Rohit Kumar & Anr. vs State & Anr.
2020 Latest Caselaw 468 Del

$~2
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 23.01.2020

+      CRL.M.C. 6750/2019
       ROHIT KUMAR & ANR.                                ..... Petitioners
                    Through:           Mr. Rajdeep Singh, Adv.

                          versus

       STATE & ANR.                                       ..... Respondents
                          Through:     Mr. Izhar Ahmed, APP for State with
                                       SI Praveen Attri, SOS-1, Crime
                                       Branch
                                       R-2 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 petitioners seek direction thereby

quashing FIR No. 427/2018 dated 13.09.2018 registered at Police Station -

Tilak Nagar and all other proceedings emanating therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for the State. Respondent No. 2 is

present in person.

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 she has been

identified by SI - Praveen Attri /IO and submits that matter has been settled

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

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

settlement vide settlement deed dated 22.12.2019.

8. Learned counsel for the petitioners 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 petitioners

any further.

10. For the reasons afore-recorded, the FIR No.427/2018 dated

13.09.2018 registered at Police Station - Tilak Nagar and all other

proceedings emanating therefrom are quashed.

11. The petition is allowed accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE

JANUARY 23, 2020 PB