Ram Das & Ors. vs State & Anr
2020 Latest Caselaw 1203 Del

$~7
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                Date of decision: 20.02. 2020

+     CRL.M.C. 629/2020
      RAM DAS & ORS.                                       .... Petitioners
                          Through      Mr.Mohit Bangwal, proxy counsel

                          versus

      STATE & ANR.                                       .... Respondents
                          Through      Mr. Hirein Sharma, APP for State
                                       with ASI Shiv Kumar, PS Jagat Puri
                                       R-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. 224/2019 dated 16.8.2019, registered at PS Jagat Puri,

Delhi and all other proceedings arising therefrom.

2. Notice issued.

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

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 he has been

identified by ASI Shiv Kumar (IO) and submits that matter has been settled

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

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

settlement vide Memorandum of Understanding/Compromise Deed dated

20.01.2020 and settled all their disputes.

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. 224/2019 dated 16.8.2019,

registered at PS Jagat Puri, Delhi and consequent proceedings emanating

therefrom are quashed.

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

10. Order dasti.

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