Raj Kumar & Anr vs State (Nct Of Delhi) & Anr
2020 Latest Caselaw 1536 Del

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

                                                  Date of decision: 06.03.2020
+      CRL.M.C. 1326/2020
       RAJ KUMAR & ANR                                    ..... Petitioner
                    Through             Mr. M. L. Yadav, Adv.

                          versus


       STATE (NCT OF DELHI) & ANR                ..... Respondents
                     Through   Mr. Hirein Sharma, APP for State
                               SI Hawa Singh, PS Mangol Puri
                               Respondent no.2 in person
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 5065/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 1326/2020

3. Vide the present petition, petitioner seeks direction thereby for

quashing of FIR No. 417/2012 dated 05.11.2012, registered at PS Mangol

Puri 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, has been identified

by SI Hawa Singh /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 settlement deed dated 03.03.2020.

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. 417/2012 dated 05.11.2012,

registered at PS Mangol Puri and consequent proceedings emanating

therefrom are hereby quashed.

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

12. Order dasti.

(SURESH KUMAR KAIT) JUDGE MARCH 06, 2020/ms