* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: October 18, 2019
+ W.P.(CRL) 2947/2019 & Crl.M.A. 38506/2019
ANIL KUMAR SINGHAL & ORS. ..... Petitioner
Through Mr.Sumit Chaudhary, Adv. and
Ms.Aaknasha Bansal, Adv.
versus
STATE & ANR. ..... Respondent
Through Ms.Kamna Vohra, ASC with
ASI Surender Kumar, PS Bawana
CORAM:
HON'BLE MR. JUSTICE BRIJESH SETHI
JUDGMENT
BRIJESH SETHI, J (oral)
1. Quashing of FIR No. 0488/2016, under Sections 323/341/34 IPC, registered at police station Bawana, Delhi is sought on the ground that the dispute between the parties stands amicably settled. Respondent no.2 is present in the court today and submits that he has settled the dispute with the petitioners without any undue pressure, coercion or pressure from any source whatsoever.
2. Notice.
3. Ms. Kamna Vohra, learned Additional Public Prosecutor for the respondent/State accepts notice and submits that petitioners as well as W.P.(Crl.) 2947/2019 Page 1 of 2 respondent No.2/ complainant of this FIR, who are present in the Court have been duly identified by the Investigating Officer of this case.
4. Respondent No.2, present in the Court, submits that the dispute between the parties has been amicably resolved. Respondent No.2 further submits that now no dispute with petitioners survives and therefore, the proceedings arising out of the FIR in question be brought to an end.
5. Since the dispute stands amicably resolved between the parties, the petition is allowed and FIR No. 0488/2019, under Sections 323/341/34 IPC, registered at police station Bawana, Delhi and the proceedings emanating therefrom are quashed qua petitioners.
6. The petition stands disposed of. The other pending application also stands disposed of.
(BRIJESH SETHI) JUDGE OCROBER 18, 2019 r W.P.(Crl.) 2947/2019 Page 2 of 2