Anil Sharma & Ors vs State & Ors
2020 Latest Caselaw 1567 Del

$~55
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 11.03.2020
+      CRL.M.C. 1355/2020
       ANIL SHARMA & ORS                                    .... Petitioners
                          Through          Mr.Pawan Kumar Mittal, Adv.

                          versus

       STATE & ORS                                          ..... Respondents
                          Through          Mr. Amit Chadha, APP for State with
                                           ASI Suman Singh, PS Hauz Khas
                                           Mr.C.K.Sharma, Adv. for R-2 & 3

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A. 5201/2020 (for exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.A.5202/2020 (for condonation of delay)

3. In view of reasons stated in the application, delay of 55 days in re-

filing the present petition is condoned.

4. Application is allowed and disposed of.

CRL.M.C. 1355/2020

5. Vide the present petition, petitioners seek direction for quashing of

FIR No.1288/2015 dated 26.11.2015 registered at Police Station Hauz Khas,

Delhi and consequent proceedings arising therefrom.

6. Notice issued.

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

for respondent Nos.2 & 3 and with the consent of counsel for parties, present

petition is taken up for final disposal.

8. The present petition is filed on the ground that parties have settled

their disputes and respondent Nos.2 & 3 have no objection if the present

petition is allowed.

9. Respondent Nos.2 & 3 are personally present in Court with their

learned counsel and they have been identified by ASI Suman Singh (IO) and

submit that matter has been settled and they do not wish to prosecute the

matter any further.

10. Petitioner and respondent No.2 have entered into an amicable

settlement vide a Memorandum of Understanding dated 23.8.2019.

11. 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.

12. For the reasons afore-recorded, FIR No.1288/2015 dated 26.11.2015

registered at Police Station Hauz Khas, Delhi and consequent proceedings

emanating therefrom are quashed.

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

14. Order dasti.

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