Susheel Kumar Kharbanda vs State & Ors.
2019 Latest Caselaw 6753 Del

$~16
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: 23.12.2019
+      CRL.M.C. 6584/2019
       SUSHEEL KUMAR KHARBANDA                             ..... Petitioner
                          Through        Mr.Ishan Jain, Adv. with Mr.Raghav
                                         Narayan, Ms.Pallavi Dubey &
                                         Mr.Madhav Narayan, Advs.

                          versus

       STATE & ORS.                                        ..... Respondents
                          Through        Mr. Panna Lal Sharma, APP for State.
                                         ASI Joginder Singh PS North Rohini.
                                         Respondent nos.2 & 3 in person.

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 43132/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 6584/2019

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

No.120/2018 dated 05.05.2018 registered at Police Station North Rohini and

consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State and respondent nos.2

& 3.

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. 2 and 3 have no objection if the

present petition is allowed.

8. Respondent Nos.2 & 3 are personally present in Court and they have

been identified by ASI Joginder Singh/IO and submit that matter has been

settled and they do not wish to prosecute the matter any further.

9. The petitioner and respondent nos.2 & 3 have entered into an

amicable settlement and settled all their disputes.

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

any further.

12. For the reasons afore-recorded, the FIR No.120/2018 dated

05.05.2018 registered at Police Station North Rohini and consequent

proceedings therefrom are quashed.

13. The petition is allowed and disposed of accordingly.

14. Order Dasti.

(SURESH KUMAR KAIT) JUDGE DECEMBER 23, 2019 AB