Mohd. Umar & Anr vs State & Anr
2020 Latest Caselaw 126 Del

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

                                  Date of decision: 09.01.2020

+     CRL.M.C. 5985/2019
      MOHD. UMAR & ANR                                     ..... Petitioners
                   Through:             Mr. Siddharth Gupta, Adv. with
                                        petitioner in person

                         versus

      STATE & ANR                                   ..... Respondents
                         Through:       Mr. Izhar Ahmed, APP for State
                                        SI Ramesh Kumar, PS Anand Prabat

      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                         J U D G M E N T (ORAL)

CRL. M.A. 307/2020

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

is allowed and disposed of. Amended memo of parties is taken on record.

CRL. M.A. 308/2020

2. In view of the reasons stated in the present application, the application

is allowed and disposed of.

CRL.M.C. 5985/2019

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

quashing of FIR No. 444/2016 dated 29.09.2016, registered at Police Station

Anand Prabat and all other proceedings emanating therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State.

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 and has been

identified by SI Ramesh Kumar/IO and submits that matter has been settled

and she does not wish to prosecute the matter any further.

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

settlement vide compromise agreement dated 01.05.2019.

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, the FIR No. 444/2016 dated

29.09.2016, registered at Police Station Anand Prabat and consequent

proceedings emanating therefrom are quashed.

12. The petition is allowed and disposed of accordingly.

13. Order dasti

(SURESH KUMAR KAIT) JUDGE JANUARY 09, 2020 ms