Naresh @ Naresh Sahrawat & Ors. vs State & Anr.
2019 Latest Caselaw 5297 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                     Date of decision: October 31, 2019

+      W.P.(CRL) 2933/2019 and CRL.M.A. 38304/2019 (stay)


       NARESH @ NARESH SAHRAWAT & ORS.        ..... Petitioners
                    Through Mr. Manu Padalia, Advocate
                    versus
       STATE & ANR.                        ..... Respondents

                         Through     Ms. Shivani Sharma, Advocate for
                                     Ms. Richa Kapoor, ASC for the
                                     State with SI Sandeep, P.S.:
                                     Lahori Gate

                                     DCP Monika Bhardwaj, P.S.:
                                     Mourice Nagar

                                     ACP Civil Lines Ashok Tyani,
                                     SHO M/N Ramavtar Tyagi, SI
                                     Divesh, SI Dandeep and ASI Raj
                                     Kumar
                                     Respondent nos.2 in person

CORAM:
   HON'BLE MR. JUSTICE BRIJESH SETHI
                    JUDGMENT

BRIJESH SETHI, J (oral)

1. Quashing of FIR No. 0112/2017, under Sections 308/34 IPC, registered at police station Maurice 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. Ms. Shivani Sharma, 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. Affidavit of respondent no.2 regarding settlement with the petitioners is already on record.

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. 0112/2017, under Sections 308/34 IPC, registered at police station Maurice Nagar, Delhi and the proceedings emanating therefrom are quashed qua petitioners.

7. The petition stands disposed of accordingly.

(BRIJESH SETHI) JUDGE OCROBER 31, 2019/savita