Mohd. Ajeem & Anr vs State Govt. Of Nct Of Delhi & Anr
2019 Latest Caselaw 5355 Del

$~55
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 01.11.2019
+      CRL.M.C. 5597/2019
       MOHD. AJEEM & ANR                                  ..... Petitioners
                    Through:            Mr. Ankit Mutreja, Adv.

                          versus

       STATE GOVT. OF NCT OF DELHI & ANR         ..... Respondents
                     Through: Mr.Panna Lal Sharma, APP for State
                              with Inspector Sanjay Kumar, SI
                              Pushpendra, PS - B.H. Rao
                              Ms. Ruchika, Adv. for complainant/
                              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. 39462/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 5597/2019

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

quashing FIR No. 43/2017 dated 20.05.2017 registered at Police Station -

Bara Hindu Rao 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 No. 2 has 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 Pushpendra /IO and submits that matter has

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

petitioners and respondent no.2 have entered into an amicable settlement

vide settlement deed dated 05.09.2019.

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

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

petitioners any further.

10. For the reasons afore-recorded, the FIR No.43/2017 dated 20.05.2017

registered at Police Station - Bara Hindu Rao and all other proceedings

emanating therefrom are hereby quashed.

11. The petition is allowed accordingly.

12. Dasti.

(SURESH KUMAR KAIT) JUDGE

NOVEMBER 01, 2019 PB