Sher Ali @ Iran & Anr vs The State & Anr
2019 Latest Caselaw 4760 Del

$~40
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of decision: 01.10.2019.
+      CRL.M.C. 5046/2019
       SHER ALI @ IRAN & ANR                        ..... Petitioners
                     Through:           Mr. R. K. Singh, Adv.

                          versus

       THE STATE & ANR                              ..... Respondents
                     Through:           Mr. Kamal Kumar Ghai, APP for
                                        State
                                        SI Ravinder, PCR Central Zone.
                                        SI Dharmendra, PS Ranjeet Nagar
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL.M.A. 37474/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 5046/2019

3. Vide the present petition, the petitioner seeks quashing of FIR No.

076/2017 dated 09.02.2017, registered at PS Ranjeet Nagar and

consequential proceedings emanating therefrom.

4. Notice issued.

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

respondent no.2.

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 No. 2 has no objection if the present

petition is allowed.

8. Respondent No. 2 is personally present in Court with learned counsel

and he has been identified by SI Ravinder Kumar/IO and submits that the

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 before the mediation cell on 27.07.2019.

10. 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.

11. For the reasons afore-recorded, the FIR No FIR No. 076/2017 dated

09.02.2017, registered at PS Ranjeet Nagar and consequent proceedings

therefrom are quashed.

12. The petition is accordingly allowed disposed of.

13. Order dasti, under the signature of Court Master.

(SURESH KUMAR KAIT) JUDGE OCTOBER 01, 2019 ms