Amarjeet Dhankar vs The State Nct Of Delhi & Anr
2017 Latest Caselaw 4647 Del

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+        W.P.(CRL) 2190/2017
         AMARJEET DHANKAR & ORS.               ..... Petitioners
                     Through: Mr. Avtar Singh, Advocate along
                     with petitioners in person.

                             versus

         THE STATE NCT OF DELHI & ANR            ..... Respondents
                       Through: Mr.Ashish Negi, Advocate for
                       Ms.Richa Kapoor, ASC for the State with SI
                       Satish Yadav, PS Dwarka North, Delhi.
                       Mr. Shailesh Singh, Advocate for R-2 along
                       with respondent no. 2 in person.
         CORAM:
         HON'BLE MR. JUSTICE VINOD GOEL
                 ORDER

% 31.08.2017

1. Status report has been filed.

2. The petitioners have invoked the writ jurisdiction of this court under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 (in short 'Cr.PC') for quashing of the FIR bearing No.205/2017, registered on 05.07.2016 against them with Police Station Dwarka North, South West District, Delhi, under Sections 379/356/325/506/34 IPC on the complaint of respondent No.2.

3. As per the allegations, an altercation took place between the respondent no. 2 and the petitioners on 05.07.2017 over the car parking area wherein the petitioners found the respondent no.2 responsible in escaping from an accident by forcefully applying

brakes of their Alto Car No. DL-12-CC-2426.

4. Respondent no. 2 is present in person. He is being represented by his counsel. He is duly identified by the IO SI Satish Yadav.

5. The respondent no. 2 submits that he had amicably settled the matter with the petitioners, who are students. He submits that the petitioners have tendered an unconditional apology to him. The respondent no. 2 submits that in view of the amicable settlement, he does not want to pursue the said FIR. He submits that the said FIR may be quashed.

6. Learned ASC through the IO submits that the charge sheet has so far not been filed.

7. In the facts and circumstances of the case when the respondent no. 2 has amicably settled the matter with the petitioners, who are the students, no purpose would be served in further pursuing the said FIR. Hence, to maintain peace and harmony in the society and to secure ends of justice, the FIR bearing No.205/2017, registered on 05.07.2016 with Police Station Dwarka North, Delhi, under Sections 379/356/325/506/34 IPC and proceedings arising out of the same are hereby quashed.

8. The petition is disposed of accordingly.

9. Order DASTI.

VINOD GOEL, J.

AUGUST 31, 2017 "shailendra"