Radhey Shyam Singhal vs The State & Anr.
2019 Latest Caselaw 5761 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                    Date of decision: November 19, 2019

+      W.P.(CRL) 3234/2019 & Crl.M.A. 40588/2019
       RADHEY SHYAM SINGHAL                  ..... Petitioner
                   Through: Mr. Sahil Upadhyay, Advocate.

                         Versus

       THE STATE & ANR.                              ..... Respondents
                     Through:         Mr. Amanpreet Singh, Advocate
                                      for Mr.Rahul Mehra, Standing
                                      Counsel for respondent No.1/State
                                      with SI Sumit.
                                      Mr. Faiz, Advocate with
                                      respondent No.2 in person.

       CORAM:
       HON'BLE MR. JUSTICE BRIJESH SETHI

                         JUDGMENT

BRIJESH SETHI, J (oral)

Quashing of FIR No. 321/2019, under Section 420 IPC, registered at police station Jyoti Nagar, Delhi is sought by petitioner on the ground that dispute between petitioner and respondent No.2/complainant stands amicably resolved in terms of Compromise Deed of 2nd November, 2019.

Notice.

Mr. Amanpreet Singh, Advocate appearing on behalf of Mr.Rahul Mehra, Standing Counsel respondent No.1/State submits that respondent

No.2 is present in the Court and has been duly identified to be complainant of FIR in question on the basis of identity proof furnished by him.

Respondent No.2, present in the Court, submits that the dispute between the parties has been amicably resolved in terms of Compromise Deed of 2nd November, 2019 and terms thereof have been fully acted upon as today, he has received the balance settled amount of Rs.7,00,000/- by way of demand draft bearing No.046657, dated 11th November, 2019, drawn on AXIS Bank, New Delhi from petitioner. Respondent No.2 submits that now, no grievance against petitioner survives and so, the FIR in question and proceedings emanating therefrom be quashed.

Since the subject matter of the FIR in question stands mutually and amicably resolved between the parties, no useful purpose would be served in continuation of proceedings arising out of FIR in question.

In view of the above, FIR No. 321/2019, under Section 420 IPC, registered at police station Jyoti Nagar, Delhi and the proceedings emanating therefrom, are hereby quashed qua petitioner.

This petition and application stand disposed of.

(BRIJESH SETHI) JUDGE NOVEMBER 19, 2019 r