Dharmender Sonkar & Ors vs State & Anr
2020 Latest Caselaw 223 Del

$~66
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 14.01.2020

+      CRL.M.C. 6158/2019
       DHARMENDER SONKAR & ORS                              ..... Petitioners
                          Through       Mr.Sandeep Chaudhary, Adv.

                          versus

       STATE & ANR                                        ..... Respondents
                          Through       Mr. Izhar Ahmad, APP for State.
                                        Respondent no.2 in person.
                                        SI Surender PS Sagarpur.

       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 FIR No.524/2019 dated 05.11.2019, registered at PS - Sagarpur

and all other proceedings emanating therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for the State and respondent no.2.

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 respondent No.2 has no objection if the present

petition is allowed.

6. Respondent No.2 is personally present in Court and he has been

identified by SI Surender /IO and submits that matter has been settled and he

does not wish to prosecute the matter any further.

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

settlement where they settled their disputes.

8. 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.

9. For the reasons afore-recorded, the FIR No.524/2019 dated

05.11.2019, registered at PS - Sagarpur and consequent proceedings

emanating therefrom are quashed.

10. The petition is allowed and disposed of accordingly.

11. Order dasti.

(SURESH KUMAR KAIT) JUDGE JANUARY 14, 2019 ab