Amit Kumar Mishra vs State & Ors.
2020 Latest Caselaw 958 Del

$~46
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision: 12.02.2020
+      CRL.M.C. 771/2020
       AMIT KUMAR MISHRA                                  ..... Petitioner
                          Through      Mr.S.P.Rana, Adv. with the petitioner
                                       in person
                          versus

       STATE & ORS.                                     .... Respondents
                          Through      Mr.Panna Lal Sharma, APP for State
                                       with ASI Chandra Shekhar, PS
                                       Kotwali, Delhi
                                       Respondent Nos.2 & 3 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

1. Vide the present petition, petitioner seeks direction thereby quashing

FIR No. 227/2016 dated 21.2.2016, registered at PS - Kotwali, Delhi and

all other proceedings emanating therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for the State and by respondent

nos.2 and 3, personally present in Court.

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

taken up for final disposal.

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

their disputes and respondent Nos. 2 and 3 have no objection if the present

petition is allowed.

6. Respondent Nos. 2 and 3 are personally present in Court and have

been identified by SI Chandra Shekhar (IO) and submit that matter has been

settled and they do not wish to prosecute the matter any further.

7. Petitioner and respondent Nos. 2 and 3 have entered into an amicable

settlement before Delhi Mediation Centre, Tis Hazari Court, Delhi vide a

Settlement dated 11.12.2019.

8. The total settlement amount is ₹ 30,000/- (Rupees Thirty Thousand

only). Two separate demand drafts, one bearing No.999039 dated

15.01.2020 for an amount of Rs.15,000/- (Rupees Fifteen Thousand only) in

favour of respondent No.2 and another bearing No.999040 dated 15.01.2020

for an amount of Rs.15,000/- (Rupees Fifteen Thousand only) in favour of

respondent No.3, have been handed over to respondent Nos. 2 and 3 today in

the Court.

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

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

further.

10. For the reasons afore-recorded, the FIR 227/2016 dated 21.2.2016,

registered at PS - Kotwali, Delhi and consequent proceedings emanating

therefrom are quashed.

11. The petition is allowed and disposed of accordingly.

12. Order dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 12, 2020/rk