Sh. Man Singh & Ors. vs State & Anr.
2020 Latest Caselaw 1494 Del

$~53
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 04.03.2020
+      CRL.M.C. 1242/2020
       SH. MAN SINGH & ORS.                                .... Petitioners
                          Through       Mr.Sourabh Luthra, Adv.

                          versus

       STATE & ANR.                                        .... Respondents
                          Through       Mr.Panna Lal Sharma, APP for State
                                        with SI Shakti Raj, PS Karawal Nagar
                                        Mr.Azad Singh, 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)

CRL. M.A.4810/2020 (for exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.1242/2020

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

quashing of summoning order dated 04.06.2013 passed by learned CMM,

(North East), Karkardooma Courts, Delhi in Complaint Case No.165/2013

and all other proceedings arising therefrom.

4. Notice issued.

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

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 with his learned

counsel and he has been identified by SI Shakti Raj (IO) and submits that

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

further.

8. Petitioners and respondent No. 2 have entered into an amicable

settlement vide a Compromise Deed dated 30.01.2020 and have settled all

their disputes.

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

the aforesaid summoning order as no useful purpose would be served in

prosecuting petitioners any further.

10. For the reasons afore-recorded, summoning order dated 04.06.2013

passed by learned CMM, (North East), Karkardooma Courts, Delhi in

Complaint Case No.165/2013 and consequent proceedings emanating

therefrom are quashed.

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

12. Order dasti.

(SURESH KUMAR KAIT) JUDGE MARCH 04, 2020/rk