Amit Singla vs State (NCT Of Delhi) & Anr

SANJEEV SACHDEVA, J

Petitioner seeks quashing of FIR No. 149 of 2013 under Sections 341/354-A/509/506 of the IPC registered Police Station K.N. Katju Marg, Delhi,

based on a settlement. Â

The allegations against the petitioner are that the petitioner had misbehaved with the complainant and used to trail her. He is alleged to have

misbehaved with her and even slapped her father. Â

Learned counsel for the parties submit that the parties have settled their disputes with the intervention of senior members of their families and

Memorandum of Understanding & Compromise Deed dated 27.08.2018 has been executed between the parties. The Compromise is signed by

respondent no. 2 and has been witnessed by her father.

Petitioner is present in Court in person. He regretted his conduct and apologised to respondent no. 2. He undertakes and assures that he shall not

repeat his conduct in future. The undertaking is accepted.

Respondent No.2 along with her father â€" Sh. S.P. Bhardwaj is present in Court in person, represented by counsel and is identified by the

Investigating Officer. She submits that she has settled the disputes with the petitioners and does not wish to prosecute the complaint any further and

has no objection to the quashing of the subject FIR.

In view of the fact that the parties have resolved their disputes and respondent No. 2 does not wish to press her complaint, continuation of criminal

proceedings will be an exercise in futility and justice in the case demands that the dispute between the parties is put to an end and peace is restored;

securing the ends of justice being the ultimate guiding factor. It would be expedient to quash the subject FIR and the consequent proceedings

emanating there from.

In view of the above, the petition is allowed. FIR No. 149 of 2013 under Sections 341/354-A/509/506 of the IPC registered Police Station K.N.

Katju Marg, Delhi and the consequent proceedings emanating there from are quashed, subject to the petitioner depositing costs of Rs.15,000/- with the

“Chief Minister’s Distress Relief Fund (CMDRF), Keralaâ€, within a period of two weeks from today. Receipt of deposit of the costs imposed

by this Order be furnished to the concerned Investigating Officer within a period of three weeks from today.

Order Dasti under the signatures of the Court Master.