Rishi Bhardwaj vs State & Anr

Brijesh Sethi, J

The petitioner has filed the present petition for quashing of FIR No. 343/2018, under Section 420 of the Indian Penal Code, 1860, registered at P.S.:

Saket, New Delhi and the proceedings emanating therefrom.

The Investigating Officer, who is present in Court, has identified the petitioner as well as respondent no.2.

The petitioner and respondent no.2 have submitted that they have settled their disputes amicably on 28th May, 2019 before the Judge Incharge,

Mediation Centre, Saket Courts, New Delhi. The settlement amount was Rs. 25,00,000/-, out of which Rs. 21,00,000/- has already been paid to

respondent no.2 and a demand draft of Rs. 4,00,000/- has been handed over to respondent no.2 today in court. Copy of the said demand draft has

been placed on record.

Respondent no.2 reiterates the aforesaid facts and submits that she has amicably settled her dispute without any pressure or coercion from any source

whatsoever. Respondent no.2 has further submitted that she has no objection if the FIR is quashed and the petition is allowed.

In view of the above facts, no fruitful purpose would be served in keeping the parties entangled in criminal proceedings. Accordingly, in the interest of

justice, FIR No. 343/2018, under Section 420 of the IPC, registered at P.S.: Saket, New Delhi and the proceedings emanating therefrom are quashed.

The petition stands disposed of accordingly.