Rahul Singh @ Mannu & Ors vs State Of Delhi & Anr
2020 Latest Caselaw 1573 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 11.03.2020
+      CRL.M.C. 1369/2020
       RAHUL SINGH @ MANNU & ORS                            .... Petitioners
                           Through         Mr.Manoj Lohat and Mr.Bikram
                                           Singh, Advs.
                           versus

       STATE OF DELHI & ANR                                  .... Respondents
                    Through                Mr. Amit Chadha, APP for State with
                                           SI Sachin, PS SB Dairy, Delhi
                                           R-2 in person
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

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

FIR No. 143/2017 dated 14.03.2017 registered at Police Station Shahbad

Dairy, Delhi and consequent proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for State and by respondent No.2,

who is present in Court and with the consent of counsel for parties, 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 and she has been

identified by SI Sachin (IO) and submits that matter has been settled and she

does not wish to prosecute the matter any further.

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

settlement vide Memorandum of Understanding executed on 17.2.2020.

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

FIR as no useful purpose would be served in prosecuting petitioners any

further.

8. For the reasons afore-recorded, FIR No. 143/2017 dated 14.03.2017

registered at Police Station Shahbad Dairy, Delhi and consequent

proceedings emanating therefrom are quashed.

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

10. Order dasti.

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