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Judgment
11 paragraphs · 279 wordsSuresh Kait, J.
Crl. M.A. No. 12094/2011
Exemption allowed, subject to just exceptions.
CRL. M.C. 3403/2011
Vide FIR No.19 dated 19.01.2011 a case u/s 406/420/506/120B/34 of the Indian Penal Code, 1860 was registered at PS Rani Bagh against the petitioners on the complaint of respondent No.2. Ld. counsel for the petitioners submits that a settlement has been arrived at between the parties before the Mediation Centre, Rohini Distt. Courts, Delhi on 23.04.2011.
Respondent No.2 who is personally present in the Court along with his counsel Mr. Sudhir Vats and submits that he has settled all the issues qua the aforesaid FIR against the petitioners before the Mediation Centre, Rohini Distt. Courts, Delhi on 23.04.2011. He submits that he does not wish to pursue the case any further and has no objection if the aforesaid FIR and all the criminal proceedings emanating therefrom are quashed.
SI Kuldeep Bhoriya, PS Rani Bagh is present in the Court and identified respondent No.2.
Ld. Counsel for the respondent No.2 submits that as per the settlement, the total amount has been received by the respondent No.2 and nothing is due against the petitioners in respect of the aforesaid FIR.
Keeping in view the aforesaid settlement arrived at the Mediation Centre, Rohini Distt. Courts, Delhi on 23.04.2011, I quash the aforesaid FIR No.19 dated 19.01.2011 u/s 406/420/506/120B/34 of the Indian Penal Code, 1860 registered at PS Rani Bagh against the petitioners and all the criminal proceedings emanating therefrom.
In the connected case being CRL.M.C. No.3403/2011 the costs have already been imposed on the petitioners. Therefore, I refrain from imposing costs in this matter.
Accordingly, CRL.M.C. 3404/2011 is allowed.