M/S Crown Real Tech Pvt Ltd & Ors. vs The State (Govt. Of Nct Of Delhi) & ...
2019 Latest Caselaw 6139 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                    Date of decision: November 29, 2019

+      W.P.(CRL) 3340/2019 & Crl.M.A. 41470/2019
       M/S CROWN REALTECH PVT LTD & ORS.         ..... Petitioners
                    Through: Ms. Sima Gulati, Mr. Sumit Saini
                             & Ms. Revati Gulati, Advocates
                             with petitioners in person.

                         Versus

       THE STATE (NCT OF DELHI ) & ANR.       ..... Respondents
                     Through: Mr. G.M. Farooqui, Additional
                               Public Prosecutor for respondent
                               No.1/State with SI Deep Chand
                               Mr. Dhruv Bhagat, Advocate with
                               respondent No.2 in person.
       CORAM:
       HON'BLE MR. JUSTICE BRIJESH SETHI

                         JUDGMENT

BRIJESH SETHI, J (oral)

Quashing of FIR No. 301/2018, under Sections 420/406/120B IPC, registered at police station Vasant Vihar, Delhi is sought on the basis of Memorandum of Understanding of 30th August, 2018 reached between the parties.

Notice.

Mr. G.M. Farooqui, learned Additional Public Prosecutor for respondent No.1/State accepts notice and submits that respondent No.2 is

present in the Court and he has been duly identified to be the 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 Memorandum of Understanding of 30th August, 2018 and terms thereof have been fully acted upon, as today he has received final installment of settled amount of Rs.10,00,000/- by way of demand draft bearing No. 010472, dated 17 th October, 2019, drawn on HDFC Bank, and that now, no grievance against petitioners 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. 301/2018, under Sections 420/406/120B IPC, registered at police station Vasant Vihar, Delhi and the proceedings emanating therefrom, are hereby quashed qua petitioners.

This petition and application stand disposed of accordingly.

(BRIJESH SETHI) JUDGE NOVEMBER 29, 2019 r