Ramesh Sharma vs State Nct Of Delhi & Anr.

Suresh Kumar Kait, J

Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.213/2020 dated 09.09.2020, registered at PS â€" Shaheen Bagh

and all other proceedings arising therefrom.

Notice issued.

Notice is accepted by learned APP for State and by respondent no.2 present in person and with the consent of counsel for parties, the present

petition is taken up for final disposal.

The present petition is filed on the ground that parties have settled their disputes and respondent no.2 has no objection if the present petition is

allowed.

Respondent no.2 is personally present in Court and she has been identified by SI Ravinder Chander/IO and submits that matter has been settled and

she does not wish to prosecute the matter any further.

Petitioner and respondent no.2 have entered into an amicable settlement.

Learned APP for State has opposed the present petition by stating that the petitioner has cheated respondent no.2 and misappropriated an amount

of  Rs.  1,20,000/-. Though after the FIR, during mediation the petitioner has paid an amount of  Rs. 2,50,000/- to the complainant but still the

petitioner is alleged to have misled the complainant and cheated her on the assurance that he prayed for resolution of problems and tensions in

complainant’s house. Moreover, due to the registration of FIR, government machinery came in motion and a lot of precious public time has been

consumed, therefore, if this Court is inclined to quash FIR, heavy cost may be imposed upon petitioner in order to send a message to society at large.

Learned counsel for petitioner, on instructions from petitioner, has come forward and agreed to contribute an amount of  Rs.  25,000/- for

welfare purposes.

Accordingly, petitioner is directed to pay this amount in the following manner:-

(a) Rs.15,000/- in favour of Delhi Police Martyrs Fund;

(b) Rs.10,000/- in favour of Nirmal Chhaya Complex, Jail Road, New Delhi for the welfare of destitute women and children.

Petitioner is directed to pay this amount within 10 days and receipt of the same shall be furnished to IO concerned.

Taking into account the aforesaid facts, this Court is inclined to quash FIR as no useful purpose would be served in prosecuting petitioner any

further.

For the reasons afore-recorded, FIR No.213/2020 dated 09.09.2020, registered at PS â€" Shaheen Bagh and consequent proceedings emanating

therefrom are quashed.

The petition is, accordingly, allowed and disposed of.

Pending applications also stands disposed of.