M/S Krishna Ferro Products Ltd. & ... vs State (Nct Of Delhi) & Anr.
2019 Latest Caselaw 5013 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                    Date of decision: 17.10.2019

+     W.P.(CRL) 2006/2019 & Crl. M.A. 31870/19
      M/S KRISHNA FERRO PRODUCTS LTD. & ORS
                                                       ..... Petitioner
                        Through      Mr. Aprit Bhatacharyya, Ms. Roma
                                     Bedi, Advocates.

                        Versus

      STATE (NCT OF DELHI) & ANR                ..... Respondent
                    Through   Mr. Amanpreet Singh for Mr. Rahul
                              Mehra, Standing Counsel for
                              Respondent No. 1/State.
                              Insp. Suresh Chand from PS EOW
                              Ms. Priyanka Tomar, Adv. Along
                              with AR Mr. Subhankar Majumdar
                              for R-2.

      CORAM:
      HON'BLE MR. JUSTICE BRIJESH SETHI

                        JUDGMENT

BRIJESH SETHI, J (ORAL)

W.P.(CRL) 2006/2019

1. Original AR of Respondent no. 2 as well as current authorized AR of

the respondent no. 2 namely Mr. Subhankar Majumdar are present and

submit that the matter has been settled between the parties and therefore, quashing of FIR No. 143/2017, under Sections 406/420/120B IPC,

registered at police station EOW, New Delhi is sought.

2. Notice. Learned ASC accepts notice.

3. It is submitted by both the parties that the dispute between them

has been amicably resolved and therefore, the FIR in question and

proceedings emanating there from be quashed.

4. In view of the fact that both the parties have resolved their dispute

amicably, 143/2017, under Sections 406/420/120B IPC, registered at

police station EOW, New Delhi and proceedings emanating there from,

are hereby quashed qua petitioner.

5. Petition along with pending application stands disposed of.

BRIJESH SETHI, J

OCTOBER 17, 2019 AK