Deepak Kumar vs State Of N.C.T & Ors
2008 Latest Caselaw 1506 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         CRL.M.C.No.2871/2008

%                      Date of Decision: 01.09.2008
Deepak Kumar                                            .... Petitioner

                       Through Mr.Ajay Jain, Advocate

                                 Versus

State of N.C.T & Ors                                 .... Respondents
                       Through Mr.R.N.Vats, APP for the State.
                               Mr.Ravi Shankar, Advocate for the
                               respondent Nos.2 & 3.
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.

*

Crl.M.A No.10471/2008

Allowed subject to all just exceptions. Application is disposed of.

Crl.M.C No.2871/2008

Issue notice to the respondents. Mr.Vats accepts notice on behalf

of respondent Nos.1 & 4 and Mr.Ravi Shankar accepts notice on behalf

of respondent Nos.2 & 3 who are also present. The learned counsel for

the parties contend that due to intervention of well wishers and

respected persons of the society the disputes have been amicably

settled between the parties and respondent Nos.2 & 3 have agreed to

withdraw their cases against the petitioner. It is also contended that the

parties have made statement before the Court of Metropolitan

Magistrate Sh.Manish Gupta regarding settlement of all the disputes

and differences and that they will approach this Court for quashing of

the FIR No.612/2000 under Section 326/324/201 of IPC registered at

Police Station Sultanpuri.

In the circumstances, the learned counsel for the parties contend

that no useful purpose shall be served in continuing with the

proceedings pursuant to FIR No.612/2000 under Section 326/324/201

of IPC registered at Police Station Sultanpuri. It is also contended that it

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

proceedings emanating therefrom are quashed.

The respondents are present with the petitioner. The petition is

supported by the affidavit of the petitioner and respondent Nos.2 & 3.

Consequently, in the facts and circumstances it is apparent that no

useful purpose shall be served in continuing the proceedings pursuant

to FIR No.612/2000 under Section 326/324/201 of IPC registered at

Police Station Sultanpuri. It shall be also in the interest of justice to

quash the said FIR and all the proceedings emanating therefrom

against the petitioner. The learned counsel for the State, Mr.Vats also

has no objection to quashing of the said FIR and all the proceedings

emanating therefrom.

In the totality of facts and circumstances, therefore, FIR

No.612/2000 under Section 326/324/201 of IPC registered at Police

Station Sultanpuri and all the proceedings emanating therefrom against

the petitioner are quashed.

Petition is disposed of.

Dasti.

September 01, 2008                             ANIL KUMAR, J.
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