Sachin Khurana & Ors vs The State (Govt. Of Nct Of Delhi) & ...
2019 Latest Caselaw 6279 Del

$~59
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 05.12.2019
+      CRL.M.C. 6259/2019
       SACHIN KHURANA & ORS                                ..... Petitioners
                          Through       Mr.Bharat Bagga, Adv.

                          versus

       THE STATE (GOVT. OF NCT OF DELHI) & ANR
                                                               ..... Respondent
                          Through       Mr.K.K. Ghei, APP for State.
                                        SI Balwan Singh PS Mangal Puri.
                                        Mr.Uttamjit Singh, Adv. for
                                        complainant/R-2 with R-2 in person.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 41957/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 6259/2019

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

quashing FIR No. 507/2016 dated 25.03.2016 registered at Police Station -

Mangol Puri, Delhi and all other proceedings emanating therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State and counsel for the

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 with learned counsel

- Mr.Uttamjit Singh, Advocate and she has been identified by W/SI -

Vaishali Kaushik/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 20.11.2019. As per the settlement

agreement, a demand draft bearing No. 876145 dated 04.12.2019 for the

balance amount of ₹23,00,000/- (Rupees Twenty Lakhs) is handed over to

the respondent No. 2 today in the Court.

10. Learned counsel for the petitioner prays that the present petition may

be allowed.

11. 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.

12. For the reasons afore-recorded, the FIR No.507/2016 dated

25.03.2016 registered at Police Station - Mangol Puri, Delhi and all other

proceedings emanating therefrom are quashed.

13. The petition is allowed and disposed of accordingly.

14. Order dasti.

(SURESH KUMAR KAIT) JUDGE DECEMBER 05, 2019 ab