Darshan Mohan Singh Nanda & Anr. vs State & Ors.
2019 Latest Caselaw 4761 Del

$~35
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision:01.10.2019
+      CRL.M.C. 5025/2019
       DARSHAN MOHAN SINGH NANDA & ANR. ..... Petitioners
                  Through: Mr. Karan Babuta and Ms. Astha
                            Gupta, Advs.
                  versus

       STATE & ORS.                                       ..... Respondents
                          Through:      Mr.Tarang Shrivastava, APP for State
                                        SI Vikas, PS - Hari Nagar
                                        Mr. Ravinder Kumar and Mr. Gaurav
                                        Garg, Advs. for R-2 and 3

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL.M.A. 37423/2019 (Exemption)

1. Allowed, subject to all just exceptions.

2. This application is, accordingly, disposed of.

CRL.M.C. 5025/2019

3. Vide the present petition, the petitioners seek direction thereby

quashing FIR No. 356/2009 dated 18.11.2009 registered at Police Station -

Hari Nagar, New Delhi and all other 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 nos. 2 and 3 have no objection, if the

present petition is allowed.

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

counsel. Original Adhaar Cards of the respondent Nos. 2 and 3 are seen and

returned. Photocopies of the Adhaar Cards are already on record.

Respondent Nos. 2 and 3 submit that the matter has been settled and they do

not wish to prosecute the matter any further.

9. The petitioners and respondent nos. 2 & 3 have entered into an

amicable settlement vide settlement deed dated 19.08.2019.

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. 356/2009 dated

18.11.2009 registered at Police Station - Hari Nagar, New Delhi and all

other proceedings emanating therefrom are hereby quashed.

12. The petition is allowed accordingly.

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

(SURESH KUMAR KAIT) JUDGE

OCTOBER 01, 2019 PB