$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 18.02.2021
+ CRL.M.C. 142/2021
IMRAN AND ORS ..... Petitioners
Through Md.Islam, Adv. with petitioners in
person.
versus
STATE & ANR. ..... Respondents
Through Mr.G.M. Farooqui, APP for State.
SI Raghu Kumar PS Kanjhawala.
Respondent no.2 in person.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
J U D G M E N T (ORAL)
CRL. M.A. 719/2021
1. Allowed, subject to all just exceptions.
2. Application is disposed of.
CRL.M.C. 142/2021
3. Vide the present petition, petitioners seek direction thereby for quashing of FIR No.360/2019 dated 14.09.2019, registered at PS - Kanjhawala, and all other proceedings arising therefrom. CRL.M.C.142/2021 Page 1 of 3
4. Notice issued.
5. Notice is accepted by learned APP for State and by respondent no.2 in person and with the consent of counsel for parties, the present petition is taken up for final disposal.
6. The present petition is filed on the ground that parties have settled their disputes and respondent No. 2 has no objection if the present petition is allowed.
7. Respondent No. 2 is personally present in Court and he has been identified by SI Raghu Kumar/IO and submits that matter has been settled and he does not wish to prosecute the matter any further.
8. Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide settlement deed dated 05.02.2020.
9. Taking into account the aforesaid facts, this Court is inclined to quash FIR as no useful purpose would be served in prosecuting petitioners any further.
10. For the reasons afore-recorded FIR No.360/2019 dated 14.09.2019, registered at PS - Kanjhawala, and consequent proceedings emanating therefrom are quashed.
CRL.M.C.142/2021 Page 2 of 3
11. The petition is, accordingly, allowed and disposed of.
(SURESH KUMAR KAIT) JUDGE FEBRUARY 18, 2021 ab CRL.M.C.142/2021 Page 3 of 3