Bablu Aggarwal vs The State Of Nct Of Delhi & Anr
2019 Latest Caselaw 6270 Del

$~01
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                    Date of decision: December 05, 2019

+      W.P.(CRL) 1081/2019 and CRL.M.A. 41955/2019

       BABLU AGGARWAL                             ..... Petitioner

                          Through     Mr. D.S. Mehta, Advocate

                          versus

       THE STATE OF NCT OF DELHI & ANR ..... Respondents

                          Through     Ms. Kamna Vohra, ASC for the
                                      State with ASI Bal Kishan, P.S.:
                                      New Ashok Nagar

                                      Respondent nos.2 and 3 in person

CORAM:

       HON'BLE MR. JUSTICE BRIJESH SETHI

                          JUDGMENT

BRIJESH SETHI, J (oral)

Learned counsel for the petitioner has filed amended memo of the parties in court today.

The petitioner has filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 15/2019, under sections 420/496/34 of the Indian Penal Code, 1860 ('IPC'),

registered at P.S.: New Ashok Nagar and the proceedings emanating therefrom.

The petitioner and respondent nos.2 and 3 submitted that they have settled their disputes on their own free will, without any force or coercion. Respondent nos.2 and 3 state that they do not want to pursue the matter.

Respondent nos.2 and 3, who are present in Court, have reiterated the aforesaid facts and submitted that they have amicably settled their dispute. Respondent nos.2 and 3 further submitted that they have no objection to the FIR being quashed and the petition being allowed.

The Investigating Officer, who is present in Court, has identified the petitioner as well as respondent nos.2 and 3.

In view of the above settlement arrived at between the parties, this Court is of the view that no fruitful purpose would be served in keeping the parties entangled in the criminal proceedings. Accordingly, in the interest of justice, FIR No. 15/2019, under sections 420/496/34 of the IPC, registered at P.S.: New Ashok Nagar and the proceedings emanating therefrom are quashed.

Petition alongwith pending application is disposed of accordingly.

(BRIJESH SETHI) JUDGE DECEMBER 05, 2019 savita