Jamal Mohd. Khan & Ors. vs State & Anr.
2019 Latest Caselaw 4902 Del

$~3
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision:14.10.2019

+     CRL.M.C. 4233/2019
      JAMAL MOHD. KHAN & ORS.                   ..... Petitioners
                   Through: Petitioner No. 1 in person
                         versus
      STATE & ANR.                                      ..... Respondents
                         Through:     Mr. Izhar Ahmad, APP for State with
                                      Inspector K.K. Mishra, SI Govind
                                      Singh, PS - Uttam Nagar

      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 directions thereby

quashing the FIR No. 224/2010 registered at Police Station - Uttam Nagar

and its consequential proceedings.

2. On the last date of hearing i.e. 26.09.2019, the petitioner paid an

amount of ₹10,000/- in cash to the complainant, who was present in Court

alongwith her father - Mr. Faghfur Ali.

3. On the said date, the petitioner had agreed to pay an amount of

₹20,000/- on the next date of hearing. Vide order dated 26.09.2019,

complainant who was present on that day stated that her father will come on

the next date of hearing and receive the amount of ₹20,000/- on her behalf.

She further stated that she has no objection if the present petition is allowed

thereafter.

4. The said amount of ₹20,000/- has been paid today in cash to the father

of the complainant.

5. Keeping in view the settlement arrived at between the parties, I

hereby quash the 224/2010 registered at Police Station - Uttam Nagar and

the consequent proceedings emanating thereto.

6. The petition is allowed accordingly.

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

(SURESH KUMAR KAIT) JUDGE

OCTOBER 14, 2019 PB