Jamil Ahmed & Ors. vs State & Ors.
2021 Latest Caselaw 733 Del

$~23
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 02.03.2021

+      CRL.M.C. 689/2021
       JAMIL AHMED & ORS.                                  .... Petitioners
                          Through       Mr. Aftab Rasheed, Adv.

                          versus

       STATE & ORS.                                         .... Respondents
                          Through       Mr. Panna Lal Sharma, APP with SI
                                        Rahul
                                        Mr. Gaurav Malhotra, Adv. for R-2 to
                                        5 with R-2 to 5 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. 3362/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.689/2021 & CRL.M.A.3361/2021 (stay)

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

quashing of FIR No.452/2016, registered at PS - Bhajanpura, 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 5 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 5 have no objection if the present

petition is allowed.

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

conferencing with their counsel and they have been identified by SI Rahul

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

matter any further.

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

settlement vide Compromise Deeds/MoUs dated 23.01.2021 and

11.02.2021.

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.452/2016, registered at PS -

Bhajanpura, Delhi and consequent proceedings emanating therefrom are

quashed.

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

12. Pending application also stands disposed of.

(SURESH KUMAR KAIT) JUDGE MARCH 3, 2021 rk