Mohd. Babu Quraishi @ Haji Babu & ... vs State Of Nct Of Delhi & Ors.
2020 Latest Caselaw 3496 Del

$~23
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 22.12.2020
+      CRL.M.C. 2176/2020
       MOHD. BABU QURAISHI @ HAJI BABU & ORS...... Petitioners
                    Through  Mr. Matloob Alam, Adv.

                           versus

       STATE OF NCT OF DELHI & ORS.              ..... Respondents
                     Through   Mr. Izhar Ahmad, APP for State
                               SI Shailender
                               Mr. Khalil A Ansari, Adv. for R-2&3
                               with respondent nos. 2 and 3 in
                               person through V.C.
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

The hearing has been conducted through video conferencing.

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

quashing of FIR No. 1421/2015 dated 29.09.2015, registered at PS Jamia

Nagar and all other proceedings arising therefrom.

2. Notice issued.

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

respondent nos.2 and 3 and with the consent of counsel for parties, the

present petition is taken up for final disposal.

4. The present petition is filed on the ground that parties have settled

their disputes and respondent nos. 2 and 3 have no objection if the present

petition is allowed.

5. Respondent nos. 2 and 3 are personally present in Court with learned

counsel and they have been identified by SI Shailender/IO and submits that

matter has been settled and they do not wish to prosecute the matter any

further.

6. Petitioners and respondent nos. 2 and 3 have settled their disputes

and have entered into an amicable settlement vide compromise deed dated

17.10.2020 and additional MOU dated 2012.2020

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

FIR as no useful purpose would be served in prosecuting petitioners any

further.

8. For the reasons afore-recorded, FIR No. 1421/2015 dated 29.09.2015,

registered at PS Jamia Nagar and consequent proceedings emanating

therefrom are quashed.

9. The petition is, accordingly, allowed and disposed of.

10. The order be uploaded on the website forthwith.

(SURESH KUMAR KAIT) JUDGE DECEMBER 22, 2020/ms