Jitendra Prasad & Ors. vs State & Anr.
2020 Latest Caselaw 775 Del

$~6
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 05.02.2020

+     CRL.M.C. 274/2020
      JITENDRA PRASAD & ORS.                               ..... Petitioners
                          Through       Mr.D.K. Yati, Adv. with Mr.Sahib
                                        Malhotra, Adv.

                          versus

      STATE & ANR.                                          ..... Respondents
                          Through       Mr. Panna Lal Sharma, APP for State.
                                        SI Kalam Singh & ASI Satyawan,
                                        PS: Sagarpur.
                                        R-2, present in person.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 1164/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

Crl.M.A. 1165/2020

3. In view of the reasons stated in the present application, the delay of 57

days in re-filing the petition is condoned.

4. The application is, accordingly, allowed and disposed of.

CRL.M.C.274/2020 & Crl.M.A. 1163/2020

5. Vide the present petition, the petitioners seek direction thereby

quashing FIR No.680/2015 dated 02.09.2015, registered at Police Station -

Sagarpur and all other proceedings emanating therefrom.

6. Notice issued.

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

8. With the consent of the counsel for the parties, the present petition is

taken up for final disposal.

9. The present petition is filed on the ground that the parties have settled

their disputes and the respondent No.2 has no objection if the present

petition is allowed.

10. Complainant/Respondent No.2 is personally present in Court and she

has been identified by SI, Kalam Singh/IO and submits that matter has been

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

11. The petitioners and respondent no.2 have entered into an amicable

settlement vide settlement deed dated 17.09.2019.

12. Learned counsel for the petitioners prays that the present petition may

be allowed.

13. Taking into account the aforesaid facts, this Court is inclined to quash

the FIR as no useful purpose would be served in prosecuting the petitioners

any further.

14. For the reasons afore-recorded, the FIR No.680/2015 dated

02.09.2015, registered at Police Station-Sagarpur and consequent

proceedings therefrom are quashed.

15. The petition is allowed and disposed of accordingly.

16. Pending application stands disposed of.

17. Order dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 05, 2020 ab