Irshad & Ors vs State & Anr

Sunil Gaur, J

Quashing of FIR No. 183/2017, under Sections 323/354/509/34 of IPC, registered at Police Station Nand Nagri, New Delhi is sought on the ground

that the misunderstanding which led to registration of the FIR in question, now stands cleared between the parties.

Upon notice, learned Additional Public Prosecutor for respondent-State submits that respondent No.2, present in the court, is the first informant of FIR

in question and she has been identified to be so by SI K.P.Singh on the basis of identity proof produced by her.

Respondent No. 2 present in the Court, affirms the contents of her affidavit of 18th July, 2019 and submits that the misunderstanding, which led to

registration of the FIR in question, now stands cleared and now, no grievance against petitioners survives and so, to restore cordiality amongst the

parties, who are related to each other, the proceedings arising out of the FIR in question be brought to an end.

Supreme Court in Parbatbhai Aahir @ Parbatbhai Bhimsinhbhai Vs. State of Gujarat (2017) 9 SCC 64 1has reiterated the parameters for exercising

inherent jurisdiction under Section 482 Cr.P.C. for quashing of FIR / criminal proceedings, which are as under:-

“16.7. As distinguished from serious offences, there may be criminal cases which have an overwhelming or predominant element of a civil dispute.

They stand on a distinct footing insofar as the exercise of the inherent power to quash is concerned.

16.8. Criminal cases involving offences which arise from commercial, financial, mercantile, partnership or similar transactions with an essentially civil

flavour may in appropriate situations fall for quashing where parties have settled the dispute.

16.9. In such a case, the High Court may quash the criminal proceeding if in view of the compromise between the disputants, the possibility of a

conviction is remote and the continuation of a criminal proceeding would cause oppression and prejudice.â€​

In the facts and circumstances of this case, I find that continuance of proceedings arising out of the FIR in question would be an exercise in futility as

the misunderstanding, which led to registration of the FIR in question, now stands cleared between the parties.

Accordingly, this petition is allowed subject to costs of Rs. 10,000/- to be deposited by petitioners with Prime Minister’s National Relief Fund

within two weeks from today. Upon placing on record the proof of deposit of costs within a week thereafter and handing over its copy to the

Investigating Officer, FIR No. 183/2017, under Sections 323/354/509/34 of IPC, registered at Police Station Nand Nagri, New Delhi and the

proceedings emanating therefrom shall stand quashed qua petitioners.

This petition and application are accordingly disposed of.

Dasti.