Ravinder Kumar & Ors vs The Govt. Of Nct Of Delhi & Ors
2019 Latest Caselaw 4712 Del

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*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 30.09.2019

+       W.P.(CRL) 2521/2019
        RAVINDER KUMAR & ORS                                ..... Petitioners
                           Through:      Mr.Kirti Uppal, Sr. Adv. with
                                         Mr.Pramod Kumar, Mr.Anurag
                                         Kasana, Mr.Arbind Yadav &
                                         Mr.Ravish Verma, Advs.

                           versus

        THE GOVT. OF NCT OF DELHI & ORS           ..... Respondents
                      Through: Mr.Amit Peshwani Adv. for
                               Ms.Nandita Rao, ASC for GNCTD.
                               Mr.Mohit Mathur, Sr. Adv. with
                               Mr.Gaurav Dua, Adv. for R-2 to 6.
                               SI R.S. Pandit PS Kalyan Puri.

        CORAM:
        HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

CRL. M.A. 35490/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

W.P.(Crl.) 2521/2019

3. Vide the present petition, the petitioner seeks direction thereby

quashing FIR No. 709/2013, registered at PS - Kalyan Puri, for the offences

punishable under Sections 148/427/149/506/323/341 IPC and all other

proceedings emanating therefrom.

4. Notice issued.

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

respondent nos.2 to 6.

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

taken up for final disposal.

7. 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.

8. Respondent Nos.2 to 6 are personally present in Court with learned

counsel and they have been identified by SI R.S.Pandit/IO and submits that

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

further.

9. The petitioner and respondent nos.2 to 6 have entered into an

amicable settlement vide settlement deed dated 30.08.2019.

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 No. 709/2013, registered at

PS - Kalyan Puri, for the offences punishable under Sections

148/427/149/506/323/341 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 30, 2019 ab