Manpreet Singh & Ors. vs State & Anr.
2020 Latest Caselaw 1071 Del

$~56
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 17.022020

+      CRL.M.C. 874/2020
       MANPREET SINGH & ORS.                                .... Petitioners
                          Through       Mr.Manjeet Singh Sharma, Adv. with
                                        petitioners in person
                          versus

       STATE & ANR.                                        .... Respondents
                          Through       Mr.Panna Lal Sharma, APP for State
                                        with ASI Rajender Sngh, PS Tilak
                                        Nagar, Delhi
                                        Mr.Sumit Sarna and Ms.Mamta
                                        Sarna, Advs. for R-2 with R-2 in
                                        person
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                    J U D G M E N T (ORAL)

CRL. M.A. 3565/2020 (for exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.874/2020

3. Vide the present petition, petitioners seeks direction thereby for

quashing of FIR No. 318/2019 dated 29.06.2019, registered at PS Tilak

Nagar, Delhi and all other proceedings arising therefrom.

4. Notice issued.

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

respondent no.2 and with the consent of counsel for parties, the present

petition is taken up for final disposal.

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

their disputes and respondent No. 2 has no objection if the present petition is

allowed.

7. Respondent No. 2 is personally present in Court with her learned

counsel and she has been identified by ASI Rajnender Singh (IO) and

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

matter any further.

8. Petitioners and respondent no.2 have entered into an amicable

settlement before Delhi Mediation Centre, Tis Hazari Courts, Delhi vide

settlement dated 27.01.2020.

9. The total settlement amount is ₹7,00,000/-(Rupees Seven Lakhs

only). It is submitted that respondent No. 2 has already received an amount

of ₹3,50,000/- (Rupees Three Lakhs Fifty Thousand only). A demand draft

bearing No.023006 dated 10.02.2020 for the balance amount of ₹3,50,000/-

(Rupees Three Lakhs Fifty Thousand only) is handed over to respondent

No. 2 today in Court.

10. 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.

11. For the reasons afore-recorded, FIR No. 318/2019 dated 29.06.2019,

registered at PS Tilak Nagar, Delhi and consequent proceedings emanating

therefrom are quashed.

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

13. Order dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 17, 2020/rk