Jagan Nath vs State & Ors.
2019 Latest Caselaw 6509 Del

$~58
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                              Date of decision: 12.12.2019

+      CRL.M.C. 6415/2019
       JAGAN NATH                                       ..... Petitioner
                          Through       Mr. Hemant Kakkar, Adv. along with
                                        petitioner

                          versus

       STATE & ORS.                                 ..... Respondents
                          Through       Mr. Izhar Ahmad, APP for State.
                                        SI Ashish Negi, PS Jyoti
                                        Nagar
                                        Mr. Ankit Tyagi, Adv. for 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. 42553/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 6415/2019

3. Vide the present petition, the petitioner seeks direction thereby

quashing of FIR No. 119/2011 dated 05.04.2011, registered at Police

Station - Jyoti Nagar 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 nos. 2to6 have no objection if the present

petition is allowed.

8. Respondent no.2 is personally present in Court with learned counsel

and has been identified by SI Ashish Negi/IO and submits that matter has

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

9. The petitioners and respondents have entered into an amicable

settlement in the month of August, 2019.

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

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

any further.

11. For the reasons afore-recorded, the FIR No. 119/2011 dated

05.04.2011, registered at Police Station - Jyoti Nagar and consequent

proceedings emanating therefrom are quashed.

12. The petition is allowed accordingly.

13. Order dasti.

(SURESH KUMAR KAIT) JUDGE DECEMBER 12, 2019 ms