Subhash Chand Sharma & Anr. vs State Of Nct Of Delhi & Ors.
2021 Latest Caselaw 671 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                Date of decision: 25.02.2021

+     CRL.M.C. 450/2021
      SUBHASH CHAND SHARMA & ANR.          ..... Petitioners
                  Through Mr.Bhagirath Duharia, Adv.

                           versus

      STATE OF NCT OF DELHI & ORS.               ..... Respondents
                    Through   Mr.Panna Lal Sharma, APP for State.
                              Mr.Arun Yadav, Adv. for R-2 & 3
                              with R-2 & 3 in person.
                              SI Babu Lal PS Palam Village.

      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. Vide the present petition, petitioners seek direction thereby for

quashing of FIR No. 361/2016 dated 16.10.2016, registered at PS - Palam

village, 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 & 3 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 and 3 have no objection if the present

petition is allowed.

5. Respondent Nos.2 & 3 are personally present in Court with learned

counsel and they have been identified by their counsel and submits that

matter has been settled and they do not wish to prosecute the matter any

further.

6. Petitioners and respondent nos.2 & 3 have entered into an amicable

settlement before Mediation Centre, Dwarka Courts, Delhi vide settlement

deed dated 08.05.2019.

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. 361/2016 dated 16.10.2016,

registered at PS - Palam village, and consequent proceedings emanating

therefrom are quashed.

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

(SURESH KUMAR KAIT) JUDGE FEBRUARY 25, 2021/ab