Avinash Kumar & Ors vs State N.C.T Of Delhi & Ors.
2019 Latest Caselaw 4710 Del

$~76
*        IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      Date of decision: 30..09.2019.

+        CRL.M.C. 5019/2019
         AVINASH KUMAR & ORS                                 ..... Petitioners
                     Through:               Mr. Ajay Kumar, Adv.

                             versus

         STATE N.C.T OF DELHI & ORS.               ..... Respondents
                        Through: Mr. Panna Lal Sharma, APP for State.
                                 SI Kuldeep Singh, PS Subhash Place
                                 Mr. Vipin, Adv. for R-2

         CORAM:
         HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                             J U D G M E N T (ORAL)

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

quashing FIR No. 271/2016 dated 28/03/2016, registered at PS Subhash

Place and all other proceedings emanating therefrom.

2. Notice issued.

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

respondent 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 has no objection if the present

petition is allowed.

6. Respondent No. 2 is personally present in Court with the learned

counsel and has been identified by SI Kuldeep Singh/IO and submits that

the matter has been settled and she does not wish to prosecute the matter

any further.

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

settlement vide settlement deed dated 31.07.2019.

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

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

be quashed.

9. 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.

10. For the reasons afore-recorded, the FIR No. 271/2016 dated

28/03/2016, registered at PS Subhash Place and consequent proceedings

emanating therefrom are quashed.

11. The petition is allowed accordingly.

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

(SURESH KUMAR KAIT) JUDGE SEPTEMBER 30, 2019 ms