Ajay Yadav & Ors. vs State & Anr.
2021 Latest Caselaw 961 Del

$~34 & 35
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: 22.03.2021
+    CRL.M.C. 945/2021 & Crl.M.A. 4776/2021
     MASTER NAVNEET RANA             ..... Petitioner
                 Through: Mr. S.U.Abbas, Advocate

                        Versus

     STATE OF NCT OF DELHI & ANR.       ..... Respondents
                   Through: Mr. Izhar Ahmed, Additional
                             Public Prosecutor for
                             respondent No.1/State with ASI
                             Deshpal Singh
                             Mr. Satinder Singh Bawa,
                             Advocate for respondent No.2


+    CRL.M.C. 949/2021 & Crl.M.A. 4781/2021


     AJAY YADAV & ORS.                          ..... Petitioners
                  Through:          Mr. Satinder Singh Bawa,
                                    Advocate

                        Versus

     STATE & ANR.                            ..... Respondents
                        Through:    Mr. Izhar Ahmed, Additional
                                    Public Prosecutor for
                                    respondent No.1/State with ASI
                                    Rajesh Kumar
                                    Mr. S.U.Abbas, Advocate,
                                    Advocate for respondent No.2


CRL.M.C. 945/2021 & 949/2021                               Page 1 of 3
        CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

1. Vide above captioned first petition, quashing of quashing of FIR

No. 102/2021, registered at Samaipur Badli, Delhi is sought.

2. In the above captioned second petition, quashing of FIR No.

92/2021, registered at police station Samaipur Badli, Delhi is sought

by petitioners.

3. Notice issued.

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

respondent No.1/State accepts notice in both the petitions and submits

that parties to the present FIRs are minor and they are represented

through their parents/legal guardians and they are present in the Court.

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

petition is taken up for final hearing and disposal.

6. On 19.02.2021, a scuffle between students of class XI and XII

took place in the premises of Mount Abu School, Rohini, which

culminated into registration of the afore-noted cross FIRs against the

parties.

7. Counsel for the parties submit that with the intervention of

parents, elders in the family and common friends the dispute inter se

parties has been amicably resolved and in this regard, a written request

has been made before the SHO concerned.

8. Learned Additional Public Prosecutor for State, on instructions

from Investigating Officers of these FIRs, affirm the factum of

settlement between the parties.

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

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

as no useful purpose would be served in continuing with the

proceedings arising therefrom.

10. For the reasons afore-noted, FIR No. 102/2021 & FIR No.

92/2021, both registered at police station Samaipur Badli, Delhi and

consequent proceedings emanating therefrom are hereby quashed.

11. The petitions are accordingly allowed and disposed of.

12. Pending applications also stand disposed of.

(SURESH KUMAR KAIT) JUDGE MARCH 22, 2021 r