Shri Rajeev Sharma & Ors. vs State & Anr.
2020 Latest Caselaw 928 Del

$~3
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 11.02.2020

+     CRL.M.C. 378/2020
      SHRI RAJEEV SHARMA & ORS.              ..... Petitioners
                    Through Mr. Harsh Gola, Adv.

                           versus

      STATE & ANR.                                  ..... Respondents
                           Through     Mr. Amit Chadda, APP for State
                                       SI Anuj Kumar, PS Gandhi Nagar
                                       Mr. Pankaj Chauhan, 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. 1596/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.A. 1597/2020

3. In view of the averments made in the application, the application is

allowed and disposed of.

CRL.M.C. 378/2020

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

quashing of CC No.209/2016 Police Station Gandhi Nagar and all other

proceedings emanating therefrom.

5. Notice issued.

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

respondent no.2.

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

taken up for final disposal.

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

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

allowed.

9. Respondent no.2 is personally present in Court with learned counsel

and they have been identified by SI Anuj Kumar/IO and submits that matter

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

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

settlement before the Mediation Centre, Karkardooma Courts on 01.10.2018

and settled all their disputes.

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

the complaint case as no useful purpose would be served in prosecuting

petitioners any further.

12. For the reasons afore-recorded, the CC No.209/2016 Police Station

Gandhi Nagar and consequent proceedings emanating therefrom are

quashed.

13. The petition is allowed and disposed of accordingly.

14. Order dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 11, 2020 ms