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Judgment
Petitioner seek quashing of FIR in case No. 344/2011 dated 14.11.2011 registered at Police Station Pul Prahlad Pur for offences under Sections 420/406 IPC along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
The above said FIR was registered on the basis of complaint of respondent No. 2-Sh.Ram Pal.
As per the allegations appearing in the FIR, he wanted to purchase a property and had given a sum of Rs. 22,00,000/- to petitioner No. 1-Manoj on 13.06.2011. However, thereafter, there was no response from the side of the petitioner which compelled him to register an FIR with the police on 14.11.2011.
Admittedly, there is also a cross-case and the petitioner herein has filed a complaint case against the respondent No. 2.
However, when the parties were referred to mediation they have been able to resolve all their disputes before Mediation Centre, Saket, as would be evident from mediation order dated 09.06.2026.
As per the terms of settlement, petitioner No.1 herein has agreed to make payment of Rs. 10,00,000/- to complainant-Sh. Ram Pal towards full and final settlement. A sum of Rs. 5,00,000/- has, reportedly, been paid already and the balance amount of Rs. 5,00,000/- has been paid today by way of Demand Draft drawn on Punjab National Bank.
Respondent No. 2 submits that he has entered into the abovesaid settlement out of his own free will, without any coercion and influence from any corner whatsoever and therefore, he would have ‘no objection’ if FIR in question is quashed.
He, however, submits that the petitioners may be also directed to withdraw the cross complaint i.e. Complaint Case No. 619187/2016. Learned counsel for petitioner, on requisite instructions from the petitioner, who is present in court, submits that the needful would be done.
In view of the settlement arrived at between the parties and nature of allegations, continuing with criminal proceedings would serve no useful purpose. Moreover, offence under Section 420 IPC is compoundable in nature.
Accordingly, exercising inherent powers vested in this Court under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed appropriate to quash the instant FIR.
Consequently, to secure the ends of justice, FIR in case No. 344/2011 dated 14.11.2011 registered at Police Station Pul Prahlad Pur for offences under Sections 420/406 IPC along with all consequential proceedings arising therefrom, are, hereby, quashed subject to petitioners depositing cost of Rs. 20,000/-, in the account of Delhi High Court Legal Services Committee (DHCLSC) within four weeks.
The petition is disposed of in aforesaid terms.
Pending application also stands disposed of.