Ramesh & Ors. vs State & Anr.
2021 Latest Caselaw 1244 Del

$~25
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                            Date of decision: 15.04.2021
+      CRL.M.C. 1189/2021 & Crl.M.A. 6083/2021
       RAMESH & ORS.                                   ..... Petitioners
                          Through:     Mr. Manoj Chaudhary & Mr. Sachin,
                                       Advocates

                          Versus

       STATE & ANR.                                     ..... Respondents
                          Through:     Mr. Amit Chadha, Additional Public
                                       Prosecutor for respondent No.1/State
                                       with Inspector Praveen Rai
                                       Mr. Jaspreet Singh, Authorized
                                       Representative of respondent No.2

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                         J U D G M E N T (ORAL)

The hearing has been conducted through video conferencing.

1. Petitioners are seeking quashing of FIR No. 117/2013, registered at

Economic Offences Wing, New Delhi in this petition.

2. Learned counsel for petitioners submits that the subject matter of this

FIR pertains to sale of a piece of land, regarding which complaint was filed

by respondent No.2, which resulted into registration of FIR in question.

With regard to the said dispute, civil suits were also filed between the

parties. However, the parties amicably resolved their disputes and statement

to this effect were recorded before the courts concerned on 11.11.2014 and

27.04.2015. It is therefore, prayed that the proceedings arising out of FIR in

question be brought to an end.

3. Notice issued.

4. Mr. Amit Chadha, learned Additional Public Prosecutor for State,

accepts notice and submits that there are total 15 accused persons in this FIR

case, who have not been impleaded in this petition.

5. Learned counsel for petitioners informs that one of the accused-Raj

Kumar has expired and seeks permission to implead the remaining accused.

6. On the oral request of counsel for the petitioners, the other four

accused are also impleaded as petitioners in this petition. Let Amended

Memo of Parties be placed on record within 3 days.

7. Mr. Jaspreet Singh, Authorized Representative of respondent No.2, is

present through video conferencing and he submits that complainant

Mr.Suresh Gupta is no more in service of respondent no.2 and he shall make

a statement on behalf of respondent No.2 before this Court. He affirms

factum of settlement with all accused and submits that there is no objection

to quashing of FIR in question.

8. Since the subject matter of FIR in question stands amicably resolved

between the parties, I am inclined to quash the FIR in question, as no useful

purpose would be served in continuation of the proceedings arising

therefrom.

9. Accordingly, FIR No. 117/2013, registered at Economic Offences

Wing, New Delhi and proceedings emanating therefrom are hereby quashed.

10. The petition and pending application are accordingly disposed of.

SURESH KUMAR KAIT, J APRIL 15, 2021 r