Neeraj Kumar @ Rohit & Ors vs State (Govt. Of Nct Of Delhi) & Anr
2020 Latest Caselaw 1380 Del

$~38
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 28.02.2020

+      CRL.M.C. 1140/2020
       NEERAJ KUMAR @ ROHIT & ORS                           ..... Petitioners
                          Through       Mr.Paritosh Sharma, Adv.

                          versus

       STATE (GOVT. OF NCT OF DELHI) & ANR       .... Respondents
                     Through   Mr. Izhar Ahmad, APP for State with
                               SI Sandeep Rawat and SI R.S.Pandit,
                               PS Kalyanpuri, Delhi
                               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. 4448/2020 (for exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.1140/2020

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

quashing of FIR No. 67/2018 dated 15.02.2018, registered at Police Station

Kalyanpuri, Delhi and all other proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by respondent No. 2

present in Court 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. Respondent No. 2 is personally present in Court and has been

identified by SI Sandeep Rawat (IO) and submits that matter has been

settled and she does not wish to prosecute the matter any further.

8. Petitioners and respondent No. 2 have entered into an amicable

settlement 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. 67/2018 dated 15.02.2018,

registered at PS Kalyanpuri, Delhi and consequent proceedings emanating

therefrom are hereby quashed.

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

12. Order dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 28, 2020/rk