Charan Singh Mahor & Ors. vs State & Anr.
2020 Latest Caselaw 1560 Del

$~18
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Date of decision: 11.03.2020
+      CRL.M.C. 885/2020 & CRL.M.A. 3611/2020
       CHARAN SINGH MAHOR & ORS.            ..... Petitioners
                    Through Ms. Manisha Parmar, Mr. Praveen
                            Kumar and Mr. Mukul, Advs.
                    versus

       STATE & ANR.                                           ..... Respondents
                           Through         Mr.Panna Lal Sharma, APP for State.
                                           Ms. Shruti Singhal, Adv. for R-2 with
                                           respondent no.2 in person
                                           SI Jeetendra Singh, PS Bharat Nagar,
                                           SI Durga Prasad (Retired)
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

1. Vide the present petition, petitioners seeks direction thereby for

quashing of FIR No. 380/2016 dated 11.08.2016, registered at PS Bharat

Nagar and all other proceedings arising therefrom.

2. Notice issued.

3. 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.

4. 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.

5. Respondent No. 2 is personally present in Court with learned counsel

and he has been identified by SI Jeetendra Singh/IO and submits that matter

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

6. Petitioners and respondent no.2 have entered into an amicable

settlement and settled all their disputes vide affidavit dated 27.09.2016.

7. 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.

8. For the reasons afore-recorded, FIR No. 380/2016 dated 11.08.2016,

registered at PS Bharat Nagar and consequent proceedings emanating

therefrom are quashed.

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

10. Pending application stands disposed of.

11. Order dasti.

(SURESH KUMAR KAIT) JUDGE MARCH 11, 2020/MS