Delhi High Court
Avish Gupta & Anr vs State Of Nct Delhi & Anr on 18 March, 2019
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Order: March 18, 2019
+ CRL.M.C. 1473/2019 & CRL.M.As. 5846-5847/2019
AVISH GUPTA & ANR .....Petitioners
Through: Mr. Ajay and Mr. Manoj,
Advocates
Versus
STATE OF NCT DELHI & ANR .....Respondents
Through: Ms. Neeelam Sharma, Additional
Public Prosecutor for State with SI
Yogesh Kumar
Respondent No. 2 in person.
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
ORDER
(ORAL)
Quashing of FIR No. 166/2016, under Sections 354/323/509/34 of
IPC and cross FIR No. 165/2016 under Sections 323/341/506/34 of IPC
both registered at police station Preet Vihar, Delhi are sought on the basis
of Affidavit of 25th February, 2019 of respondent No. 2 and on the ground
that the misunderstanding which led to registration of the FIR, 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 the FIR in question and she has been
identified to be so, by SI Yogesh Kumar on the basis of identity proof
produced by her.
Learned Additional Public Prosecutor has handed a over copy of
FIR No. 165/2016 under Sections 323/341/506/34 of IPC and it is taken
on record.
Respondent No.2-Rekha Aggarwal, present in the Court, submits
that the misunderstanding between the parties has been amicably resolved
and she affirms the contents of aforesaid Affidavit of 25th February, 2019
supporting this petition and submits that now no dispute with petitioners
survives and so, to restore the cordiality between the parties, who are
neighbours, 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 complaint, 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, now
stands cleared between the parties.
Accordingly, 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 receipt of costs and
handing over its copy to Investigation Officer, FIR No. 166/2016, under
Sections 354/323/509/34 of IPC and cross FIR No. 165/2016 under
Sections 323/341/506/34 of IPC both registered at police station Preet
Vihar, Delhi and the proceedings emanating therefrom shall stand
quashed.
This petition and the applications are accordingly disposed of.
Dasti.
(SUNIL GAUR)
JUDGE
MARCH 18, 2019
p'ma
