Rohit Basoya vs The State & Anr
2019 Latest Caselaw 5666 Del

$~71
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                Date of decision: 15.11.2019
+     CRL.M.C. 5784/2019
      ROHIT BASOYA                                      ..... Petitioner
                          Through:     Mr. M. Sowri Dev & Mr. Rahul
                                       Sangwan, Advs. with petitioner
                    versus
      THE STATE & ANR                                    ..... Respondents
                    Through:           Mr. Hirein Sharma, APP for State
                                       with SI Sushil Sawariya and Inspector
                                       Arvind Sharma (SHO), PS - Defence
                                       Colony.
      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

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

quashing FIR No. 51/2017 dated 23.04.2017 registered at PS - Defence

Colony and all other proceedings emanating therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for the State.

4. With the consent of the counsel for the parties, the present petition is

taken up for final disposal.

5. The present petition is filed on the ground that the parties have settled

their disputes and the respondent no. 2 have no objection if the present

petition is allowed.

6. Respondent no. 2 is personally present in Court and he has been

identified by SI Sushil Sawariya /IO and submits that matter has been settled

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

7. The petitioner and respondent no.2 have settled their disputes

amicably and decided that they shall withdraw all cases complaints etc. filed

against each other.

8. Learned counsel for the petitioner submits that the petitioner has

received the total settlement amount and prays that the present petition may

be allowed.

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

petitioner any further.

10. For the reasons afore-recorded, the FIR No. 51/2017 dated 23.04.2017

registered at PS - Defence Colony and all other proceedings emanating

therefrom are hereby quashed.

11. The petition is allowed accordingly.

12. Dasti.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 15, 2019/PB