Delhi High Court: The Bench of Sunil Gaur, J. dismissed a petition seeking quashing of FIR filed for the offences punishable under Sections 354, 354-A, 506 and 34 IPC.
Petitioner, who was represented by Siddhartha Nanwal, Advocate, sought quashing of FIR on the basis of settlement reached between the parties. It was brought to Court’s notice that the trial court had also recorded the fact of settlement between the parties.
The High Court noted that allegations levelled against the petitioner related to outraging the modesty of woman. Also the incident in question was not explained by the petitioner. Furthermore, the court noted that the trial court in its order simply recorded that settlement had been arrived at between the parties. It was categorically observed, “Such crude settlements are not acceptable, as it will send a wrong signal to society.” The Court was of the considered opinion that the present was not a fit case to quash the FIR in question on basis of such crude settlement. Thus, the petition was dismissed; however, the Court refrained from commenting on the merits of the case.[Vinay Kumar v. State (NCT of Delhi), Crl. MC No. 174 of 2019, dated 15-01-2019]