Raju Khari & Ors vs State & Ors
2020 Latest Caselaw 493 Del

$~41
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                Date of decision: January 24, 2020
+      W.P.(CRL) 223/2020 and CRL.M.A. 1621/2020 and CRL.M.A.
       1622/2020

       RAJU KHARI & ORS                             ..... Petitioners

                          Through      Mr. Imtiyaz Hussain, Advocate
                                       alongwith petitioners in person

                          versus

       STATE & ORS                                  ..... Respondents

                          Through      Ms. Shivani Sharma, Advocate for
                                       Ms. Richa Kapoor, ASC for the
                                       State with SI Yogesh Sharma, P.S.:
                                       Ashok Vihar

                                       Mr. Gurusharan Singh, Advocate
                                       for Respondent nos.2 to 5
                                       alongwith respondent nos. 2 to 5
                                       in person

CORAM:

       HON'BLE MR. JUSTICE BRIJESH SETHI

                          JUDGMENT

BRIJESH SETHI, J (oral)

The petitioners have filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 256/2018, under sections 452/308/323/354/354(b)/506/34 of the Indian Penal Code,

1860 ('IPC'), registered at P.S.: Ashok Vihar and the proceedings emanating therefrom.

The petitioners and respondent nos.2 to 5 have submitted that they are neighbours and have settled their disputes vide Settlement Deed dated 02.01.2020.

Respondent nos.2 to 5, who are present in Court, have reiterated the aforesaid facts and submitted that they have amicably settled the dispute. Respondent nos.2 to 5 further submitted that they have no objection to the FIR being quashed and the petition being allowed.

The Investigating Officer, who is present in Court, has identified the petitioners as well as respondent nos.2 to 5.

In view of the above settlement arrived at between the parties, this Court is of the view that no fruitful purpose would be served in keeping the parties entangled in the criminal proceedings. Accordingly, in the interest of justice, FIR No. 256/2018, under sections 452/308/323/354/354(b)/506/34 of the IPC, registered at P.S.: Ashok Vihar and the proceedings emanating therefrom are quashed.

Petition alongwith pending applications stand disposed of accordingly.

(BRIJESH SETHI) JUDGE JANUARY 24, 2020 savita