SATISH DAGAR Vs. STATE

JUDGEMENT

(1.) ON a criminal complaint filed by respondent No. 2 in the court of concerned Metropolitan Magistrate, a direction under Section 156(3) of the Code of Criminal Procedure was issued to the Police to register a case against the petitioner. Consequent thereto, FIR No. 110/06 under Sections 415/416/419/420/448/467/468/471/120B of the Indian Penal Code was registered against the petitioners at Police Station Jaffarpur Kalan. During the pendency of the criminal complaint, the petitioners and the complainant have arrived at a settlement and in terms thereof, petitioners have paid to the complainant a total sum of Rs. 3 lacs. In this view of the matter, complainant does not wish to proceed with his complaint. Therefore, the petitioners have filed the present petition for quashing of the FIR and the criminal complaint case.

(2.) HAVING regard to the above facts and circumstances of the case, I am of the view that no useful purpose will be served in allowing the police to further investigate into the matter and allow the criminal complaint case No. 884/01 dated May 23, 2006 titled 'Gulshan Kumar v. Satish Dagar and Ors pending in the court of Metropolitan Magistrate Shri D.K. Sharma at Patiala House Courts, New Delhi, to continue. Accordingly, I quash FIR No. 110/06 under Sections 415/416/419/420/448/467/468/471/120B of the Indian Penal Code registered against the petitioners at Police Station Jaffarpur Kalan and the afore-mentioned criminal complaint case subject to the petitioners depositing Rs. 5,000/-each as cost with the Delhi Legal Services Authority within four weeks.