Mohit Thareja & Anr. vs State & Anr.
2020 Latest Caselaw 685 Del

$~48
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                              Date of decision: 31.01.2020

+      CRL.M.C. 538/2020
       MOHIT THAREJA & ANR.                             ..... Petitioners
                         Through     Mr.Osama Suhail, Adv. with
                                     Ms.Shefali Gupta, Adv.

                         versus

       STATE & ANR.                                     ..... Respondents
                         Through     Mr. Izhar Ahmed, APP for State.
                                     SI S.K. Jha PS Sarai Rohilla.
                                     Ms.Meenakshi Rawat, 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)

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

quashing FIR No. 546/2016 dated 13.08.2016, registered at Police Station -

Sarai Rohilla 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 No.2 has no objection if the present

petition is allowed.

6. Complainant/Respondent No.2 is personally present in Court with

learned counsel and she has been identified by SI S.K. Jha/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/Memorandum of Understanding dated

21.01.2020.

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. 546/2016 dated

13.08.2016, registered at Police Station - Sarai Rohilla and consequent

proceedings therefrom are quashed.

11. The petition is allowed and disposed of accordingly.

12. Order dasti.

(SURESH KUMAR KAIT) JUDGE

JANUARY 31, 2020 ab