Sachin Khurana & Ors vs The State (Govt. Of Nct Of Delhi) & ...
2019 Latest Caselaw 6280 Del

$~55
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 05.12.2019
+      CRL.M.C. 6253/2019
       SACHIN KHURANA & ORS                  ..... Petitioners
                   Through  Mr.Bharat Bagga, Adv.

                          versus

       THE STATE (GOVT. OF NCT OF DELHI) & ANR
                                                              ..... Respondents
                          Through       Mr. Izhar Ahmad, 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. 41941/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 6253/2019

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

quashing FIR No. 13/2016 registered at Police Station - Ashok Vihar 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 SI - Balwan

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 20.11.2019. As per the settlement

agreement, a demand draft bearing No. 876146 dated 04.12.2019 for the

balance amount of ₹24,00,000/- (Rupees Twenty Four 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. 13/2016 registered at

Police Station - Ashok Vihar 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