Akhilesh Sharma vs State (Govt. Of Nct Of Delhi) & Ors.
2020 Latest Caselaw 67 Del

$~15
*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 07.01.2020

+       CRL.M.C. 2904/2017
        AKHILESH SHARMA                                     ..... Petitioner
                           Through      Mr.Neeraj Sood, Adv. with Ms.Pooja
                                        Trigon, Adv.

                           versus

        STATE (GOVT. OF NCT OF DELHI) & ORS. ..... Respondents
                      Through   Mr.Kamal Kr. Ghai, APP for State.
                                SI Ajay Kumar PS Kashmere Gate.
                                Respondent nos.2 to 5 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 petitioner seeks direction thereby

quashing FIR No.6/2012 dated 11.01.2012, registered at PS - Kashmeri

Gate and all other proceedings emanating therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for the State and respondent nos.2

to 5.

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 to 5 have no objection if the present

petition is allowed.

6. Respondent Nos.2 to 5 are personally present in Court and they have

been identified by SI Ajay Kumar/IO and submits that matter has been

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

7. The petitioner and respondent nos.2 to 5 have entered into an

amicable settlement vide compromise deed dated 25.03.2013.

8. Taking into account the aforesaid facts, this Court is inclined to quash

the concerned FIR as no useful purpose would be served in prosecuting the

petitioner any further.

9. For the reasons afore-recorded, the FIR No.6/2012 dated 11.01.2012,

registered at PS - Kashmeri Gate and consequent proceedings emanating

therefrom are quashed.

10. The petition is allowed and disposed of accordingly.

11. Order dasti

(SURESH KUMAR KAIT) JUDGE JANUARY 07, 2020 ab