Amiruddin @ Munna vs State & Ors
2020 Latest Caselaw 467 Del

$~47
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 23.01.2020
+      CRL.M.C. 350/2020
       AMIRUDDIN @ MUNNA                                 ..... Petitioner
                    Through             Mr.Bilal Khan, Adv.
                    versus
       STATE & ORS.                                        ..... Respondents
                    Through             Mr.K.K. Ghai, APP for State.
                                        SI Anuj PS H. Nizamuddin.
                                        Md. Shadan, Adv. for R-2 & 3 with
                                        R-2 & 3 in person.
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 1510/2020 Allowed, subject to all just exceptions.

Application is disposed of.

Crl.M.C.350/2020

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

quashing FIR No.11/2017 dated 21.01.2017, registered at Police Station -

Hazarat Nizamuddin and all other proceedings emanating therefrom.

2. Notice issued.

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

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 Nos.2 & 3 have no objection if the present

petition is allowed.

6. Respondent Nos.2 & 3 are personally present in Court with learned

counsel and he has been identified by SI Anuj/IO and submits that matter

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

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

settlement vide settlement agreement dated 15.01.2020.

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

be allowed.

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 petitioner

any further.

10. For the reasons afore-recorded, the FIR No.11/2017 dated 21.01.2017,

registered at Police Station - Hazarat Nizamuddin and consequent

proceedings therefrom are quashed.

11. The petition is allowed and disposed of accordingly.

12. Order dasti.

(SURESH KUMAR KAIT) JUDGE JANUARY 23, 2020 ab