Gurdeep Singh & Ors. vs State & Anr.
2019 Latest Caselaw 5800 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                    Date of decision: November 20, 2019

+      W.P.(CRL) 3246/2019
       GURDEEP SINGH & ORS.                               ..... Petitioners
                    Through:          Mr. Rakesh Mehra, Advocate with
                                      petitioners in person

                         Versus

       STATE & ANR.                                ..... Respondents
                         Through:     Mr. Amanpreet Singh, Advocate
                                      for Mr.Rahul Mehra, Standing
                                      Counsel for respondent No.1/State
                                      Respondent No.2 in person.

       CORAM:
       HON'BLE MR. JUSTICE BRIJESH SETHI

                         JUDGMENT

BRIJESH SETHI, J (oral)

Quashing of FIR No. 440/2018, under Sections 323/452/506/34 IPC, registered at police station Tilak Nagar, New Delhi is sought on the basis of Memorandum of Understanding of 24th October, 2019 reached between the parties.

Notice.

Mr. Amanpreet Singh, Advocate, appearing on behalf of Mr. Rahul Mehra, Standing Counsel for respondent No.1/State accepts notice and submits that respondent No.2 is present in the Court and that he has been duly identified to be complainant of FIR in question on the basis of

identity proof furnished by him.

Respondent No.2, present in the Court, submits that the dispute between the parties has been amicably resolved on the basis of Memorandum of Understanding of 24th October, 2019 and terms thereof have been fully acted upon. Respondent No.2 submits that now, no grievance against petitioners survives and so, the FIR in question and proceedings emanating therefrom be quashed.

Since the subject matter of the FIR in question stands mutually and amicably resolved between the parties, no useful purpose would be served in continuation of proceedings arising out of FIR in question.

In view of the above, FIR No. 440/2018, under Sections 323/452/506/34 IPC, registered at police station Tilak Nagar, New Delhi and the proceedings emanating therefrom, are hereby quashed qua petitioners.

This petition stands disposed of accordingly.

(BRIJESH SETHI) JUDGE NOVEMBER 20, 2019 r