Karan Singh Yadav & Ors. vs State & Anr.
2020 Latest Caselaw 780 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 05.02.2020

+     CRL.M.C. 272/2020
      KARAN SINGH YADAV & ORS.                             ..... Petitioners
                          Through       Mr. Rajan Misra, Adv.

                          versus

      STATE & ANR.                                          ..... Respondents
                          Through       Mr. Panna Lal Sharma, APP for State.
                                        Mr.D.K. Yati, Adv. with Mr.Sahib
                                        Malhotra, Adv. for R-2.
                                        ASI Satyawan PS North Vasant Kunj.
                                        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. 1157/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

Crl.M.A. 1158/2020

3. In view of the reasons stated in the present application, the delay of 63

days in re-filing the petition is condoned.

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

CRL.M.C.272/2020 & Crl.M.A. 1156/2020

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

quashing FIR No. 679/2015 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 counsel for the

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 with

learned counsel and she has been identified by SI Satyawan/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 on 17.09.2019 and all the disputes have been settled.

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. 679/2015 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. Order Dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 05, 2020 ab