Sheru @ Sher Mohammad & Ors vs State & Ors

Sunil Gaur, J

CRL.M.A.9749/2019 (Exemption)

Allowed subject to all just exceptions.

CRL.M.C. 2460/2019

Quashing of FIR No.81/2017, under Sections 308/323/452/34 of IPC, registered at police station Harsh Vihar, Delhi is sought on the basis of affidavits

of 12th April, 2019 of respondents No. 2, 3 and 4 and on the ground that the misunderstanding which led to registration of the FIR in question, now

stands cleared between the parties.

Upon notice, learned Additional Public Prosecutor for respondent- State submits that respondent No. 2-Vikash and respondent No. 4-Sunita present in

the Court, are the complainant party of FIR in question and they have been identified to be so, by SI Rajeev Kumar, on the basis of identity proof

produced by them.

Respondent No. 2-Vikash and respondent No. 4-Sunita present in the Court, affirm the contents of their affidavits of 12th April, 2019.

Respondent No. 2 submits that he is appearing on behalf of respondent No.3- Rajeev @ Nitin, who is his brother and is unwell today and cannot come

to the Court. Respondent No. 2 and respondent No. 4 submit that the misunderstanding, which led to registration of the FIR in question, now stands

cleared between the parties and now, no grievance against petitioners remains and so, to restore cordiality amongst the parties, who are residing in the

same locality, the proceedings arising out of the FIR in question be brought to an end.

Supreme Court in Parbatbhai Aahir @ Parbatbhai Bhimsinhbhai Vs. State of Gujarat (2017) 9 SCC 64 1has reiterated the parameters for exercising

inherent jurisdiction under Section 482 Cr.P.C. for quashing of FIR / criminal proceedings, which are as under:-

“16.7. As distinguished from serious offences, there may be criminal cases which have an overwhelming or predominant element of a civil dispute.

They stand on a distinct footing insofar as the exercise of the inherent power to quash is concerned.

16.8. Criminal cases involving offences which arise from commercial, financial, mercantile, partnership or similar transactions with an essentially civil

flavour may in appropriate situations fall for quashing where parties have settled the dispute.

16.9. In such a case, the High Court may quash the criminal proceeding if in view of the compromise between the disputants, the possibility of a

conviction is remote and the continuation of a criminal proceeding would cause oppression and prejudice.â€​

In the facts and circumstances of this case, I find that continuance of proceedings arising out of the FIR in question would be an exercise in futility as

the misunderstanding, which led to registration of the FIR in question, now stands cleared between the parties.

Accordingly, this petition is allowed, subject to costs of Rs. 10,000/-to be deposited by petitioners with Prime Minister’s National Relief Fund

within a week from today. Upon placing on record the proof of deposit of costs within a week thereafter and handing over its copy to the Investigating

Officer, FIR No.81/2017, under Sections 308/323/452/34 of IPC, registered at police station Harsh Vihar, Delhi and the proceedings emanating

therefrom shall stand quashed qua petitioners.

This petition is accordingly disposed of.

Dasti.