Sh. Ujjwal Kashyap & Ors. vs State & Anr.
2020 Latest Caselaw 956 Del

$~42
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 12.02.2020

+      CRL.M.C. 762/2020
       SH. UJJWAL KASHYAP & ORS.                          ..... Petitioners
                          Through       Mr.Runamoni Bhuyan, Adv.

                          versus

       STATE & ANR.                                        ..... Respondents
                          Through       Mr. Izhar Ahmad, APP for State.
                                        ASI Bala Saheb PS Mukherjee Nagar.
                                        Ms.Sakshi Kamal, Adv. with
                                        Mr.Anubhav Mehrotra, 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. 3143/2020

1. In view of reasons stated in the present application, the delay of 83

days in re-filing the petition is condoned.

2. Application is allowed and disposed of.

CRL.M.C.762/2020

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

quashing of FIR No.138/2018 dated 03.03.2018, registered at Police Station

- Mukherjee 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 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 respondent no.2 has no objection if the present petition is

allowed.

8. Respondent no.2 is personally present in Court with her learned

counsel and she has been identified by SI Balas Saheb/IO and submits that

matter has been settled and she 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 28.02.2019.

10. Learned counsel for petitioners prays that the present petition may be

allowed.

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

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

further.

12. For the reasons afore-recorded, FIR No.138/2018 dated 03.03.2018,

registered at Police Station - Mukherjee Nagar and consequent proceedings

therefrom are quashed.

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

14. Order dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 12, 2020 AB