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Judgment
SANJEEV SACHDEVA, J. (ORAL)
Crl.M.A.30724/2018 (exemption)
Exemption is allowed subject to all just exceptions.
CRL.M.C. 4307/2018 & CRL.M.A. 30723/2018 (stay)
The petitioner seeks quashing of FIR No. 204/2017 under Sections 354/354A/354B/506/509/323 IPC of Police Station Desh Bandhu Gupta Road.
Petitioner is the brother-in-law of respondent no. 2 the complainant. It is contended that there are disputes between respondent
no.2 and her in-laws. Subject FIR has been registered alleging that the petitioner had mis-behaved with respondent no. 2.
Learned counsel for the petitioner submits that the parties have settled their dispute before the Delhi Mediation Centre, Tis Hazari Courts.
As per the settlement, a total amount of Rs. 1,50,000/- is to be paid to respondent no. 2. A sum of Rs. 1 lac has already been paid. Another sum of
Rs. 25,000/- has been paid today in Court, by way of Demand Draft No. 558779 dated 21st August, 2018, drawn on Karur Vysya Bank Limited. The
balance amount of Rs. 25,000/- is to be paid to respondent no. 2, when she vacates the matrimonial house.
Respondent no.2 is present in Court in person, represented by counsel and identified by the Investigating Officer. She submits that she has settled
her disputes with the petitioner and does not wish to press charges against the petitioner and prosecute the complaint any further.
In view of the fact that parties have fully and finally settled their disputes and the respondent No.2 has stated that she does not wish to press the
complaint any further, 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, FIR No. 204/2017 under Sections 354/354A/354B/506/509/323 IPC of Police Station Desh Bandhu Gupta Road and the
consequent proceedings emanating there from are quashed.
Order Dasti under the signatures of the Court Master.