Rajendra Yadav & Anr. vs The State & Anr.
2019 Latest Caselaw 6032 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                          Date of decision: November 27, 2019

+      W.P.(CRL) 3319/2019 & Crl.M.A. 41290/2019
       RAJENDRA YADAV & ANR.                   ..... Petitioners
                   Through: Mr. R.N.Sharma & Mr. Avinash
                             Vasts, Advocates with petitioners
                             in person

                              Versus

       THE STATE & ANR.                                      ..... Respondents
                     Through:                 Mr. Sanjay Lao, Additional
                                              Standing Counsel for respondent
                                              No.1/State with SI Dharmender
                                              Mr. Rajender Yadav, Advocate
                                              with respondent No.2 in person.

+      W.P.(CRL) 3320/2019 & Crl.M.A. 41293/2019
       ANIL KUMAR & ORS.                                          ..... Petitioners
                    Through:                  Mr. Rajender Yadav, Advocate
                                              with petitioners in person

                              Versus

       THE STATE & ORS.                                      ..... Respondents
                     Through:                 Mr. Sanjay Lao, Additional
                                              Standing Counsel for respondent
                                              No.1/State with SI Dharmender
                                              Mr. R.N.Sharma & Mr. Avinash
                                              Vasts, Advocates with respondents
                                              No.2 & 3 in person.
W.P.(Crl.) 3319/2019 & W.P.(Crl.) 3320/2019                                           1
        CORAM:
       HON'BLE MR. JUSTICE BRIJESH SETHI

                              JUDGMENT

BRIJESH SETHI, J (oral)

In the above captioned first petition, quashing of FIR No.391/2019, under Section 380/451 IPC and in the above captioned second petition, quashing of FIR No.340/2019, under Sections 323/336/451 /506/34 IPC, both registered at police station Dwarka North, New Delhi, is sought on the ground that the dispute between the parties has been amicably resolved in terms of Settlement/Compromise Deed of 18th November, 2019.

Since the subject matter of these two FIRs is essentially similar, with the consent of counsel representing both the sides, these petitions have been heard together and are being disposed of by this common judgment.

Notice.

Mr. Sanjay Lao, learned Standing Counsel for respondent/State accepts notice and submits that petitioners as well as complainants of FIR in question are present in the Court and they have been duly identified by Investigating Officer of these cases.

Complainants of these FIRs submit that the dispute inter se has been amicably resolved and now, no grievance against each other

W.P.(Crl.) 3319/2019 & W.P.(Crl.) 3320/2019 2 survives and, therefore, the proceedings arising out of FIR in question be brought to an end.

Heard.

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

In view of the above, FIR No.391/2019, under Section 380/451 IPC and in the above captioned second petition, quashing of FIR No.340/2019, under Sections 323/336/451 /506/34 IPC, both registered at police station Dwarka North, New Delhi and proceedings emanating therefrom are hereby quashed.

The petitions and applications stand disposed of.

(BRIJESH SETHI) JUDGE NOVEMBER 27, 2019 r

W.P.(Crl.) 3319/2019 & W.P.(Crl.) 3320/2019 3