC, registered at New Friends Colony, New Delhi is sought on the basis of affidavit of 27th April, 2019 of respondent No. 2 and on the ground that the misunderstanding which led to registration of the FIR in question, now stands cleared between the parties.

Upon notice, learned Additional Public Prosecutor for respondent- State submits that respondent No. 2 present in the Court, is the

complainant/first-informant of FIR in question and she has been identified to be so, by ASI Praveen Kumar, on the basis of identity proof produced by her.

Respondent No. 2 present in the Court, submit that the misunderstanding, which led to registration of the FIR in question, now stands cleared amongst the parties and now, no grievance against petitioner survives and so, to restore cordiality amongst the parties, who had worked together, proceedings arising out of the FIR in question be brought to an end.

Supreme Court in Parbatbhai Aahir @ Parbatbhai Bhimsinhbhai Vs. State of Gujarat (2017) 9 SCC 641 has reiterated the parameters for exercising inherent jurisdiction under Section 482 Cr.P.C. for quashing of FIR / criminal proceedings, which are as under:-

"16.7. As distinguished from serious offences, there may be criminal cases which have an overwhelming or predominant element of a civil dispute. They stand on a distinct footing insofar as the exercise of the inherent power to quash is concerned.

16.8. Criminal cases involving offences which arise from commercial, financial, mercantile, partnership or similar transactions with an essentially civil flavour may in appropriate situations fall for quashing where parties have settled the dispute.

16.9. In such a case, the High Court may quash the criminal proceeding if in view of the compromise between the disputants, the possibility of a conviction is remote and the continuation of a criminal proceeding would cause oppression and prejudice."

In the facts and circumstances of this case, I find that continuance of proceedings arising out of the FIR in question would be an exercise in

futility as the misunderstanding, which led to registration of the FIR in question, now stands cleared amongst the parties.

Accordingly, this petition is allowed subject to costs of ₹10,000/- to be deposited by petitioner with Prime Minister's National Relief Fund within a week from today. Upon placing on record the proof of deposit of costs within a week thereafter and handing over its copy to the Investigating Officer, FIR No.229/2017, under Sections 354 of IPC, registered at New Friends Colony, New Delhi and the proceedings emanating therefrom shall stand quashed qua petitioner.

This petition and application are accordingly disposed of. Dasti.

(SUNIL GAUR) JUDGE APRIL 30, 2019 v