Joginder Singh & Ors. vs The State Govt. Of Nct Of Delhi ) & ...
2020 Latest Caselaw 1591 Del

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

                                                  Date of decision: 12.03.2020

+      CRL.M.C. 275/2020
       JOGINDER SINGH & ORS.                               ..... Petitioners
                           Through         Mr.Avnish Yadav, Adv.

                           versus

       THE STATE GOVT. OF NCT OF DELHI ) & ANR. ..... Respondents
                    Through   Mr.Izhar Ahmed, APP for State.
                              SI Lokesh Singh PS S P Badli.
                              Mr.Raj Kumar, Adv. for R-2 with 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 thereby for

quashing of FIR No.1777/2015 dated 30.12.2015, registered at Police

Station Seemapuri 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 and she has been

identified by SI Lokesh Singh/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 before Delhi Mediation Centre, Rohini District Courts, Delhi vide

settlement deed dated 12.04.2018.

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.1777/2015 dated 30.12.2015,

registered at Police Station Seemapuri and consequent proceedings

emanating therefrom are hereby quashed.

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

10. Order dasti.

(SURESH KUMAR KAIT) JUDGE MARCH 12, 2020 ab