BHAI MANJIT SINGH Vs. STATE

JUDGEMENT

(1.) This petition seeks quashing of FIR No. 105/2016 registered under sections 420/467/468/471/406-A20-B, IPC 1860 at Police Station, EOW, Mandir Marg, Delhi, on a complaint made by the complainant/R-2. The lis has been amicably settled between the parties by way of a Compromise/Settlement Deed dated 08.02.2019. The parties are present in the Court and have been identified by the Investigating Officer.

(2.) It is stated that in view of the fact that the parties have settled the lis amicably, it will be in the interest of justice to quash the FIR and all proceedings emanating therefrom.

(3.) In the aforesaid circumstances and keeping in mind the decision of the Supreme Court in Gian Singh v. State of Punjab and Another (2012) 10 SCC 303, holding that even a non-compoundable offence can also be quashed on the ground of a settlement agreement between the offender and the victim, if the circumstances so warrant; by observing as under: