Delhi High Court
Satish & Ors. vs The State & Ors. on 5 August, 2019
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Order: August 05, 2019
+ CRL.M.C. 3856/2019 & Crl.M.A. 32869/2019
SATISH & ORS. ..... Petitioners
Through: Mr. Abdullah Khan, Advocate.
Versus
THE STATE & ORS. ..... Respondents
Through: Mr. Izhar Ahmed, Additional
Public Prosecutor for respondent
No.1-State ASI Jagat Narayn
Mr. Amit Nahata, Advocate for
respondents No.2 to 4.
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
ORDER
(ORAL)
Quashing of FIR No. 99/2017, under Sections 323/324/506/341/34
of IPC, registered at Police Station Kanjhawala, Delhi is sought on the
ground that the misunderstanding between the parties stands cleared in
terms of Memorandum of Understanding of 1st August, 2019 (Annexure
A-2).
Petitioners' counsel has handed over affidavits of 5th August, 2019
of respondents No.2 to 4 supporting this petition, which are taken on
record.
Upon notice, learned Additional Public Prosecutor for respondent
No.1-State submits that the complainant party i.e. respondents No.2 to 4
are present in the Court and they have been identified to be so by ASI
Jagat Narayan on the basis of identity proof produced by them.
Respondents No.2 to 4, present in the Court, submits that the
dispute between the parties has been amicably resolved in terms of
Memorandum of Understanding of 1st August, 2019 (Annexure A-2) and
in terms thereof, today he has received ₹3,00,000/- by way of demand
draft No.936472, dated 1st August, 2019, drawn on Union Bank of India,
Branch Mangolpuri, New Delhi from petitioners. Respondents No.2 to 4
affirm the contents of their affidavits of 5th August, 2019 supporting this
petition and submit that now misunderstanding between the parties stands
cleared and so, the 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."
Since the misunderstanding between the parties now stands
cleared, therefore, continuance of proceedings arising out of the FIR in
question would be an exercise in futility.
Consequentially, this petition is allowed subject to costs of
₹10,000/- to be deposited by petitioners 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. 99/2017, under Sections
323/324/506/341/34 of IPC, registered at Police Station Kanjhawala,
Delhi and the proceedings emanating therefrom shall stand quashed qua
petitioners.
This petition and application are accordingly disposed of.
Dasti.
(SUNIL GAUR)
JUDGE
AUGUST 05, 2019
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