Hari Shankar & Ors. vs State & Anr.
2019 Latest Caselaw 5080 Del

$~64
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of decision: 21.10.2019.

+      CRL.M.C. 5372/2019
       HARI SHANKAR & ORS.                                ..... Petitioners
                    Through             Ms. Saloni Kaushik, Adv.

                          versus
       STATE & ANR.                                 ..... Respondents
                          Through       Mr.Panna Lal Sharma, APP for State.
                                        Insp. Vinay Kumar, ATO/Khajuri
                                        Khas

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL.M.A. 38677/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 5372/2019

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

quashing FIR No. 141/2006 dated 01.04.2006, registered at PS Khajuri

Khas and all other proceedings emanating therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State.

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 and he has been

identified by SI Vinay Kumar /IO because the Respondent

no.2/complainant herein, is accused in case FIR No. 141/2006 and submits

that matter has been settled and he does not wish to prosecute the matter any

further.

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

settlement before Delhi Mediation Centre, Karkardooma Courts, Delhi vide

settlement deed dated 11.01.2019.

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. 141/2006 dated

01.04.2006, registered at PS Khajuri Khas aand consequent proceedings

emanating therefrom are quashed.

12. The petition is allowed accordingly.

13. Order dasti.

(SURESH KUMAR KAIT) JUDGE OCTOBER 21, 2019 ms