Naveen & Ors. vs State & Anr.
2019 Latest Caselaw 5084 Del

$~74
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision: 21.10.2019
+      CRL.M.C. 5399/2019
       NAVEEN & ORS.                                      ..... Petitioners
                          Through     Mr.Satish K. Sansi, Adv. with
                                      petitioners in person.

                          versus

       STATE & ANR.                                    ..... Respondents
                          Through     Mr. Izhar Ahmad, APP for State.
                                      ASI Jai Bhagwan PS Vijay Vihar.

       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 quashing of FIR

No.573/2016 dated 24.07.2016 registered at Police Station Vijay Vihar

instituted for the offences punishable under Sections 324/34 of the IPC and

consequent proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for the State and respondent no.2

and with the consent of the counsel for the parties, the present petition is

taken up for final disposal.

4. 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.

5. The complainant is present in person and has been identified by ASI

Jai Bhagwan and submits that matter has been settled and she does not wish

to prosecute the matter any further.

6. 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.

7. For the reasons afore-recorded, the FIR No.573/2016 dated

24.07.2016 registered at Police Station Vijay Vihar instituted for the

offences punishable under Sections 324/34 of the IPC and consequent

proceedings emanating therefrom are quashed.

8. The petition is allowed accordingly.

9. Order dasti.

(SURESH KUMAR KAIT) JUDGE OCTOBER 21, 2019 ab