Harender Mann vs State Of Nct Of Delhi Through ...
2020 Latest Caselaw 2325 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                              Date of decision: 31.07.2020

+      CRL.M.C. 1620/2020
       HARENDER MANN                                        ..... Petitioner
                          Through       Mr.Vijay Aggarwal, Adv. with
                                        Mr.D.M. Bhalla, Mr.Mudit Jain,
                                        Ms.Barkha Rastogi, Mr.Shailesh
                                        Pandey, Mr.Deepanshu Choithani &
                                        Mr.Shekhar Pathak, Advs.

                          versus

       STATE OF NCT OF DELHI THROUGH STANDING COUNSEL
       CRIMINAL & ANR.                         ..... Respondents
                     Through  Mr.Izhar Ahmad, APP for State.

       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.10314/2020 (Exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.1620/2020 & Crl.M.A. 10313/2020

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

quashing of FIR No.324/2020 dated 07.07.2020, registered at PS Kishan

Garh, Delhi, and all other proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and respondent no.2 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 No.2 has no objection if the present petition is

allowed.

7. Respondent No.2 is personally present in Court through video

conferencing and he has been identified by SI Sanjay Kumar/IO and submits

that matter has been settled and he does not wish to prosecute the matter any

further. The Respondent No.2 has also filed an affidavit to this effect dt.

26.07.20, which is on record as Annexure P-4.

8. Petitioner and respondent No.2 have amicably settled their disputes as

petitioner and respondent no.2 are real brothers.

9. Taking into account the aforesaid facts and the fact that petitioner is

real brother of respondent no.2 (complainant), this Court is inclined to quash

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

further.

10. For the reasons afore-recorded, FIR No.324/2020 dated 07.07.2020,

registered at PS Kishan Garh, Delhi and consequent proceedings emanating

therefrom are quashed.

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

12. Pending application also stands disposed of.

13. Copy of this order be transmitted to the Trial Court for information

and necessary compliance.

14. 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 31, 2020/ab