Sunil Kumar & Ors. vs State & Anr.
2019 Latest Caselaw 5932 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                     Date of decision: November 25, 2019

+      W.P.(CRL) 3295/2019
       SUNIL KUMAR & ORS.                                  ..... Petitioners
                    Through:           Mr. Siddharth & Mr.Surender
                                       Chaudhary, Advocates with
                                       petitioners in person.

                          Versus

       STATE & ANR.                                    ..... Respondents
                          Through:     Mr. G.M. Farooqui, Additional
                                       Public Prosecutor for respondent
                                       No1/State with SI Narender Singh
                                       Respondent No.2 in person.
       CORAM:
       HON'BLE MR. JUSTICE BRIJESH SETHI

                          JUDGMENT

BRIJESH SETHI, J (oral)

Quashing of FIR No. 454/2016, under Section 308/379 IPC, registered at police station Uttam Nagar, New Delhi is sought on the basis of Memorandum of Understanding of 22nd October, 2018 reached between the parties.

Notice.

Mr. G.M. Farooqui, learned Additional Public Prosecutor for respondent No.1/State accepts notice and submits that respondent No.2 is present in the Court and he has been duly identified to be the 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 in terms of Memorandum of Understanding of 22nd October, 2018 and 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. 454/2016, under Section 308/379 IPC, registered at police station Uttam Nagar, New Delhi and the proceedings emanating therefrom, are hereby quashed qua petitioners.

This petition stands disposed of accordingly.

(BRIJESH SETHI) JUDGE NOVEMBER 25, 2019 r