Saurabh Kumar Keshari vs State & Ors.
2020 Latest Caselaw 1322 Del

$~33
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                              Date of decision: February 27, 2020
+    W.P.(CRL) 576/2020 and CRL.M.A. 4352/2020
       SAURABH KUMAR KESHARI                      ..... Petitioner
                         Through      Mr. Momin Fazal, Advocate
                                      alongwith petitioner in person

                         versus

       STATE & ORS.                               ..... Respondents

                         Through      Mr. Amit Peswani, Advocate for
                                      Ms.Nandita Rao, Additional
                                      Standing Counsel (Criminal) for
                                      the State with SI Sanjeet Kumar
                                      and SI Kuldeep Singh, P.S.:
                                      Mandawali, Delhi

                                      Respondent nos. 2 and 3 in person

CORAM:

       HON'BLE MR. JUSTICE BRIJESH SETHI

                         JUDGMENT

BRIJESH SETHI, J (oral)

The petitioner has filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 207/2019, under Section 308 of the Indian Penal Code, 1860, registered at P.S.: Mandawali Fazal Pur, Delhi and the proceedings emanating therefrom.

The petitioner and respondent nos.2 and 3 have submitted that they have settled their disputes vide Memorandum of Understanding dated 10th

December, 2019. It is submitted that with the intervention of the respectable persons of the society, elders and well wishers, the petitioner and respondent nos.2 and 3 have amicably resolved their disputes and have agreed that both the parties shall maintain cordial relations in future and shall not peruse the FIRs filed by them.

Respondent nos.2 and 3, who are present in Court, have reiterated the aforesaid facts and submitted that they have amicably settled the dispute. Respondent nos.2 and 3 further submitted that they have no objection to the FIR being quashed and the petition being allowed.

The Investigating Officer, who is present in Court, has identified the petitioner as well as respondent nos.2 and 3.

In view of the above settlement arrived at between the parties, this Court is of the view that no fruitful purpose would be served in keeping the parties entangled in the criminal proceedings. Accordingly, in the interest of justice, FIR No. 207/2019, under Section 308 of the IPC, registered at P.S.: Mandawali Fazal Pur, Delhi and the proceedings emanating therefrom are quashed.

Petition alongwith pending application is disposed of accordingly.

(BRIJESH SETHI) JUDGE FEBRUARY 27, 2020 savita