Desh Raj Sharma & Ors. vs State (Nct Of Delhi) & Ors.
2020 Latest Caselaw 2697 Del

$~16
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                          Date of decision: 22.09.2020
+      CRL.M.C. 1801/2020 & Crl.M.A. 12630/2020
       DESH RAJ SHARMA & ORS.                    ..... Petitioners
                    Through   Mr. Avadh Kaushik, Adv. with all the
                              petitioner through VC

                           versus

       STATE (NCT OF DELHI) & ORS.                 ..... Respondents
                     Through   Mr. Izhar Ahmad, APP for State
                               SI Rajesh, PS Dabri
                               Mr. Pawan Kumar Verma, Adv. with
                               all the respondents through VC
       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. 761/2017 dated 10.12.2017, registered at Police Station

Dabri and all other proceedings arising therefrom.

2. Notice issued.

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

respondent nos. 2 to 6 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 nos. 2 to 6 have no objection if the present

petition is allowed.

5. Respondent nos. 2 to 6 are personally present in Court through video

conferencing with learned counsel and they have been identified by SI

Rajesh/IO and submits that matter has been settled and they do not wish to

prosecute the matter any further.

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

settlement vide settlement deed dated 29.08.2020.

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. 761/2017 dated 10.12.2017,

registered at Police Station Dabri and consequent proceedings emanating

therefrom are quashed.

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

10. Pending application stands disposed of.

11. The order be uploaded on the website forthwith.

(SURESH KUMAR KAIT) JUDGE SEPTEMBER 22, 2020/ms