Mohd. Yunus & Ors. vs The State (Govt. Of Nct Of Delhi) & ...
2020 Latest Caselaw 845 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 07.02.2020

+      CRL.M.C. 683/2020
       MOHD. YUNUS & ORS.                                  ..... Petitioners
                          Through       Md. Ather, Adv.

                          versus

       THE STATE (GOVT. OF NCT OF DELHI) & ANR.
                                                              ..... Respondents
                          Through       Mr.Izhar Ahmed, APP for State.
                                        SI Ganga Pal SI Pushpendra PS Bara
                                        Hindu Rao.
                                        Md.Rais Farooqui, Adv. for R-2 with
                                        R-2 in person.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 2824/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.683/2020

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

quashing FIR No.97/2017 dated 15.09.2017, registered at Police Station -

Bara Hindu Rao and all other proceedings emanating therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State and counsel for the

respondent no.2.

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

taken up for final disposal.

7. 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.

8. Complainant/Respondent No.2 is personally present in Court with

learned counsel and he has been identified by SI Pushpendra/IO and submits

that matter has been settled and he does not wish to prosecute the matter any

further.

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

settlement before Delhi Mediation Centre, Tis Hazari Courts, Delhi vide

settlement deed dated 16.12.2019.

10. Learned counsel for the petitioner prays that the present petition may

be allowed.

11. 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.

12. For the reasons afore-recorded, the FIR No.97/2017 dated 15.09.2017,

registered at Police Station - Bara Hindu Rao and consequent proceedings

therefrom are quashed.

13. The petition is allowed and disposed of accordingly.

14. Order dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 07, 2020 ms