Rishi Bhardwaj vs State & Anr.
2020 Latest Caselaw 1164 Del

$~24
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                        Date of decision: February 19, 2020
+    W.P.(CRL) 196/2020
       RISHI BHARDWAJ                             ..... Petitioner
                         Through     Mr. Girish Chander, Advocate
                                     alongwith petitioner in person
                         versus
       STATE & ANR.                               ..... Respondents

                         Through     Mr. Amanpreet Singh, Advocate
                                     for Mr. Rahul Mehra, Standing
                                     Counsel (Criminal) for the State
                                     with SI Rajiv Singh, P.S.: Saket

                                     Mr. Pawan Sharma and Mr.
                                     Lakshay Sharma, Advocates for
                                     Complainant-respondent      no.2
                                     alongwith complainant-respondent
                                     no.2 in person

CORAM:

       HON'BLE MR. JUSTICE BRIJESH SETHI
                    JUDGMENT

BRIJESH SETHI, J (oral)

The petitioner has filed the present petition for quashing of FIR No. 343/2018, under Section 420 of the Indian Penal Code, 1860, registered at P.S.: Saket, New Delhi and the proceedings emanating therefrom.

The Investigating Officer, who is present in Court, has identified the petitioner as well as respondent no.2.

The petitioner and respondent no.2 have submitted that they have settled their disputes amicably on 28th May, 2019 before the Judge Incharge, Mediation Centre, Saket Courts, New Delhi. The settlement amount was Rs. 25,00,000/-, out of which Rs. 21,00,000/- has already been paid to respondent no.2 and a demand draft of Rs. 4,00,000/- has been handed over to respondent no.2 today in court. Copy of the said demand draft has been placed on record.

Respondent no.2 reiterates the aforesaid facts and submits that she has amicably settled her dispute without any pressure or coercion from any source whatsoever. Respondent no.2 has further submitted that she has no objection if the FIR is quashed and the petition is allowed.

In view of the above facts, no fruitful purpose would be served in keeping the parties entangled in criminal proceedings. Accordingly, in the interest of justice, FIR No. 343/2018, under Section 420 of the IPC, registered at P.S.: Saket, New Delhi and the proceedings emanating therefrom are quashed.

The petition stands disposed of accordingly.

(BRIJESH SETHI) JUDGE FEBRUARY 19, 2020 savita