Ashok Kumar And Ors vs State And Ors
2021 Latest Caselaw 440 Del

$~25
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 09.02.2021
+      CRL.M.C. 376/2021
       ASHOK KUMAR & ORS.                                ..... Petitioners
                   Through               Ms. Purnima Maheshwari, Adv.

                          versus

       STATE & ORS.                                          .....Respondents
                          Through        Mr. Panna Lal Sharma, APP for State
                                         with SI Raghu Kumar
                                         Mr. D.K. Singh, Adv. for R-2 to 6
                                         with R-2 to 6 in person

       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.

Crl.M.A.1995/2021 (exemption)

1. Allowed, subject to all just exceptions.

2. Application stands disposed of.

CRL.M.C. 376/2021

3. Vide the present petition, petitioners seek direction thereby for

quashing of FIR No. 4/2021, registered at PS - Kanjhawala, Delhi and all

other proceedings arising therefrom.

4. Notice issued.

5. 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.

6. 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.

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

conferencing with learned counsel and they have been identified by SI

Raghu Kumar/IO and submits that matter has been settled and they do not

wish to prosecute the matter any further.

8. Petitioners and respondent nos.2 to 6 have entered into an amicable

settlement and settled all their disputes.

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

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

further.

10. For the reasons afore-recorded, FIR No. 4/2021, registered at PS -

Kanjhawala, Delhi and consequent proceedings emanating therefrom are

quashed.

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

12. The order be uploaded on the website of this Court forthwith.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 09, 2021/rk