Sushil Kumar & Ors vs State & Anr
2020 Latest Caselaw 1183 Del

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

                                                    Date of decision:19.02. 2020

+      CRL.M.C. 941/2020
       SUSHIL KUMAR & ORS                                    ..... Petitioners
                    Through                Mr. V. P. Dabas with Mr. Vinod
                                           Kumar Sharma, Advs.

                           versus

       STATE & ANR                                           ..... Respondent
                           Through         Mr. Panna Lal Sharma, APP for State
                                           ASI Suresh Kumar, PS Kanjhawala
                                           Respondent no.2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

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

quashing of FIR No. 371/2019 dated 18.09.2019, registered at PS

Kanjhawala and all other proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for State and by respondent no.2,

present in person 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 no.2 has no objection if the present petition is

allowed.

5. Respondent no.2 is personally present in Court and she has been

identified by SI Suresh Kumar/IO and submits that matter has been settled

and she does not wish to prosecute the matter any further.

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

settlement in the month of January, 2020 out of Court and settled all their

disputes amicably.

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. 371/2019 dated 18.09.2019,

registered at PS Kanjhawala and consequent proceedings emanating

therefrom are quashed.

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

10. Order dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 19, 2020/ms