Delhi High Court
Amarjeet Singh & Ors. vs State & Anr. on 15 October, 2019
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 15.10.2019.
+ CRL.M.C. 5229/2019
AMARJEET SINGH & ORS. ..... Petitioners
Through Mr. S. Chaurihaa with Mr. Vijay
Sharma, Adv.
versus
STATE & ANR. ..... Respondents
Through Mr. Kamal Kr. Ghei, APP for State
Adv. (appearance not given) for R-2
Respondent no.2 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. 0215/2016 dated 27.04.2016, registered at PS Sarojini
Nagar 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 Hemant/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 14.01.2019 have settled their disputes
amicably.
8. Learned APP has opposed the present petition and submits that if this
Court is inclined to quash the FIR, then heavy cost may be imposed upon the
petitioners/accused as due to the offences committed, the government
machinery came into motion and the precious public time of the Court has
been wasted.
9. At this stage, learned counsel appearing on behalf of the petitioners,
on instructions, has come forward and submits that petitioner no.2 (Neeraj
Kumar), the then owner of L.K. Group company will contribute an amount
of ₹50,000/- towards some welfare purposes.
10. Accordingly, in view of the settlement arrived between the parties, I
hereby quash the FIR and direct petitioner no.2 to pay an amount of
₹50,000/- within four weeks.
11. Out of the cost amount, an amount of ₹25,000/- shall be paid in
favour of Blind School, Amar Colony, New Delhi; further an amount of
₹15,000/- shall be paid in favour of Deaf and Dumb School, Darya Ganj,
New Delhi and remaining amount of ₹10,000/- to be deposited in favour of
Delhi High Court Legal Services Committee.
12. It is made clear that if the cost amount is not paid within the time as
directed by this Court, the Registrar General of this Court is directed to
ensure the recovery of the same as per law.
13. 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.
14. For the reasons afore-recorded, the FIR No. 0215/2016 dated
27.04.2016, registered at PS Sarojini Nagar and consequent proceedings
emanating therefrom are quashed.
15. The petition is allowed accordingly.
16. Order dasti, under the signature of Court Master.
(SURESH KUMAR KAIT)
JUDGE
OCTOBER 15, 2019/ms
