Ikramuddin & Ors. vs State Of Nct Of Delhi & Anr.
2020 Latest Caselaw 469 Del

$~41
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 23.01.2020

+      CRL.M.C. 343/2020
       IKRAMUDDIN & ORS.                                   ..... Petitioners
                          Through       Md. Shadan, Adv.

                          versus

       STATE OF NCT OF DELHI & ANR.             ..... Respondents
                     Through   Mr.K.K. Ghai, APP for State.
                               SI Ashok Tomar PS H. Nizamuddin.
                               Mr.Bilal Khan, 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. 1479/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.343/2020

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

quashing FIR No.70/2017 dated 08.04.2017, registered at Police Station -

Hazarat Nizamuddin 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 SI Ashok Tomar/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, Saket Courts, New Delhi vide

settlement deed dated 04.12.2019.

10. Learned counsel for the petitioners pray 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.70/2017 dated 08.04.2017,

registered at Police Station - Hazarat Nizamuddin and consequent

proceedings therefrom are quashed.

13. The petition is allowed and disposed of accordingly.

14. Dasti.

(SURESH KUMAR KAIT) JUDGE JANUARY 23, 2020 ab