Dharmendr Alias Dhamu And Ors vs State & Anr.
2021 Latest Caselaw 562 Del

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

                                                  Date of decision: 18.02.2021

+      CRL.M.C. 141/2021
       DHARMENDR alias DHAMU AND ORS                       ..... Petitioners
                          Through       Md.Islam, Adv. with petitioners in
                                        person.

                          versus

       STATE & ANR.                                       ..... Respondents
                          Through       Mr.G.M. Farooqui, APP for State.
                                        SI Raghu Kumar PS Kanjhawala.
                                        Respondent no.2 in person.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 718/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 141/2021

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

quashing of FIR No.361/2019 dated 14.09.2019, registered at PS -

Kanjhawala, and all other proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by respondent no.2 in

person 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 No. 2 has no objection if the present petition is

allowed.

7. Respondent No. 2 is personally present in Court and he has been

identified by SI Raghu Kumar/IO and submits that matter has been settled

and he does not wish to prosecute the matter any further.

8. Petitioners and respondent no.2 with the intervention of their well

wishers and relatives entered into an amicable settlement vide settlement

deed dated 25.12.2019.

9. 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.

10. For the reasons afore-recorded FIR No.361/2019 dated 14.09.2019,

registered at PS - Kanjhawala, and consequent proceedings emanating

therefrom are quashed.

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

(SURESH KUMAR KAIT) JUDGE FEBRUARY 18, 2021 ab