Sultan Haider & Ors. vs State & Anr.
2020 Latest Caselaw 881 Del

$~58
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 10.02.2020
+      CRL.M.C. 3969/2019
       SULTAN HAIDER & ORS.                                ..... Petitioners
                          Through       Mr. R. K. Singh, Adv.
                          versus
       STATE & ANR.                                        ..... Respondents
                          Through       Mr.Amit Chadha, APP for State with
                                        SI Hira Lal, PS Krishna Nagar, Delhi
                                        Mr. Jayant Sud, Sr. Adv. with Mr.
                                        Bakul Jain, Mr. Shailesh Poddar, Mr.
                                        Randeep Sachdeva and Mr. Savhin
                                        Gupta, Advs. 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. 33361/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 3969/2019

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

of FIR No. 246/2018 dated 21.10.2018, registered at Police Station Krishna

Nagar 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. Respondent no. 2 is personally present in Court with his learned

counsel and has been identified by SI Hiralal (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 vide memorandum of understanding dated 20.07.2019.

10. 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.

11. For the reasons afore-recorded, FIR No. 246/2018 dated 21.10.2018,

registered at Police Station Krishna Nagar and consequent proceedings

emanating therefrom are quashed.

12. The petition is allowed and disposed of accordingly.

13. Order dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 10, 2020 ms