OM PRAKASH Vs. THE STATE

JUDGEMENT

(1.) By this petition filed under Sec. 482 Crimial P.C. the petitioners are seeking quashing of the proceedings arising out of FIR No. 105/2002 registered under Sec. 327/427/454/457/380/506/34 IPC, P.S. Bhajanpura.

(2.) The above-noted FIR, which was registered on the basis of the complaint lodged by the respondent Nos. 2 & 3, is the outcome of a dispute relating to the demolition of property bearing No. 678/3, Main Bazar, Kanda Market, Vijay Park, Mouj Pur, Shahdara, Delhi. During the pendency of the proceedings, the parties have amicably settled the matter and the terms of the settlement have also been recorded in the order dated 29.7.2006 passed by the learned ASJ, wherein the petitioners have agreed to pay a sum of Rs. 1,50,000.00 to the complainants. They, accordingly, deposited a pay order for the aforesaid amount in the Court of the learned ASJ. It is stated that pursuant to the settlement, the respondent Nos. 2 & 3 have withdrawn the civil as well as criminal cases instituted by them against the petitioners and that the petitioners have no objection if the said amount is released to them. Complainants are present in the Court and affirm the above-narrated position and they state that they have no objection if the proceedings are quashed. It may be noted here that though in the FIR offence under section 327 Penal Code is also mentioned, however, Mr. M.N. Dudeja, learned APP for the State, fairly conceded that there is no material on record to substantiate the allegations under Sec. 327 IPC.

(3.) In the facts and circumstances of this case, I am of the view that no useful purpose is going to be served in continuing the proceedings arising out of FIR No. 105/2002 and the same are hereby quashed. Petition stands disposed of. Petition disposed of.