Ashutosh Garg vs State & Anr.
2019 Latest Caselaw 4843 Del

$~42
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 10.10.2019

+      CRL.M.C. 5096/2019
       ASHUTOSH GARG                                       ..... Petitioner
                          Through       Mr.S.S. Haider, Adv.

                          versus

       STATE & ANR.                                        ..... Respondents
                          Through       Mr.K.K. Ghei, APP for State.
                                        Insp.Dharmendra Kumar EOW.
                                        Mr.Pradeep Rana, Adv. for R-2 & 3
                                        with R-2 & 3 in person.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 37727/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.5096/2019

3. Vide the present petition, the petitioner seeks direction thereby

quashing FIR No.185/2017 dated 03.07.2017, registered at PS - Kotwali,

District North 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 & 3 are personally present in Court with learned

counsel and they have produced their Aadhar Cards of Rohit Wadhwa

bearing No.695611611326 and Amit Wadhwa bearing No.829821515558

and submit that matter has been settled and they do not wish to prosecute the

matter any further.

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

amicable settlement before Delhi Mediation Centre, Tis Hazari Courts,

Delhi vide settlement deed dated 15.02.2019.

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

petitioner any further.

11. For the reasons afore-recorded, the FIR No.185/2017 dated

03.07.2017, registered at PS - Kotwali, District North Delhi and consequent

proceedings therefrom are quashed.

12. The petition is allowed and disposed of accordingly.

13. Order dasti.

(SURESH KUMAR KAIT) JUDGE OCTOBER 10, 2019 ab