Rajeev Kumar & Ors vs The State & Anr
2020 Latest Caselaw 1555 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                       Date of decision: March 11, 2020

+      W.P.(CRL) 672/2020 & Crl.M.A. 5159/2020

       RAJEEV KUMAR & ORS.                               ..... Petitioners
                   Through:           Mr. Kirti Uppal, Senior Advocate
                                      with Mr.Aarsh Kumar, Mr. Aditya
                                      Awasthi, Mr. Aditya Raj &
                                      Mr. Aditya Kumar, Advocates

                         Versus

       THE STATE & ANR.                                 ..... Respondent
                     Through:         Mr. R.S.Kundu, Additional
                                      Standing Counsel for respondent
                                      No.1/State with ASI Anil Kumar
                                      Respondent No.2 in person.
       CORAM:
       HON'BLE MR. JUSTICE BRIJESH SETHI

                         JUDGMENT

BRIJESH SETHI, J (oral)

Vide this petition, quashing of FIR No. 498/2017, registered at police station Kalyan Puri, Delhi for the offences under Sections 308/427/34 IPC is sought on the basis of Compromise Deed 14th January, 2019 reached between the parties.

Notice.

Mr. R.S.Kundu, Additional Standing Counsel, accepts notice for respondent No.1/State and submits that petitioners as well as respondent No.2, who is the complainant of FIR in question, are present in the Court

and they have been identified by Investigating Officer of this case.

Respondent No.2, present in the Court, submits that the dispute between the parties has been amicably resolved in terms of Compromise Deed 14th January, 2019. He affirms the contents of his Affidavit of 18th February, 2020 supporting this petition and submits that now no dispute with petitioners survives and so, the proceedings arising out of the FIR in question be brought to an end.

Upon hearing and on perusal of the FIR of this Case, I find that continuance of proceedings arising out of the FIR in question would be an exercise in futility as the misunderstanding, which led to registration of the FIR, now stands cleared between the parties.

Accordingly, this petition is allowed and FIR No. 498/2017, 308/427/34 IPC, registered at police station Kalyan Puri, Delhi and the proceedings emanating therefrom are quashed qua petitioners.

This petition and application stand disposed of accordingly.

(BRIJESH SETHI) JUDGE MARCH 11, 2020 r