Deepu & Ors. vs State & Anr.
2020 Latest Caselaw 2602 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 09.09.2020
+      CRL.M.C. 1734/2020
       DEEPU & ORS.                                         ..... Petitioners
                           Through      Mr.Sultan Ahmed Kha, Adv. with
                                        Ms.Akanksha, Adv.

                           versus

       STATE & ANR.                                       ..... Respondents
                           Through      Mr.Izhar Ahmad, APP for State.
                                        SI Yogendra Tomar PS Burari.
                                        Respondent no.2 in person through
                                        Video Conferencing.

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

Crl. M.A. 12467/2020

1. In view of the reasons stated in the present application, the application

is allowed and disposed of.

CRL.M.C.1734/2020

2. With the consent of counsel for the parties, the present petition is taken

up for final disposal.

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

No.0450/2020 dated 30.06.2020 registered at Police Station Mehrauli and

consequent proceedings arising therefrom.

4. Complainant/respondent no.2 is present in person through video

conferencing and has been identified by SI Yogendra Tomar of Police Station

Mehrauli and submits that matter has been settled and he does not wish to

prosecute the matter any further.

5. 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.

6. For the reasons afore-recorded, FIR No.0450/2020 dated 30.06.2020

registered at Police Station Mehrauli and consequent proceedings emanating

therefrom are quashed.

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

(SURESH KUMAR KAIT) JUDGE SEPTEMBER 09, 2020 msab