Varun Pasricha vs State (Gnct Of Delhi)
2019 Latest Caselaw 623 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                Date of Order: January 31, 2019
+     CRL.M.C. 4938/2018 & CRL.M.A.33043/2018

      VARUN PASRICHA                                       .....Petitioner
                         Through:      Mr. Prabhjit Jauhar, Ms. Rosemary
                                       Raju, Ms. Aishwarya and
                                       Ms. Upasna Goel, Advocates
                         versus

      STATE (GNCT OF DELHI)                               .....Respondent
                    Through:           Mr. M.S.Oberoi, Additional Public
                                       Prosecutor for respondent-State
                                       with SI Bharat Singh
                                       Mr. Vivek Sood, Senior Advocate
                                       with Mr. M.L. Yadav, Advocate
                                       for complainant
      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                         ORDER

(ORAL)

CRL.M.A. 33042/2018 (Exemption) Allowed subject to all just exceptions. CRL.M.C. 4938/2018 & CRL.M.A.33043/2018 In this petition, petitioner is seeking quashing of order of 7th July, 2018, vide which non-bailable warrants have been issued against him. Petitioner is also seeking quashing of order of 4th August, 2018, vide which the process for proclamation under Section 82 of Cr.P.C. has been issued against him.

With the intervention of learned counsel for the parties, the subject matter of this petition has been compromised in terms of Compromise

Deed of 23rd January, 2019, a copy of which has been placed on record by learned counsel for petitioner.

Learned senior counsel appears on behalf of complainant and submits that in terms of aforesaid Compromise Deed of 23rd January, 2019, the first instalment has been paid and the second instalment is payable in March 2019 and the third and final instalment is payable in May, 2019 and post dated cheques for the entire settlement amount have been given to complainant of this FIR.

In view of the aforesaid, impugned orders of 7th July, 2018 and 4th August, 2018 are quashed with the rider that if petitioner violates the Compromise Deed of 23rd January, 2019 entered between the parties, then the State/complainant will be at liberty to get this order revoked.

This petition and application are accordingly disposed of.

(SUNIL GAUR) JUDGE JANUARY 31, 2019 v