Gyan Chand Sharma & Ors vs State & Anr
2019 Latest Caselaw 6703 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      Date of decision: December 20, 2019
+     W.P.(CRL) 3501/2019

      GYAN CHAND SHARMA & ORS.                 ..... Petitioners
                  Through: Mr. Paramveer Singh &
                           Mr. A.Parwati, Advocates with
                           petitioners in person.

                          Versus

      STATE & ANR.                                     ..... Respondents
                          Through:      Mr. Rajesh Mahajan, Additional
                                        Standing Counsel with SI Badlu
                                        Ram
                                        Ms. Radhika Arora & Mr.
                                        Abhishek Verma, Advocates with
                                        respondents No.2 & 3 (newly
                                        added) in person.
      CORAM:
      HON'BLE MR. JUSTICE BRIJESH SETHI
                   JUDGMENT

BRIJESH SETHI, J (oral)

Quashing of FIR No. 227/2019, under Section 509/34 IPC, registered at police station Janakpuri, New Delhi is sought on the basis of Compromise Deed of 10th August, 2019.

Learned counsel appearing on behalf of second respondent and newly added respondent No.3/Mukesh Sharma, has placed before this Court affidavit of Mukesh Sharma dated 20th December, 2019 supporting this petition. The said affidavit is taken on record.

Mr. Rajesh Mahajan, learned Additional Standing Counsel for

respondent-State accepts notice and submits that respondents No.2 & 3, are present in the Court and they have been identified by Investigating Officer of this case.

Respondents No.2 & 3, present in the Court, submit that the dispute between the parties has been amicably resolved in terms of Compromise Deed of 10th August, 2019. They affirm the contents of their affidavits supporting this petition and submit that now no dispute with petitioners survives and so, the proceedings arising out of the FIR in question be brought to an end.

Since the subject matter of dispute stands amicably resolved between the parties, continuance of proceedings arising out of the FIR in question would be an exercise in futility.

Accordingly, this petition is allowed and FIR No. 227/2019, under Section 509/34 IPC, registered at police station Janakpuri, New Delhi and the proceedings emanating therefrom are quashed qua petitioners.

This petition stands disposed of accordingly.

(BRIJESH SETHI) JUDGE DECEMBER 20, 2019 r