Mohd Irshad @ Babu Khan & Anr vs State (Govt. Of Nct Of Delhi) & Anr
2020 Latest Caselaw 1258 Del

$~48
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 25.02.2020
+      CRL.M.C. 1028/2020
       MOHD IRSHAD @ BABU KHAN & ANR          ..... Petitioners
                   Through  Mr.S.H. Ansari, Adv.

                          versus

       STATE (GOVT. OF NCT OF DELHI) & ANR       ..... Respondents
                     Through   Mr. Panna Lal Sharma, APP for State.
                               SI Raju Yadav PS Sultan Puri.
                               Respondent no.2 in person.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 4129/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.1028/2020

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

quashing of FIR No.800/2018 dated 08.10.2018, registered at PS -

Sultanpuri and all other proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and 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. Complainant/Respondent No.2 is personally present in Court with

learned counsel and he has been identified by SI Raju Yadav/IO and submits

that matter has been settled and he does not wish to prosecute the matter any

further.

8. Petitioners and respondent no.2 have mutually settled the matter

whereby resolved 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.800/2018 dated 08.10.2018,

registered at PS -Sultanpuri and consequent proceedings emanating

therefrom are quashed.

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

12. Order dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 25, 2020 ab