Ravi vs State & Ors.
2020 Latest Caselaw 127 Del

$~8
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: 09.01.2020
+     CRL.M.C. 1377/2019
      RAVI                                                ..... Petitioner
                          Through:       Mr. Vivek Sharma with Mr. Mitesh
                                         Vaid, Advs.
                          versus
      STATE & ORS.                                          ..... Respondents
                          Through:       Mr. Izhar Ahmad, APP for State.
                                         Mr. Anshul Garg, Adv.
                                         SI Vipin Teotia, Khajuri Khas
                                         Respondent nos. 2 & 5 in person .
.
      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

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

quashing of FIR No. 313/2012 dated17.09.2012, registered at Police Station

Khajuri Khas and all other proceedings emanating therefrom.

2. Notice issued.

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

respondents.

4. With the consent of the 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 the respondents have no objection if the present petition

is allowed.

6. Respondent nos. 2 & 5 are personally present in Court with learned

counsel and they have been identified by SI Vipin Teotia /IO and submits

that matter has been settled and they do not wish to prosecute the matter any

further. Respondent no.5 has today placed special power of attorney on

behalf of the other LRs before this Court as directed vide order dated

03.12.2019.

7. The petitioner and respondent no.2 have entered into an amicable

settlement.

8. The total settlement amount is ₹2,50,000/-(Rupees Two Lakhs Fifty

Thousand only). It is submitted that the respondent no.2 has already

received an amount of ₹2,00,000/- Rupees Two Lakhs Only). A demand

draft bearing No.729405 dated 17.12.2019 for ₹ 10,000/- (Rupees Ten

Thousand) and another demand draft bearing No. 729404 dated 17.12.2019

for ₹40,000/- is handed over to the respondent No. 2 today in the Court.

9. 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.

10. For the reasons afore-recorded, the FIR No. 313/2012

dated17.09.2020, registered at Police Station Khajuri Khas and consequent

proceedings emanating therefrom are quashed.

11. The petition is allowed and disposed of accordingly.

12. Order dasti

(SURESH KUMAR KAIT) JUDGE JANUARY 09, 2020 ms