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Judgment
Petitioners seek quashing of case FIR No. 260/2022 of PS Lahori Gate, Delhi for offence under Section 323/354(B)/379/509/34 IPC on the ground that the complainant de facto (respondent no.2) has settled the disputes with the petitioners.
Learned APP for State accepts notice and submits that State has no objection if the present petition is allowed subject to terms, because the cross-FIR has already been quashed by a coordinate bench.
Respondent no.2 present in court and identified by IO/SI Kavish Rana accepts notice.
I have spoken with respondent no.2 in Hindi and it is stated by her that she has voluntarily compromised the disputes with the petitioners and she does not wish to pursue their prosecution.
Having spoken with respondent no.2 and having examined the nature of accusation, I am satisfied that it would be in the interest of justice not to push the parties through trial but subject to some fine to be imposed on the petitioners as deterrence for future.
In view of above circumstances, the petition is allowed subject to each of the petitioners depositing cost of Rs. 10,000/- with DHCLSC within one week and the FIR No. 260/2022 of PS Lahori Gate, Delhi for offence under Section 323/354(B)/379/509/34 IPC and proceedings arising out of the same are quashed.
Copy of this order be sent to the trial court, making it clear that if cost receipts are not filed before the trial court within ten days, the trial proceedings shall continue. Pending application stands disposed of.