Sachin & Ors. vs State & Anr.
2019 Latest Caselaw 5775 Del

$~30
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 19.11.2019

+      CRL.M.C. 3364/2019
       SACHIN & ORS.                                       ..... Petitioners
                          Through      Ms. Supriya Juneja, Adv. with
                                       petitioners in person

                          versus

       STATE & ANR.                                     ..... Respondent
                          Through      Mr. Izhar Ahmed, APP for State
                                       SI Naeem Ali, PS Gokulpuri
                                       Mr. Amit Yadav, Adv. for R-2 with
                                       R-2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                         J U D G M E N T (ORAL)

1. Vide the present petition, the petitioners seek direction thereby

quashing FIR No. 360/2016 dated 04.06.2016, registered at P.S. Gokul Puri

and all other proceedings emanating therefrom.

2. Notice issued.

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

respondent no.2.

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 has no objection if the present petition

is allowed.

6. The petitioners and respondent no.2 have entered into an amicable

settlement before the Delhi Mediation Centre, Karkardooma Courts, Delhi

on 19.09.2018 for a total sum of ₹4.5 lacs to be paid by the petitioner no. 1

to respondent No. 2 towards all her claims. Out of the total settled amount,

₹3 lacs stood received by the respondent no.2 and a demand draft bearing

no.745213 dated 13.11.2019 drawn on UCO Bank has been handed over to

the respondent no.2 in the Court today towards the remaining ₹1.5 lacs by

the petitioner no.1.

7. Respondent no.2 is personally present in Court with learned counsel

and has been identified by SI Naeem Ali of P.S. Gokulpuri and submits that

since the matter has been settled and she has received the entire settled

amount, she does not wish to prosecute the matter any further.

8. 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.

6. For the reasons afore-recorded, the FIR No. 360/2016 dated

04.06.2016, registered at P.S. Gokul Puri and all other proceedings

emanating therefrom are quashed.

7. The petition is allowed accordingly.

8. Order dasti.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 19, 2019 sm