Bhajan Lal @ Ram Bhajan vs The State (Govt Of Nct Of Delhi ) & ...
2019 Latest Caselaw 4234 Del

$~3
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 11.09.2019
+     CRL.M.C. 4243/2019
      BHAJAN LAL @ RAM BHAJAN                               ..... Petitioner
                         Through      Mr. M. Hasibuddin, Advocate.

                         versus

      THE STATE (GOVT OF NCT OF DELHI ) & ANR ..... Respondents
                    Through  Mr. M.S. Oberoi, APP for the State
                             with SI Arun Kumar.

      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                         J U D G M E N T (ORAL)

Crl.M.A. 34435/2019 (Exemption)

Allowed, subject to all just exceptions.

This application is, accordingly, disposed of.

CRL.M.C. 4243/2019

1. Vide the present petition, the petitioners seek direction thereby

quashing FIR No. 0023/2018 dated 24.02.2018, registered at PS - Defence

Colony for the offences punishable under Section 308 IPC and all other

proceedings emanating therefrom.

2. Notice issued.

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

respondents No.2.

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

taken up for final disposal.

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

their disputes and the respondent No. 2 have no objection if the present

petition is allowed.

6. Respondents No. 2 is personally present in Court and has been

identified by SI Arun Kumar and submits that matter has been settled and

they do not wish to prosecute the matter any further.

7. The petitioner and respondent no.2 have entered into an amicable

settlement. In terms of the settlement, respondent No. 2 has filed a no

objection certificate which is annexed as Annexure-P6 (colly).

8. 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.

9. For the reasons afore-recorded, the FIR No. 23/2018 dated 24.02.2018

registered at Police Station- Defence Colony instituted for the offences

punishable under Section 308 of the IPC and consequent proceedings

therefrom are quashed.

10. The petition is allowed accordingly.

11. Order dasti.

(SURESH KUMAR KAIT) JUDGE SEPTEMBER 11, 2019 yo