Harish & Ors vs The State & Anr
2019 Latest Caselaw 6544 Del

$~68
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 13.12.2019
+     CRL.M.C. 6456/2019
      HARISH & ORS                                      ..... Petitioners
                          Through      Mr.B.R. Kaushik, Adv.
                          versus
      THE STATE & ANR                                   ..... Respondents
                    Through            Mr.Panna Lal Sharma, APP for State.
                                       ASI Ramesh Kumar PS BHD Nagar.

      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 42668/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 6456/2019

3. Vide the present petition, the petitioners seek quashing of FIR

No.149/2017 dated 10.08.2017 registered at Police Station Baba Haridas

Nagar and consequent proceedings arising therefrom.

4. Notice issued.

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

and with the consent of the counsel for the parties, the present petition is

taken up for final disposal.

6. The petitioners and respondent no.2 with the intervention of their well

wishers and relatives entered into an amicable settlement before the

Mediation Centre, Dwarka Courts, New Delhi vide settlement deed dated

07.02.2019 and settled all their disputes amicably.

7. The complainant/respondent no.2 is present in person and has been

identified by ASI Ramesh Kumar and submits that matter has been settled

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

8. 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.

9. For the reasons afore-recorded, the FIR No.149/2017 dated

10.08.2017 registered at Police Station Baba Haridas Nagar and consequent

proceedings emanating therefrom are quashed.

10. The petition is allowed and disposed of accordingly.

11. Order dasti.

(SURESH KUMAR KAIT) JUDGE DECEMBER 13, 2019/ab