Neelam vs State (Nct Of Delhi) & Anr

SANJEEV SACHDEVA, J

Crl.M.A. 29242/2018 (exemption)

Exemption is allowed subject to all just exception.

CRL.M.C.3890/2018

The petitioner seeks quashing of FIR No.11/2014 under Sections 384/506 IPC, Police Station I.P. Lodhi Road and the consequent proceedings

arising therefrom, based on a settlement.Â

Subject FIR emanates out of a financial dispute between the parties.Â

Learned counsel for the parties inform that there were other disputes also between the parties however they have all been settled. Compromise

was entered into at the Mediation Centre, Saket Courts on 07.06.2018. As per the settlement the parties have agreed to resolve all their pending

disputes. Â

The respondent No.2 present in Court in person, represented by counsel and identified by the Investigating Officer. He submits that he has

settled the disputes with the petitioner and does not wish to prosecute the complaint any further and has no objection to the quashing of the FIR and

the consequent proceedings arising there from. Parties confirm that all there other disputes have also been settled.

In view of the fact that parties have settled their disputes and respondent No.2 does not wish to prosecute the compliant 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 there from.

In view of the above, the petition is allowed. The FIR No. 11/2014 under Sections 384/506 IPC, Police Station I.P. Lodhi Road and the

consequent proceedings arising therefrom are, accordingly, quashed.Â

Petition is disposed of in the above terms.

Order Dasti under the signatures of the Court Master. Â