Neeraj Kumar & Ors. vs State & Anr.
2020 Latest Caselaw 1409 Del

$~44
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision:02.03.2020
+      CRL.M.C. 1192/2020
       NEERAJ KUMAR & ORS.                               .... Petitioners
                   Through              Mr.Vidur Kamra and Ms.Lavisha
                                        Kamra, Advs.
                          versus
       STATE & ORS.                                        .... Respondents
                          Through       Mr. Amit Chadha, APP for State with
                                        SI Pankaj, PS Hari Nagar
                                        Ms.Richa Sharma, Adv. for R-2 & 3
                                        with R-2 & 3 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 4629/2020 (for exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 1192/2020

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

quashing of FIR No. 560/2018 dated 01.12.2018, registered at Police

Station Hari Nagar, 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 and 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 and 3 have no objection if the present

petition is allowed.

7. Respondent Nos. 2 and 3 are personally present in Court with their

learned counsel and they have been identified by SI Pankaj (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 and have settled all their disputes.

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

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

petitioners any further.

10. For the reasons afore-recorded, FIR No. 560/2018 dated 01.12.2018,

registered at Police Station Hari Nagar, Delhi and consequent proceedings

emanating therefrom are quashed.

11. Since FIR has been quashed, jail authorities are directed to release

petitioner No. 1 from jail, if not required in any other case.

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

13. Copy of this order shall be transmitted to Jail Superintendent and

Trial Court concerned for necessary compliance.

14. Order dasti under signatures of the Court Master.

(SURESH KUMAR KAIT) JUDGE MARCH 02, 2020/rk