Shipra Keshari & Anr. vs State & Anr.
2020 Latest Caselaw 1327 Del

$~31
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                              Date of decision: February 27, 2020
+    W.P.(CRL) 567/2020 and CRL.M.A. 4314/2020
       SHIPRA KESHARI & ANR.                        ..... Petitioners
                          Through      Mr. Dhananjay Kumar, Advocate
                                       alongwith petitioners in person

                          Versus

       STATE & ANR.                                 ..... Respondents

                          Through      Ms. Shivani Sharma, Advocate for
                                       Ms. Richa Kapoor, Additional
                                       Standing Counsel for the
                                       State/Respondent no.1 with SI
                                       Sanjeet Kumar and SI Kuldeep
                                       Singh, P.S.: Mandawali, Delhi

                                       Respondent no.2 in person

CORAM:

       HON'BLE MR. JUSTICE BRIJESH SETHI

                          JUDGMENT

BRIJESH SETHI, J (oral)

The petitioners have filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 208/2019, under Section 308 of the Indian Penal Code, 1860, registered at P.S.: Mandawali Fazal Pur, Delhi and the proceedings emanating therefrom.

The petitioners and respondent no.2 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 no.2 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 no.2, who is present in Court, has reiterated the aforesaid facts and submitted that he has amicably settled the dispute. Respondent no.2 further submitted that he has no objection to the FIR being quashed and the petition being allowed.

The Investigating Officer, who is present in Court, has identified the petitioners as well as respondent no.2.

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. 208/2019, 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