Parveen Gupta & Anr vs The State (Govt. Of Nct Of Delhi) & ...
2019 Latest Caselaw 4841 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      Date of decision: 10.10.2019

+     CRL.M.C. 4823/2019
      PARVEEN GUPTA & ANR                              ..... Petitioners
                  Through             Mr. Vikrant and Mr. Brijesh, Advs.

                         versus

      THE STATE (GOVT. OF NCT OF DELHI)
      & ANR                                      ..... Respondents
                    Through   Mr.Panna Lai Sharma, APP for State
                              with SI Kapil, PS - Farsh Bazar
                              Adv. for R-2
                              (appearance not given) with
                              respondent no.2/complainant in
                              person
      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                         J U D G M E N T (ORAL)

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

quashing FIR No. 424 dated 26.11.2018, registered at PS Farsh Bazar and

all other proceedings emanating therefrom.

2. Notice issued.

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

respondent no.2.

4. With the consent of the counsel for the parties, the present petition is

taken up for final disposal.

5. 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.

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

and he has been identified by SI Kapil/IO and submits that matter has been

settled and he does not wish to prosecute the matter any further.

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

settlement vide settlement deed dated 03.06.2019.

8. The total settlement amount is ₹1,72,000/-(Rupees One Lakh Seventy

Two Thousand only). It is submitted that the respondent no.2 has already

received an amount of ₹27,000/- (Rupees Twenty Seven Thousand only) in

cash. The demand draft bearing no.502373 dated 04.10.2019 for ₹49,000/-

(Rupees Forty Nine Thousand Only), demand draft bearing no. 747823

dated 23.09.2019 for ₹49,000/- (Rupees Forty Nine Thousand Only) and

demand draft bearing no.747825 dated 23.09.2019 for ₹47,000/- (Rupees

Forty Seven Thousand Only) are handed over to the respondent no.2 today

in the Court.

9. 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.

10. For the reasons afore-recorded, the FIR No. 424 dated 26.11.2018,

registered at PS Farsh Bazar and consequent proceedings emanating

therefrom are quashed.

11. The petition is allowed accordingly.

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

(SURESH KUMAR KAIT) JUDGE OCTOBER 10, 2019 ms