NARINDER PAL SINGH Vs. STATE & ORS

JUDGEMENT

(1.) Quashing of FIR No. 391/2018, under Section 420 IPC, registered at police station Janakpuri, New Delhi is sought in this petition on the basis of Family Settlement Deed of 29th October, 2018 (Annexure P-2). Upon notice, Mr. M.S.Oberoi, learned Additional Public Prosecutor for respondent No.1-State submits that investigation of this case is complete and the offence committed by petitioner comes within the ambit of Section 420 IPC, which is a compoundable offence but charge-sheet has not been filed. Learned Additional Public Prosecutor for respondent-State further submits that respondents No.2 to 4 are present in the Court and they have been duly identified by SI Deepak as well as their counsel as the complainant party of the FIR in question.

(2.) Respondents No.2 to 4, present in the Court, support this petition on the basis of family Settlement Deed of 29th October, 2018 (Annexure P-2) and submit that the misunderstanding between the parties now stands cleared and to restore cordiality amongst parties, who are real brothers, the proceedings arising out of FIR in question be brought to an end.

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