Raunak & Anr. vs State & Ors.
2020 Latest Caselaw 2285 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                            Date of decision: 28th July, 2020
+     CRL.M.C. 1604/2020
      RAUNAK & ANR.                                         .... Petitioners
                         Through       Mr. Manu Sisodia and Ms. Hina
                                       Rajput, Advs.
                         versus

      STATE & ORS.                                        .... Respondents
                         Through       Mr. Panna Lal Sharma, APP and
                                       Ms. Ashaa Tiwari, APP for the State
                                       with SI/IO Priyank present through
                                       video conferencing.
                                       Mr. Abhishek Bansiwal, Adv. for
                                       respondent Nos.2 and 3 (who are
                                       present through video conferencing)
      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                         J U D G M E N T (ORAL)

The hearing has been conducted through video conferencing. Crl. M.A.9984/2020 (Exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.1604/2020

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

quashing of FIR No.172/2020 dated 29.06.2020, registered at PS DBG

Road, Delhi, and all other proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by counsel for

respondent Nos.2 & 3 and with the consent of counsel for parties, the

present petition is taken up for final disposal.

6. The present petition is filed on the ground that parties have settled

their disputes and respondent Nos. 2 & 3 have no objection if the present

petition is allowed.

7. Respondent Nos.2 & 3 are personally present in Court through video

conferencing with learned counsel and they have been identified by SI

Priyank/IO and submits that matter has been settled and they do not wish to

prosecute the matter any further.

8. Petitioners and respondent Nos.2 and 3 have entered into an amicable

settlement vide a Compromise Deed dated 23.07.2020.

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

FIR as no useful purpose would be served in prosecuting petitioners any

further.

10. For the reasons afore-recorded, FIR No.172/2020 dated 29.06.2020,

registered at PS DBG Road, Delhi and consequent proceedings emanating

therefrom are quashed.

11. The petition is, accordingly, allowed and disposed of.

12. The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through email.

(SURESH KUMAR KAIT) JUDGE JULY 28, 2020/rk