Ramesh Sharma & Ors. vs State & Anr.
2019 Latest Caselaw 4720 Del

$~62
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 30.09.2019

+      CRL.M.C. 4974/2019
       RAMESH SHARMA & ORS.                 ..... Petitioners
                   Through: Mr. Santosh Kumar, Adv.

                          versus

       STATE & ANR.                                       ..... Respondents
                          Through:      Mr. Kamal Kr. Ghei, APP for State
                                        with ASI Geeta, PS - Rani Bagh

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 37231/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 4974/2019

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

quash FIR No. 397/2017 dated 24.10.2017, registered at Police Station -

Rani Bagh and all other proceedings emanating therefrom.

4. Notice issued.

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

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 respondent no. 2 has no objection if the present petition is

allowed.

8. Respondent no. 2 is personally present in the Court with learned

counsel and she has been identified by ASI Geeta /IO, Police Station - Rani

Bagh and submits that matter has been settled and she does not wish to

prosecute the matter any further.

9. It is submitted that the parties are neighbours and are residing in the

same building. The petitioners and respondent no.2 have entered into an

amicable settlement vide settlement deed dated 23.07.2019.

10. Taking into account the aforesaid facts, this Court is inclined to quash

the concerned FIR as no useful purpose would be served by prosecuting the

petitioners any further.

11. For the reasons afore-recorded, FIR No. 397/2017 dated 24.10.2017,

registered at Police Station - Rani Bagh and all other proceedings emanating

therefrom are hereby quashed.

12. The petition is allowed accordingly.

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

(SURESH KUMAR KAIT) JUDGE

SEPTEMBER 30, 2019 PB