Suryakant vs State & Anr

Suresh Kumar Kait, J

CRL. M.A. 2838/2020

Allowed, subject to all just exceptions.

Application is disposed of.

CRL.M.C. 687/2020

Vide the present petition, the petitioner seeks direction thereby quashing of FIR No. 56/2013 dated 01.02.2013, registered at Police Station Pandav

Nagar and all other proceedings emanating therefrom.

Notice issued.

Notice is accepted by learned APP for the State and counsel for the respondent no.2.

With the consent of the counsel for the parties, the present petition is taken up for final disposal.

The present petition is filed on the ground that the parties have settled their disputes and the respondent no.2 has no objection if the present petition

is allowed.

Respondent no.2 is personally present in Court with his learned counsel and has been identified by SI Niraj Kumar/IO and submits that matter has

been settled and he does not wish to prosecute the matter any further.

The petitioner and respondent no.2 have entered into an amicable settlement vide settlement deed executed on 26.09.202019.

Learned APP has opposed the present petition and submits that petitioner had cheated the complainant somewhere in the year 2011 and issued

four cheques to the complainant, out of which one cheque was forged. The petitioner has paid an amount Rs. 7 lacs in lieu of forged cheque, however,

as far as remaining cheques are concerned, complainant is still contesting cases against the petitioner under Section 138 of Negotiable Instruments

Act, 1881. It has been further submitted that if this Court is inclined to quash the FIR, heavy cost may be imposed upon the petitioner.He has been

declared P.O. also in the present case by Trial Court. Due to the registration of FIR, the government machinery has came in motion and a lot of

precious public time has been consumed.

At this stage, learned counsel for petitioner has come forward and has agreed to contribute an amount of Rs.50,000/- for welfare purposes.

Accordingly, petitioner is directed to pay an amount of:-

(a) Rs.25,000/- in favour of Delhi Police Martyrs Fund;

(b) Rs.10,000/- in favour of Delhi High Court Legal Services Committee

(c) and Rs.15,000/- in favour of Indian Army Central Welfare Fund within four weeks and copy of the same shall be furnished to the IO concerned.

Taking into account the aforesaid facts, this Court is inclined to quash FIR as no useful purpose would be served in prosecuting the petitioner any

further.

For the reasons afore-recorded, the FIR No. 56/2013 dated 01.02.2013, registered at Police Station Pandav Nagar and consequent proceedings

emanating therefrom are quashed.

The petition is allowed and disposed of accordingly.

Pending application stands disposed of.

Order dasti under signatures of the Court Master.