Shri Pankaj Gupta vs State & Anr.
2020 Latest Caselaw 496 Del

$~32
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of decision: 24.01.2020

+      CRL.M.C. 363/2020
       SHRI PANKAJ GUPTA                                 ..... Petitioner
                     Through            Mr. Prabhakar, Adv.

                          versus

       STATE & ANR                                         ...... Respondent
                          Through       Mr.Panna Lal Sharma, APP for State.
                                        SI Sajjan Singh, PS Ashok Vihar
                                        Respondent no.2 in person



       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL.M.A. 1559/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 363/2020

3. Vide the present petition, the petitioner seeks direction thereby

quashing of FIR No. 0009/19 dated 09.01.2019, registered at Police Station

Ashok Vihar and all other proceedings emanating therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State

6. With the consent of the counsel for the parties, the present petition is

taken up for final disposal.

7. The present petition is filed on the ground that the parties have settled

their disputes and the respondent no.2 has no objection if the present petition

is allowed.

8. Respondent no.2 is personally present in Court and he has been

identified by SI Sanjjan Singh/IO and submits that matter has been settled

and he does not wish to prosecute the matter any further.

9. The petitioner and respondent no.2 have entered into an amicable

settlement in January, 2020 and have resolved all their disputes. Learned

APP submits that the respondent no.2 got injured while working in the

petitioner's factory. Due to the registration of FIR, the government

machinery has come in motion and a lot of precious public time has been

consumed, therefore, if this Court is inclined to quash the FIR, heavy cost

may be imposed upon the petitioner.

10. Learned counsel for petitioner, on instructions from the petitioner,

who is present in Court, has come forward to pay an amount of ₹25,000/- to

compensate respondent no.2. Accordingly, petitioner is directed to pay an

amount of ₹25,000/- by DD in the name of respondent no.2 within two

weeks and copy of the same shall be furnished to the IO concerned.

11. Taking into account the aforesaid facts, this Court is inclined to

quash the FIR as no useful purpose would be served in prosecuting the

petitioner any further.

12. For the reasons afore-recorded, the FIR No. 0009/19 dated

09.01.2019, registered at Police Station Ashok Vihar and consequent

proceedings emanating therefrom are quashed.

13. The petition is allowed and disposed of accordingly.

14. Order dasti.

(SURESH KUMAR KAIT) JUDGE JANUARY 24, 2020 ms