Smt.Mamta & Ors. vs State & Anr.
2019 Latest Caselaw 5801 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                    Date of decision: November 20, 2019

+      W.P.(CRL) 2307/2019

       SMT. MAMTA & ORS                      ..... Petitioners

                          Through      Mr. H.S. Dhawan, Advocate

                          versus

       STATE & ANR.                          ..... Respondents

                          Through      Mr. R.S. Kundu, ASC with Mr.
                                       Hitesh Vali, Mr. Shivam Saharan
                                       and     Mr.   Suman    Saharan,
                                       Advocates for State/Respondent
                                       no.1 with SI G.R. Meena, P.S.:
                                       Ranjit Nagar
                                       Respondent no.2 in person
CORAM:
       HON'BLE MR. JUSTICE BRIJESH SETHI

                          JUDGMENT

BRIJESH SETHI, J (oral)

The petitioners have filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 0246/2018, under sections 323/341/356/379/34 of the Indian Penal Code, 1860 ('IPC'), registered at P.S.: Ranjit Nagar and the proceedings emanating therefrom.

The petitioners and respondent no.2 submitted that they have settled their disputes on their own free will, without any force or coercion. Respondent no.2 states that he does not want to pursue the matter.

Respondent no.2, who is present in Court, has reiterated the aforesaid facts and submitted that they have amicably settled their dispute. Respondent no.2 further submitted that he has no objection to the FIR being quashed and the petition being allowed.

The Investigating Officer, who is present in Court, has identified the petitioners as well as respondent no.2.

In view of the above settlement arrived at between the parties, this Court is of the view that no fruitful purpose would be served in keeping the parties entangled in the criminal proceedings. Accordingly, in the interest of justice, FIR No. 0246/2018, under sections 323/341/356/379/34 of the IPC, registered at P.S.: Ranjit Nagar and the proceedings emanating therefrom are quashed.

Petition is disposed of accordingly.

(BRIJESH SETHI) JUDGE NOVEMBER 20, 2019 savita