Shri Baljeet Singh & Ors. vs State & Anr.
2019 Latest Caselaw 5038 Del

$~53
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          Date of decision: 18.10.2019
+      CRL.M.C. 5322/2019
       SHRI BALJEET SINGH & ORS.               ..... Petitioners
                     Through  Mr. Krishan Dev Pandey, Adv.

                          versus

       STATE & ANR.                                 ..... Respondents
                          Through       Mr. Izhar Ahmed, APP for State
                                        SI Sumit, PS Aman Vihar
                                        Mr. Narender Singh, Adv. for R-2
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL.M.A. 38487/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 5322/2019

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

quashing of FIR No. 1476 dated 20.12.2014, registered at PS Aman Vihar

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 no.2 has no objection if the present

petition is allowed.

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

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

has been settled and she does not wish to prosecute the matter any further.

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

settlement vide family settlement deed dated 06.09.2019.

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

petitioners any further.

11. For the reasons afore-recorded, the FIR No. 1476 dated 20.12.2014,

registered at PS Aman Vihar and consequent proceedings emanating

therefrom are quashed.

12. The petition is allowed accordingly.

13. Order dasti.

(SURESH KUMAR KAIT) JUDGE OCTOBER 18, 2019 ms