Gautam @ Gesu & Ors. vs State & Anr.
2019 Latest Caselaw 5212 Del

Citation : 2019 Latest Caselaw 5212 Del
Judgement Date : 24 October, 2019

Delhi High Court

Gautam @ Gesu & Ors. vs State & Anr. on 24 October, 2019

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of decision: October 24, 2019

+     CRL. M.C.5430/2019 and CRL.M.A. 38859/2019
      GAUTAM @ GESU & ORS                           ..... Petitioners
                     Through   Mr. Rajan Chaudhary, Advocate
                     versus
      STATE & ANR.                          ..... Respondents
                     Through   Ms. Neelam Sharam, APP for the
                               State with SI Mahipal Singh, P.S.:
                               Parsad Nagar
                                        Respondent no.2 in person
CORAM:
      HON'BLE MR. JUSTICE BRIJESH SETHI
                    JUDGMENT

BRIJESH SETHI, J (oral)

1. Quashing of FIR No. 294/2018, under Sections 326/34 IPC r/w Section 25/54 of Arms Act, registered at police station Parsad Nagar, Delhi is sought on the ground that the dispute between the parties stands amicably settled. Respondent no.2 is present in the court today and submits that he has settled the dispute with the petitioners without any undue influence, coercion or pressure from any source whatsoever.

2. Notice.

3. Mr. Amit Peswani, learned counsel for the respondent/State accepts notice and submits that petitioners as well as respondent No.2/ complainant of this FIR, who are present in the Court have been duly identified by the Investigating Officer of this case.

4. The petitioners and respondent no.2 have submitted that they have settled their disputes vide settlement/compromised deed on 01.10.2019.

5. Respondent No.2, present in the Court, submits that the dispute between the parties has been amicably resolved. Respondent No.2 further submits that now no dispute with petitioners survives and therefore, the proceedings arising out of the FIR in question be brought to an end.

6. Since the dispute stands amicably resolved between the parties, the petition is allowed and FIR No. 294/2018, under Sections 326/34 IPC r/w Section 25/54 of Arms Act, registered at police station Parsad Nagar, Delhi and the proceedings emanating therefrom are quashed qua petitioners.

7. The petition stands disposed of. The other pending application also stands disposed of.

(BRIJESH SETHI) JUDGE OCROBER 24, 2019/savita