Surender Singh vs State & Ors
2019 Latest Caselaw 5766 Del

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

                                                  Date of decision: 19.11.2019

+      CRL.M.C. 5854/2019
       SURENDER SINGH                                      ..... Petitioner
                          Through       Mr. Manish Bansal, Adv with
                                        petitioner in person

                          versus

       STATE & ORS.                                        ..... Respondents
                          Through       Mr. K K Ghai, APP for State
                                        SI Pukhraj, PS Prashant Vihar
                                        Mr. Roshan Lal goel & Ms. Anju
                                        Gupta, Advs. for R-2 to 7 with
                                        respondents in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 40531/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.5854/2019

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

quashing FIR No. 253/2018 dated 22.05.2018, registered at P.S. Prashant

Vihar and all other proceedings emanating therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State and counsel for the

respondent nos.2 to 7.

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 to 7 have no objection if the present

petition is allowed.

8. Respondent No.2 to 7 are personally present in Court with learned

counsel and have been identified by SI Pukhraj/IO, P.S. Prashant Vihar and

submit that the matter has been settled and they do not wish to prosecute the

matter any further.

9. The petitioner and respondent nos.2 to 7 have entered into an

amicable settlement vide Settlement Agreement dated 06.09.2019 before the

Delhi High Court Mediation & Conciliation Centre, copy whereof has been

placed on record along with the instant petition as Annexure-B.

10. 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.

11. For the reasons afore-recorded, FIR No. 253/2018 dated 22.05.2018,

registered at P.S. Prashant Vihar and all other proceedings emanating

therefrom are quashed.

12. The petition is allowed accordingly.

13. Order dasti.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 19, 2019 sm