Milap Dugar And Another vs The State & Another
2008 Latest Caselaw 1273 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

+                           CRL.M.C.No.720/2007

%                      Date of Decision: 07.08.2008

Milap Dugar and Another                                  .... Petitioners

                      Through Mr.R. Mehrotra, Advocate

                                    Versus

The State & Another                                      .... Respondent

                      Through Mr.Amit Sharma, APP for the State
                              along with SI Vidyadhar Singh, P.S.
                              Dwarka.
                              Mr.G. Kabra, Advocate for respondent
                              No.2 along with respondent No.2 in
                              person
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR

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


ANIL KUMAR, J.

*

Learned counsel for the petitioners and respondent No.2 state

that the matter has since been resolved. The respondent

No.2/complainant is also present. It is contended by the counsel for

the parties that since the matter has been resolved, no useful purpose

shall be served in continuing with the proceedings pursuant to FIR

No.1197/2006 dated 31.12.2006 under Section 420 registered at Police

Station Dwarka against the petitioners.

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

identified by his counsel.

Statement of respondent No.2 has been recorded who states that

he has settled with the petitioners and does not want to continue the

proceedings pursuant to the above-said FIR which was registered on

his complaint which was filed by the complainant on account of some

confusion. Learned counsel for the parties states that no useful

purpose shall be served in continuing the proceedings pursuant to the

said FIR in view of the settlement arrived at between the parties. It

shall also be in the interest of justice in case the said FIR and all

proceedings emanating therefrom are quashed against the petitioners.

Learned Additional Public Prosecutor, Mr.Sharma, also has no objection

to quashing of the said FIR.

Consequently, in the totality of facts and circumstances, the FIR

No.1197/2006 dated 31.12.2006 under Section 420 registered at Police

Station Dwarka and all the proceedings emanating therefrom against

the petitioners are quashed.

The petition is disposed of.

Dasti.

August 07, 2008                                   ANIL KUMAR, J.
'Dev'