Shri Jay Ram & Ors. vs State & Ors.
2020 Latest Caselaw 1199 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 20.02.2020
+     CRL.M.C. 129/2020
      SHRI JAY RAM & ORS.                                ..... Petitioners
                      Through            Mr. Mohit Bangwal, Adv.
                      versus
      STATE & ORS.                                          ..... Respondents
                      Through            Mr.Amit Chadha, APP for State.
                                         SI Pankaj Saroha, PS Paschim Vihar
                                         East
                                         Mr. Abhiesumat Gupta, Adv. for
                                         respondents
                                         Respondent nos.2 to 5 in person
      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT
                   J U D G M E N T (ORAL)

CRL. M.A. 556/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 129/2020

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

quashing of FIR No. 261/2016 dated 02.06.2016, registered at PS Nangloi

and all other proceedings arising therefrom.

4. Notice issued.

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

respondent nos.2 to 5 in person 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 nos. 2 to 5 have no objection if the present

petition is allowed.

7. Respondent nos. 2 to 5 are personally present in Court and they have

been identified by SI Pankaj Saroha/IO and submits that matter has been

settled and they do wish to prosecute the matter any further.

8. Petitioners and respondent no.2 to5 have entered into an amicable

settlement before Judge Incharge, Delhi Mediation Centre, Tis Hazari Couts

on 30.07.2019 and settled all their disputes.

9. 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.

10. For the reasons afore-recorded, FIR No. 261/2016 dated 02.06.2016,

registered at PS Nangloi and consequent proceedings emanating therefrom

are quashed.

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

12. Order dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 20, 2020/ms