Sutan Haider & Anr vs State & Anr.
2020 Latest Caselaw 885 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 10.02.2020
+      CRL.M.C. 6062/2019
       SULTAN HAIDER & ANR                                ..... Petitioners
                    Through             Mr. R. K. Singh, Adv.

                          versus

       STATE & ANR.                                        ..... Respondents
                          Through       Mr.Amit Chadha, APP for State.
                                        Mr. Jayant Sud, Sr. Adv. with Mr.
                                        Bakul Jain, Mr. Shailesh Poddar, Mr.
                                        Randeep Sachdeva and Mr. Savhin
                                        Gupta, Advs. with respondent no.2 in
                                        person with Authorised
                                        Representative of respondent no.2 in
                                        person
                                        Modh. Javed AR on behalf of
                                        Respondent no. 2
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 41287/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 6062/2019

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

of FIR No. 257/2018 dated 03.11.2018, 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 by counsel for

respondent no.2.

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

taken up for final disposal.

7. 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.

8. Mohd. Javed, son of Mohd Sabir and brother of the complainant, is

present in person in Court and submits that he has been authorised by

respondent no.2 who has no objection, if the present petition is allowed. For

his identification, he has produced his election card issued by Election

Commission of India bearing no. RRP0804468 where his father's name is

Mohd. Sabir who is also father of respondent no.2and Mohd. Javed has been

identified by SI Hiralal (IO), PS Krishna Nagar, Delhi and submits that

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

further.

9. Petitioners and respondent no.2 have entered into an amicable

` settlement vide memorandum of understanding dated 26.06.2019.

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

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

further.

11. For the reasons afore-recorded, FIR No. 257/2018 dated 03.11.2018,

registered at Police Station Krishna Nagar and consequent proceedings

emanating therefrom are quashed.

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

13. Order dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 10, 2020 ms

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