Mamta & Ors. vs State & Ors.
2019 Latest Caselaw 4089 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 03.09.2019
+     CRL.M.C. 4231/2019
      MAMTA & ORS.                                     ..... Petitioners
                         Through:      Mr. Manish Kumar, Adv.
                         versus
      STATE & ORS.                                      ..... Respondents
                         Through:      Mr.M.S. Oberoi, APP for State with
                                       SI Yogendra Kumar, PS - Burari
                                       Mr. Anand Ranjan, Adv. for R-2 & 3

      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                         J U D G M E N T (ORAL)

CRL. M.A. 34404/2019 Allowed, subject to all just exceptions.

Application is disposed of.

CRL.M.C. 4231/2019 Vide the present petition, the petitioners seek direction thereby

quashing FIR No. 46/2017, registered at Police Station- Burari, for the

offences punishable under Sections 288/304-A/34 IPC and all other

proceedings emanating therefrom.

Notice issued.

Notice is accepted by learned APP for the State and counsel for the

respondent Nos.2 and 3.

With the consent of the counsel for the parties, the present petition is

taken up for final disposal.

The present petition is filed on the ground that the parties have settled

their disputes and the respondent Nos. 2 and 3 have no objection if the

present petition is allowed.

Respondent No. 2 and 3 are personally present in Court with learned

counsel - Mr. Anand Ranjan, Advocate and they have been identified by SI

Yogendra Kumar/IO, PS - Burari.

The petitioners and respondent Nos. 2 and 3 have entered into an

amicable settlement vide settlement deed dated 06.07.2019. The total

settlement amount is ₹6 lakhs. Respondent Nos. 2 and 3 submit that they

have already received an amount of ₹3,50,000/-. Further, the demand draft

bearing No. 270321 dated 27.08.2018 for an amount of ₹2,50,000/- in

favour of respondent No. 2 has been handed over to the respondent Nos. 2

and 3 today in the Court.

Keeping in view the settlement arrived at between the parties, the FIR

No. 46/2017, registered at Police Station- Burari, for the offences

punishable under Sections 288/304-A/34 IPC and all other proceedings

emanating therefrom are hereby quashed.

The present petition is allowed and disposed of accordingly.

(SURESH KUMAR KAIT) JUDGE SEPTEMBER 03, 2019 PB