Sunderjeet Singh vs State
2021 Latest Caselaw 874 Del

$~29
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      Date of decision: 15.03.2021
+      CRL.M.C. 862/2021 & Crl.M.A.4309/2021

       SUNDERJEET SINGH & ORS.               ..... Petitioners
               Through: Mr. Shray Kaushal, Advocate

                          Versus

       THE STATE (GNCT of Delhi) & ANR.      ..... Respondents
                Through: Mr. Izhar Ahmed, Additional Public
                          Prosecutor for respondent No.1/State
                          with SI Prahlad
                          Respondent No.2 in person
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

1. Vide this petition, quashing of FIR No. 1190/2014, registered at police station Tilak Nagar, Delhi is sought by petitioners.

2. Notice issued.

3. Mr. Izhar Ahmed, learned Additional Public Prosecutor for

respondent No.1/State accepts notice and submits that respondent No.2

is present in the Court and he has been identified as the complainant of

FIR in question by the Investigating Officer of this case, who is also

present in the Court.

4. With the consent of learned counsel for the parties, the present

petition is taken up for final hearing and disposal.

5. It is submitted that due to some misunderstanding, a dispute

arose between the parties, which resulted into registration of FIR by

respondent No.2 However, with the intervention of elders and well

wisher of parties, inter se dispute has been resolved.

6. Respondent No.2, present in the Court, has affirmed the factum

of settlement with petitioners and has affirmed the contents of his

affidavit filed in support of this petition. He submits that he does not

wish to prosecute the matter any further.

7. Keeping in view that the dispute between the parties has been

amicably resolved, this Court is inclined to quash the FIR in question,

as no useful purpose would be served in continuing with the

proceedings arising out of the present FIR.

8. For the reasons afore-noted, FIR No. 1190/2014, registered at

police station Tilak Nagar, Delhi and consequent proceedings

emanating therefrom are hereby quashed.

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

(SURESH KUMAR KAIT) JUDGE March 15, 2021/r