Harsh Aggarwal vs State (Nct Of Delhi) & Ors
2019 Latest Caselaw 5189 Del

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

                                                  Date of decision: 23.10.2019

+      CRL.M.C. 5484/2019
       HARSH AGGARWAL                                     ..... Petitioner
                   Through:             Mr. Arvind Singh, Adv.

                          versus

       STATE (NCT OF DELHI) & ORS               ..... Respondents
                     Through: ASI J.P. Sharma, PS Jagat Puri, Delhi
                               Adv. (Appearance not given) for R-2



       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL.M.A. 39053/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 5484/2019

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

quashing FIR No. 440/2015 dated 23.06.2015, registered at PS AnandVihar

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 and with the consent of the counsel for the parties, the

present petition is taken up for final disposal.

6. 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.

7. Respondent no.2/injured is personally present in Court with learned

counsel and submits that the matter has been settled and he has been

identified by SI J.P. Sharma/IO and he does not wish to prosecute the

matter any further.

8. The total settlement amount is Rs.55,000/- (Rupees Fifty Five

Thousand Only). It is submitted that the respondent nos.2&3 already

received an amount of Rs.30,000/- (Rupees Thirty Thousand only). The

balance amount of Rs.25,000/- has been paid in cash to respondent no.2.

9. The petitioner and respondent nos.2 &3 have entered into an

amicable settlement before the Court of Ld.

ACMM/(Shahdara)/Karkardooma/Delhi on 18.09.2019.

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

petitioner any further.

11. For the reasons afore-recorded, the FIR No. 440/2015 dated

23.06.2015, registered at PS Anand Vihar and consequent proceedings

emanating therefrom are quashed.

12. The petition is allowed accordingly.

13. Order dasti.

(SURESH KUMAR KAIT) JUDGE OCTOBER 23, 2019 ms