Lalit & Ors vs The State & Ors
2020 Latest Caselaw 1447 Del

$~36
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 03.03.2020
+      CRL.M.C. 1224/2020
       LALIT & ORS                                      ..... Petitioners
                          Through       Mr.Mahaveer Singh, Adv.
                          versus
       THE STATE & ORS                                    ..... Respondents
                     Through            Mr.Panna Lal Sharma, APP for State.
                                        ASI Satyawan SI Kailash Chand PS
                                        Sagar Pur.
                                        Respondent nos.2 to 4 in person.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 4730/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.1224/2020

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

quashing of FIR No.273/2016 dated 03.05.2016, registered at PS - Sagarpur

and all other proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and respondent no.2 who

is present in person 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 to 4 have no objection if the present

petition is allowed.

7. Complainants/Respondent Nos.2 to 4 are personally present in Court

and they have been identified by ASI Satyawan/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 to 4 have entered into an amicable

settlement vide settlement deed dated 20.12.2019.

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.273/2016 dated 03.05.2016,

registered at PS - Sagarpur and consequent proceedings emanating

therefrom are quashed.

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

12. Order dasti.

(SURESH KUMAR KAIT) JUDGE MARCH 03, 2020/ab