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Judgment
SANJEEV SACHDEVA, J
The petitioners seek quashing of FIR No.179/2016 under
Sections 406/420/468/471/34 IPC Police Station Paschim Vihar.Â
Subject FIR was registered on the complaint of the Manager of M/s Paschim Gas Service contending that the petitioners had been engaged as
delivery boys for delivery of gas cylinders but on complaints of short delivery, wrongful delivery and mis-delivery etc., their services were
terminated. Thereafter the petitioners are alleged to have made false complaint with Labour Commissioner based on forged and fabricated
documents of their employment.Â
The owner of the complainant company as well as petitioners were referred to Mediation and a settlement deed dated 02.11.2017 has been
executed before the Mediation Centre, Karkardooma Courts. As per the settlement, the complainant/respondent No. 2 had agreed to pay a total
sum of Rs.25,000/- to the petitioners in full and final settlement of all their claims raised before the labour commissioner. Petitioners, who are
present in person before the Court, confirm that they have received the said sum of Rs.25,000/- and have also withdrawn their complaint before the
Labour Commissioner. They submit that they have settled all their disputes and they have no claim remaining against respondent No.2. Â
Respondent No.2 present in Court in person, represented through counsel and identified by the Investigating Officer, submits that she has settled all
her disputes with the petitioners and does not wish to prosecute the FIR any further and has no objection to the quashing of the FIR and the
consequent proceedings arising therefrom.
In view of the fact that parties have settled all their disputes and respondent No.2 does not wish to prosecute her complaint against the petitioners,
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 therefrom.
In view of the above, the petition is allowed. The FIR No. 179/2016 under Sections 406/420/468/471/34 IPC Police Station Paschim Vihar and
the consequent proceedings arising therefrom are, accordingly, quashed.Â
Order Dasti under the signatures of the Court Master.