Sh. Pranav Chaudhary vs State (Nct Of Delhi) & Ors

SANJEEV SACHDEVA, J. (ORAL)

Crl. M.A. 31445/2018 (Exemption)

Allowed, subject to all just exceptions.Â

CRL.M.C. 4496/2018 & CRL.M.A. 31444/2018

The petitioner seeks quashing of FIR No.138/2017 under Section 279 of IPC at Police Station Janakpuri. Â

Subject FIR was registered consequent to an accident between the vehicles of the complainant and the petitioner. No physical injury was

sustained by any individual.Â

It is contended that the parties have settled their disputes. Petitioner has agreed to pay a total sum of Rs.95,000/- in full and final settlement towards

the damage caused to the vehicle of the respondent. The sum of Rs.95,000/- has been paid in Court today vide Manager’s cheque No.019200

dated 01.08.2018 drawn on HDFC Bank.Â

Respondent Nos.2, 3 & 4 are present in Court in person, represented by their counsel and identified by the Investigating Officer. They confirm that

they have received the settlement amounts and have settled the disputes with the petitioner and do not wish to prosecute the FIR any further and have

no objection to the quashing of the FIR and the consequent proceedings emanating there from.

In view of the fact that the respondents have settled their disputes with the petitioner and do not wish to prosecute the complaint 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.Â

In view of the above, the petition is allowed. FIR No.138/2017 under Section 279 of IPC at Police Station Janakpuri and the consequent

proceedings arising therefrom are, accordingly, quashed.Â

Order Dasti under the signatures of the Court Master.Â