Satish Balhara vs State

Mukta Gupta, J.

Crl. M.A. No. 2900/2014 (Exemption)

Allowed, subject to all just exceptions.

Crl. M.C. 852 of 2014

By this petition the Petitioner seeks quashing of FIR No. 80/2014 under Secs. 354A/506/509 IPC registered at PS Narela, Delhi on the complaint of Respondent No. 2 as the parties have settled the matter. Learned APP for the State on instructions from Investigating officer states that besides the Petitioner there is no other accused involved in the FIR and besides Respondent No. 2 there is no other Complainant/victim.

Respondent No. 2 is present in Court and is identified by the he Investigating Officer. She states that she has settled the matter with the Petitioner of her own free will, volition and without any correction as the Petitioner has apologised to her and her family members and assured that he will not misbehave in future. In terms of the settlement arrived at between the parties, she does not want to pursue the above mentioned FIR and the proceedings pursuant thereto.

The Petitioner, who is present in Court and is identified by the learned counsel and the Investigating Officer, states that he is repentful of his behaviour and assures to the complainant and this court that he will not commit any such activity in future. He further states that as a mark of his apology he is ready and willing to give a sum of Rs. 20,000/- as token compensation to the Complainant and deposit a sum of Rs. 30,000/-with the Delhi High Court Legal Services Committee within two weeks. He prays that the above mentioned FIR be quashed.

In view of the fact that the parties have amicably resolved their differences of their own free will, volition and without any coercion and no useful purpose will be served in continuance of the proceedings rather the same would create further acrimony between them, it would be in the interest of justice to quash the abovementioned FIR and the proceedings pursuant thereto. There is no legal impediment in quashing the FIR in question.

Consequently, FIR No. 80/2014 under Sections 354A/506/509 IPC registered at PS Narela, Delhi and proceedings pursuant thereto are hereby quashed, subject to the condition that the Petitioner will give to the Complainant a sum of Rs. 20,000/- and deposit a sum of Rs. 30,000/- with the Delhi High Court Legal Services Committee within two weeks. Receipts of the deposits will be filed before this Court within three weeks.

The Petitioner, Complainant and their parents have signed their order sheet in acknowledgment of their statements made before this Court. The petition is disposed of Order dasti.