Shri Mahavir & Anr. vs State & Anr.
2019 Latest Caselaw 6240 Del

$~7
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 04.12.2019
+     CRL.M.C. 4330/2019
      SHRI MAHAVIR & ANR.                                 ..... Petitioners
                         Through       Mr.S.A. Rajput, Adv.

                         versus

      STATE & ANR.                                       ..... Respondents
                         Through       Mr. Izhar Ahmad, APP for State.
                                       ASI Pushpender Pal Singh DIU/West
                                       Distt.
                                       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. 34755/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 4330/2019

3. Vide the present petition, the petitioners seek direction thereby

quashing FIR No. 404/2012 dated 21.09.2012, registered at Police Station -

Uttam Nagar, for the offences punishable under Sections 452/323/506/34

IPC and all other proceedings emanating therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State and respondent no.2.

6. With the consent of the counsel for the parties, the present petition is

taken up for final disposal.

7. The present petition is filed on the ground that the parties have settled

their disputes and the respondent No.2 has no objection if the present

petition is allowed.

8. Respondent No.2 is personally present in Court and she has been

identified by ASI Pushpender Pal Singh/IO and submits that matter has been

settled and she does not wish to prosecute the matter any further.

9. The petitioners and respondent no.2 have entered into an amicable

settlement vide settlement deed dated 26.02.2016 before Mediation Centre,

Tis Hazari Courts, Delhi.

10. Taking into account the aforesaid facts, this Court is inclined to quash

the concerned FIR as no useful purpose would be served in prosecuting the

petitioners any further.

11. For the reasons afore-recorded, the FIR No. 404/2012 dated

21.09.2012, registered at Police Station - Uttam Nagar, for the offences

punishable under Sections 452/323/506/34 IPC and consequent proceedings

emanating therefrom are quashed.

12. The petition is allowed and disposed of accordingly.

13. Order dasti.

(SURESH KUMAR KAIT) JUDGE DECEMBER 04, 2019/ab