Pradeep & Ors vs State & Ors
2019 Latest Caselaw 5902 Del

$~58
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision:22.11.2019
+      CRL.M.C. 5954/2019
       PRADEEP & ORS                                        ..... Petitioners
                          Through:      Mr. B.S. Chowdhary, Adv. with
                                        petitioners in person
                          versus
       STATE & ORS                                        ..... Respondents
                          Through:      Mr. K.K. Ghei, APP for State with
                                        Inspector Gulshan Kumar, PS -
                                        Sultan Puri
                                        Respondent Nos. 2 and 3 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 40891/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 5954/2019

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

quashing FIR No. 191/2007 dated 07.02.2007 registered at Police Station -

Sultan Puri and all other proceedings emanating therefrom.

4. Notice issued.

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

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 and 3 have no objection if the

present petition is allowed.

8. Respondent Nos. 2 and 3 are personally present in Court and they

have been identified by Inspector Gulshan Kumar, PS - Sultan Puri/IO and

submits that matter has been settled and she does not wish to prosecute the

matter any further.

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

settlement vide settlement deed dated 02.11.2019.

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

No. 191/2007 may be quashed.

11. 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.

12. For the reasons afore-recorded, the FIR No. 191/2007 dated

07.02.2007 registered at Police Station - Sultan Puri and all other

proceedings emanating therefrom are hereby quashed.

13. The petition is allowed accordingly.

14. Dasti.

(SURESH KUMAR KAIT) JUDGE

NOVEMBER 22, 2019 PB