Huzefa & Ors. vs State & Anr.
2020 Latest Caselaw 289 Del

$~53
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 16.01.2020

+      CRL.M.C. 183/2020
       HUZEFA & ORS.                                        ..... Petitioners
                          Through:      Mr. Alamgir, Adv.

                          versus

       STATE & ANR.                                        ..... Respondents
                          Through:      Mr. Izhar Ahmed, APP for State with
                                        Inspector Lalita Rawat, SI Ganga Pal,
                                        PS - Bara Hindu Rao
                                        R-2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 777/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 183/2020

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

quashing FIR No. 0138/2017 dated 01.12.2017 registered at Police Station

- Bara Hindu Rao 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 she has been

identified by Inspector Lalita Rawat/IO and submits that matter has been

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

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

settlement vide memorandum of understanding dated 29.11.2019.

10. Learned counsel for the petitioner prays that the present petition may

be allowed.

11. 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.

12. For the reasons afore-recorded, the FIR No. 0138/2017 dated

01.12.2017 registered at Police Station - Bara Hindu Rao and all other

proceedings emanating therefrom. are quashed.

13. The petition is allowed and disposed of accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE

JANUARY 16, 2020 PB