Rajiv Tyagi & Ors. vs State & Anr.
2020 Latest Caselaw 185 Del

$~61
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 13.01.2020

+      CRL.M.C. 109/2020
       RAJIV TYAGI & ORS.                                  ..... Petitioners
                          Through       Mr.Aditya Singh, Adv.

                          versus

       STATE & ANR.                                       ..... Respondents
                          Through       Mr.Kamal Kumar Ghai, APP for
                                        State.
                                        Insp.K.K. Mishra PS Uttam Nagar.
                                        Mr.Mohit Auluck, 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. 467/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.109/2020

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

quashing FIR No. 310/2008 dated 28.08.2008, registered at PS - Uttam

Nagar and all other proceedings emanating therefrom.

4. Notice issued.

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

respondent no.2.

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 with learned counsel

and he has been identified by Insp.K.K. Mishra/IO and submits that matter

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

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

settlement before Mediation Centre, Tis Hazari Courts, Delhi vide

settlement deed dated 18.11.2015.

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

the concerned FIR as no useful purpose would be served in prosecuting the

petitioners any further.

11. For the reasons afore-recorded, the FIR No. 310/2008 dated

28.08.2008, registered at PS - Uttam Nagar and consequent proceedings

emanating therefrom are quashed.

12. The petition is allowed and disposed of accordingly.

13. Order dasti.

(SURESH KUMAR KAIT) JUDGE JANUARY 13, 2020 ab