Inderjeet Singh & Ors vs The Govt. Of Nct Of Delhi & Anr
2019 Latest Caselaw 4714 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 30.09.2019

+     CRL.M.C. 4537/2019
      INDERJEET SINGH & ORS                               ..... Petitioners
                         Through:      Mr.Mohit Mathur, Sr. Adv. with
                                       Mr.Gaurav Dua, Adv.

                         versus

      THE GOVT. OF NCT OF DELHI & ANR           ..... Respondents
                    Through: Mr.Hirein Sharma, APP for State.
                             Mr.Kirti Uppal, Sr. Adv. with
                             Mr.Pramod Kumar, Adv. with
                             Mr.Anurag Kasana, Mr.Arbind Yadav
                             & Mr.Ravish Verma, Advs. for R-2.
                             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. 35476/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.4537/2019

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

quashing FIR No. 703/2013 dated 29.11.2013, registered at PS -

Kalyanpuri, for the offences punishable under Sections 307/308/34 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 no.2.

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 No.2 has no objection if the present

petition is allowed.

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

settlement vide settlement/compromise deed dated 30.08.2019.

9. Respondent No.2 is personally present in Court with learned counsel

and they have been identified by SI R.S. Pandit/IO and submit that matter

has been settled and he does not wish to prosecute the matter any further.

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. 703/2013 dated

29.11.2013, registered at PS - Kalyanpuri, for the offences punishable under

Sections 307/308/34 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 30, 2019/ab