DR. VIKRAM VINAYEK Vs. STATE & ANR.

JUDGEMENT

(1.) VIDE the instant petition, the petitioner/Dr. Vikram Vinayek has sought quashing of FIR No. 296/2010, registered at P.S. IGI Airport, New Delhi for the offence punishable under Section 3 of Prevention of Damage to Public Property Act, 1984 and all the proceedings emanating therefrom. Ld. counsel for the petitioner submits that the matter has been amicably settled between the parties as the petitioner has paid for the damages a total sum of Rs. 11,60,640/ - to respondent No. 2.

(2.) LD . counsel appearing on behalf of respondent No. 2 submits that the matter has amicably been settled between the parties and keeping in view the age, career and family prospects of the petitioner, respondent No. 2 does not want to pursue the above mentioned FIR and has no objection if the same is quashed.

(3.) LEARNED APP further submits that if this court is inclined to quash the FIR in the present case, then heavy costs may be imposed upon the petitioner as in the process, the government machinery has been pressed into and precious public time has been consumed.