High CourtsSingle Bench

Pradeep Gupta & Anr vs State & Anr

Delhi High Court · Decided on 6 September 2018 · Citation: (2018) 09 DEL CK 0053

HON’BLE JUDGES
Sanjeev Sachdeva, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 406
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Case No.4517 Of 2018
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Judgment

23 paragraphs · 374 words

SANJEEV SACHDEVA, J. (ORAL)

Crl.M.A.31499/2018 (exemption)

Exemption is allowed subject to all just exceptions.

CRL.M.C. 4517/2018

1.

The petitioners seek quashing of FIR No.238/2017 under Section 406 IPC, Police Station Model Town, based on a settlement.

2.

The subject FIR has been registered consequent to a business transaction between the complainant and the petitioners, wherein, it is contended that

a sum of Rs.1.5 crores was given to the petitioners as a loan for importing iron ore. Subsequently, the parties fell out and the disputes

commenced.Â

3.

Learned counsel for the parties submit that the parties have settled their disputes through the process of mediation held before Delhi High Court

Mediation & Conciliation Centre and a settlement agreement dated 29.08.2018 has been entered into.Â

4.

Learned counsel for the parties submit that not only the subject dispute, the disputes, which were the subject matter of a civil suit filed by the

respondent No.2, have also been settled through the said agreement dated 29.08.2018.Â

5.

As per the settlement, the petitioners have agreed to pay a total sum of Rs.90 lakhs to the respondent No.2/complainant.

6.

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

disputes with the petitioners and has received the said settlement amount of Rs.90 lakhs. He further submits that he does not wish to press the

complaint against the petitioners any further and has no objection in case the subject FIR is quashed.Â

7.

In view of the fact that the parties have resolved their disputes and respondent No. 2 does not wish to press his complaint, 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.

8.

In view of the above, the petition is allowed. FIR No.238/2017 under Section 406 IPC, Police Station Model Town, based on a settlement and the

consequent proceedings emanating there from are quashed.Â

9.

Order Dasti under the signatures of the Court Master.Â