Delhi High Court
Rajender Singh vs State (Govt. Of Nct Of Delhi) & Anr. on 29 May, 2019
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Order: May 29, 2019
+ CRL.M.C. 2932/2019 & Crl.M.A. 11821-22/2019
RAJENDER SINGH ..... Petitioner
Through: Mr. Pushpinder Singh, Advocate.
Versus
STATE (GOVT. OF NCT OF DELHI) & ANR. .....Respondents
Through: Ms. Neelam Sharma, Additional
Public Prosecutor for State ASI
Rajbir Singh.
Mr. Prabjeet Singh, Advocate with
respondent No.2 in person.
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
ORDER
(ORAL)
Quashing of FIR No. 265/2017, under Sections
323/341/354/354(B) of IPC, registered at Police Station Khyala, Delhi is
sought 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 Rajbir Singh, on the basis of identity proof
produced by him.
Respondent No. 2 present in the Court, has handed over her
affidavit supporting this petition, which is taken on record. Respondent
No.2 submits that the misunderstanding, which led to registration of the
FIR in question, now stands cleared between the parties and now, no
grievance against petitioner survives and so, to restore cordiality amongst
the parties, who are related to each other, 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."
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 between the parties.
Accordingly, FIR No. 265/2017, under Sections 323/341/354/354(B)
of IPC, registered at Police Station Khyala, Delhi and the proceedings
emanating therefrom are hereby quashed qua petitioner.
This petition and applications are accordingly disposed of.
(SUNIL GAUR)
JUDGE
MAY 29, 2019
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