Ajay Garg @ Ajay Aggarwal vs The State Nct Of Delhi & Ors
2019 Latest Caselaw 5770 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision:19.11.2019
+      CRL.M.C. 4228/2017
       AJAY GARG @ AJAY AGGARWAL            ..... Petitioner
                    Through: Mr. A.K. Jain, Mr. R.S. Nirwan,
                             Advs.
                    versus
       THE STATE NCT OF DELHI & ORS             ..... Respondents
                     Through: Mr. Kamal Kr. Ghei, APP for State
                              with SI Sunil Kumar, PS - Keshav
                              Puram
                              Mr. H.S. Sasan, Adv. for R-2 to 5

       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. 141/2009 dated 31.05.2009 registered at Police Station

Keshav Puram and all other proceedings emanating therefrom.

2. Notice issued.

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

respondent nos.2 to 5.

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 Nos. 2 to 5 have no objection if the present

petition is allowed.

6. Respondent Nos. 2 to 5 are personally present in Court with learned

counsel - Mr. H.S. Sasan and they have been identified by SI Sunil

Kumar/IO, PS - Keshav Puram and submits that matter has been settled and

they do not wish to prosecute the matter any further.

7. The petitioner and respondent nos. 2 to 5 have entered into an

amicable settlement vide settlement agreement dated 06.06.2017.

8. The total settlement amount is ₹22,00,000/-(Rupees Twelve Lakhs). It

is submitted that the respondent No. 2 has already received an amount of

₹11,00,000/- (Rupees Eleven Lakhs). A demand draft bearing No. 506996

dated 16.11.2019 for the balance amount of ₹11,00,000/- (Rupees Eleven

Lakhs) is handed over to the respondent No. 2 today in the Court.

9. Learned counsel for the petitioner prays that the present FIR bearing

No. 141/2009 may be quashed.

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

petitioners any further.

11. For the reasons afore-recorded, the FIR No. 141/2009 dated

31.05.2009 registered at Police Station Keshav Puram and all other

proceedings emanating therefrom are hereby quashed.

12. The petition is allowed accordingly.

13. Dasti.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 19, 2019 PB