Meer Hasan & Ors vs The State (Govt. Of Nct Of Delhi) & ...
2019 Latest Caselaw 4661 Del

$~70
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                              Date of decision: 27.09.2019.
+      CRL.M.C. 4947/2019
       MEER HASAN & ORS                                   ..... Petitioners
                    Through             Mr. R. S. Mishra with Mr. Anand
                                        Mishra, Advs.
                          versus

       THE STATE (GOVT. OF NCT OF DELHI)
       & ORS                                     ..... Respondents
                     Through   Mr. K. K. Ghai, APP for the State
                               SI Ganjendra Kumar, PS Chhawla



       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL.M.A. 37122/2019(Exemption)

1. Allowed, subject to all just exceptions.

2. This application is, accordingly, disposed of.

CRL.M.C. 4947/2019

3. Vide the present petition, the petitioners seek direction thereby for

quashing FIR No 210/2019 dated 07/06/2019, registered at PS Chhawala,

for the offences punishable under Sections 323/341/354/506/34 IPC and all

other proceedings emanating therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State. 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 Nos. 2 to 6 have no objection if the present

petition is allowed.

7. Respondent No. 2 is personally present in Court and she has been

identified by SI Gajendra Kumar/IO and submits that matter has been

settled and she does not wish to prosecute the matter any further.

8. The petitioners and respondent no.2 to 6 have entered into an

amicable settlement vide MoU dated 18.09.2019.

9. Learned counsel for the petitioner submits that the petitioner has

received the total settlement amount and prays that the present petition may

be quashed.

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

petitioners any further.

11. For the reasons afore-recorded, the FIR No210/2019 dated

07/06/2019 registered at Police Station Chhawala instituted for the offences

punishable under Sections 323/341/354/506/34 IPC and consequent

proceedings therefrom are quashed.

12. The petition is allowed accordingly.

13. Order dasti, under the signature of Court Master.

(SURESH KUMAR KAIT) JUDGE SEPTEMBER 27, 2019 ms