VINAY KUMAR & ORS Vs. STATE & ORS

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioners, namely, Shri Vinay Kumar, Shri Pawan Kumar Saraswat, Shri Shyam Sunder Aggarwal, Shri Deepak Kumar Mahendru, Shri Rakesh Kumar Mahendru, Shri PradIp Jain, Shri Hari Om Aggarwal, Shri Rakesh Kumar Sharma, Shri Hira Lal and Shri Shyam Babu for quashing of FIR No.34/2001 dated 01.02.2001, under Sections 420/467/468/471/120B IPC registered at Police Station Lahori Gate on the basis of mediation report of the Delhi High Court Mediation & Conciliation Centre, Delhi High Court, New Delhi arrived at between the petitioners and respondent nos.2, 3 & 4, namely, Sh.Surender Kumar, Shri Radhey Shyam and Shri Hari Shankar on 20.11.2015.

(2.) This Court vide order dated 19.11.2015, directed the parties in the present case to appear before the Delhi High Court Mediation & Conciliation Centre, Delhi High Court, New Delhi on 20.11.2015 at 3.00 p.m. for a possible amicable settlement. The said mediation centre has submitted its report. As per the report, the parties have amicably settled their disputes. It has been further stated that all the conditions in the settlement agreement dated 12.03.2014 in CS (OS) No.791/2003 have already been complied with except the quashing of the FIR in question. Respondent Nos.2, 3 & 4 have placed on record their affidavits dated 01.09.2014. In their affidavits, it has been stated they have compromised the matter without any fear, force or pressure and that all the disputes and differences have been resolved through mutual consent, thus they have no objection if FIR in question is quashed. Now no dispute remains between the respondent nos.2, 3 & 4 and the petitioners and so, the proceedings arising out of the FIR in question be brought to an end.

(3.) In Gian Singh v. State of Punjab, 2012 10 SCC 303 Apex Court has recognized the need of amicable resolution of disputes in cases like the instant one, by observing as under:-