Ajay Kumar vs State & Others
2008 Latest Caselaw 1226 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         Crl.M.C.No.2507/2008

%                      Date of decision : 04.08.2008


Ajay Kumar                                ....... Petitioner
                          Through:   Mr.Neeraj Chaudhary, Advocate.

                                 Versus

State & Others                             ......... Respondents
                         Through :   Mr.R.N. Vats, APP for the State
                                     Mr.S.Hasan M. Zaidi, Advocate for
                                     respondent Nos.2 and 3.


CORAM :-
* HON'BLE MR. JUSTICE ANIL KUMAR

      1.     Whether reporters of Local papers may             YES
             be allowed to see the judgment?
      2.     To be referred to the reporter or not?            NO
      3.     Whether the judgment should be reported           NO
             in the Digest?

ANIL KUMAR, J.

*

Petitioner and respondent Nos.2 and 3 are present with their

counsel. Learned counsel for the parties state that the disputes

between the parties have been amicably resolved. Under the

settlement, respondent No.1 and 2 were entitled for Rs.1.50 lakh out of

which Rs.75,000/- was paid earlier and Rs.75,000/- has been paid to

them today in the court in cash. The settlement was arrived at

between the parties before Delhi Mediation Centre and in terms of the

settlement, claims before the Motor Accidents Claim Tribunal have also

been satisfied.

Let the statement of respondent No.2 be recorded who is

identified by his counsel, Mr.S.Hasan M. Zaidi, Advocate.

Statement of respondent No.2 has been recorded. Learned

counsel for the parties and parties state that no useful purpose shall be

served in continuing the proceedings pursuant to FIR No.213/2007

under Sections 279/337/304-A of Indian Penal Code registered as

Police Station Pandav Nagar, Delhi, against the petitioner. It shall also

be in the interest of justice, if the above-said FIR and all the

proceedings emanating therefrom are quashed. Learned counsel for the

State, Mr.Vats, also has no objection to quashing of the said FIR.

Consequently, in totality of facts and circumstances, FIR

No.213/2007 under Sections 279/337/304-A of Indian Penal Code

registered as Police Station Pandav Nagar, Delhi, and all the

proceedings emanating therefrom against the petitioner are quashed.

Petition is disposed of.

Dasti.

August 04, 2008                                  ANIL KUMAR, J.
'Dev'