KRISHEN K SETH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This is a petition under Section 482, Cr.P.C. for quashing of case FIRNo. 337/ 2002, under Sections386/506/34,IPC,P.S.RajinderNagar [InvestigationbyE.O.W. (F&C)], Crime Branch, Delhi.

(2.) On 26.10.2002, this casewas registered on the complaint lodged by respondent No. 2-R.K. Gupta stating that the petitioners threatened him onnumber of dates and demanded Rs. 3 crores, alleging that he has made a profit on petitioners' shares of India.com Portal Pvt. Ltd. which were sold by them to the complainant. Petitioners declined to pay. Some people were even sent at his residence. Ultimately, he was coerced and gave cheques for Rs. 1,30,90,000/- drawn on Global Trust Bank. The matter is still pending investigation, learned Counsel for the parties submit that all the disputes arose on account of commercial dealing between the parties, have been settled on intervention of common friends and relative, as per Deed of Settlement dated 8th July, 2004, Learned Counsel submits that i t is in the larger interest of the parties that the aboveproceed ings be quashed.Petition is signed and duly supported by affidavits of the parties. The parties are present in Court, they are duly represented by their respective Counsel. Learned APP, on instructions from Inspector R.S. Chauhan, submits that investigation so far carried out points towards civil dispute.

(3.) Looking to the nature of allegations, no useful purpose is going to be served by keeping the proceedings alive, Accordingly, the above-noted FIR and proceedings emanating thereon are quashed, subject to payment of Rs. 20,000/- as costs to be deposited with the Lawyers Welfare Fund within one week by the petitioner. Petition stands disposed of. Dasti. Petition disposed of with costs of Rs. 20,000/-.