Amarjeet Paswan & Ors. vs State & Anr.
2019 Latest Caselaw 6704 Del

$~01
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                         Date of decision: December 20, 2019
+    W.P.(CRL) 3497/2019

       AMARJEET PASWAN & ORS.                        ..... Petitioners

                          Through      Mr. S.S. Bagga, Advocate
                                       alongwith petitioners in person

                          versus

       STATE & ANR.                                  ..... Respondents
                          Through      Mr. R.S. Kundu, ASC for the State
                                       with Mr. Hitesh Vali and Mr.
                                       Shivom Saharon, Advocates with
                                       SI Sumit, P.S.: Aman Vihar

                                       Mr. Prem Prakash Soni, Advocate
                                       for Respondent nos. 2 to 5
                                       alongwith Respondent nos. 2 to 5

CORAM:

       HON'BLE MR. JUSTICE BRIJESH SETHI
                          JUDGMENT

BRIJESH SETHI, J (oral) The petitioners have filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 591/2019, under Sections 323/308/34 of the Indian Penal Code, 1860, registered at P.S.: Aman Vihar and the proceedings emanating therefrom.

The Investigating Officer, who is present in Court, has identified the petitioners as well as respondents nos.2 to 5.

The petitioners and respondents nos.2 to 5 have submitted that they have settled their disputes vide Compromise Deed dated 29.11.2019.

Respondents nos.2 to 5 reiterate the aforesaid facts and submits that they have amicably settled their dispute without any pressure or coercion from any source whatsoever. Respondents nos.2 to 5 have further submitted that they have no objection if the FIR is quashed and the petition is allowed.

In view of the above settlement arrived at between the parties, this Court is of the view that no fruitful purpose would be served in keeping the parties entangled in the criminal proceedings. Accordingly, in the interest of justice, FIR No. 591/2019, under Sections 323/308/34 of the IPC, registered at P.S.: Aman Vihar and the proceedings emanating therefrom are quashed.

Petition stands disposed of accordingly.

(BRIJESH SETHI) JUDGE DECEMBER 20, 2019/savita