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Judgment
SANJEEV SACHDEVA, J
Crl.M.A. 32419/2018 (Exemption)
Allowed, subject to all just exceptions.
CRL.M.C. 4742/2018
Petitioner seeks quashing of FIR No.109 of 2016 under Sections 420/467/471/34 of the IPC registered at Police Station Bhalswa Dairy, Delhi,
based on a settlement.
The petitioner was a tenant in the property of respondent no. 2.
The allegations in the FIR are that for the purpose of obtaining an electricity connection, NOC of respondent no. 2 was forged and fabricated by the
petitioner.
Learned counsel for the parties submit that the parties have settled their disputes and settlement agreement dated 07.04.2018 has been executed
before the Delhi Mediation Centre, Rohini Courts, Delhi.
The petitioner who was a tenant has already surrendered the tenancy in favour of respondent no. 2 to fulfil one of the conditions of the settlement
agreement.
Respondent No.2 is present in person, represented by counsel and is identified by the Investigating Officer. He submits that he has settled the
disputes with the petitioner and does not wish to press charges against the petitioner and prosecute the complaint any further.
In view of the fact that the parties have resolved their disputes and respondent No. 2 does not wish to press his complaint, continuation of criminal
proceedings will be an exercise in futility and justice in the case demands that the dispute between the parties is put to an end and peace is restored;
securing the ends of justice being the ultimate guiding factor. It would be expedient to quash the subject FIR and the consequent proceedings
emanating therefrom.
In view of the above, the petition is allowed. FIR No.109 of 2016 under Sections 420/467/471/34 of the IPC registered at Police Station Bhalswa
Dairy, Delhi and the consequent proceedings arising therefrom are, accordingly, quashed.
Order Dasti under the signatures of the Court Master.