Lokesh Kumar Sagu & Ors. vs The State (Govt Of Nct Of Delhi) & ...
2021 Latest Caselaw 1462 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision: 17.05.2021

+      CRL.M.C.1155/2021
       LOKESH KUMAR SAGU & ORS.                          ..... Petitioners
                           Through    Mr. Naman Raj Thakur, Adv.

                           versus

       THE STATE (GOVT. OF NCT OF DELHI) & ANR...... Respondents
                     Through   Mr.Izhar Ahmad, APP for State.
                               SI Sumit PS Gandhi Nagar.
                               Respondent no.2 in person through
                               VC.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

1. Vide the present petition, petitioner seeks direction thereby for

quashing of FIR No.47/2015 dated 18.01.2015, registered at PS - Gandhi

Nagar, and all other proceedings arising therefrom.

2. Notice issued.

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

through VC 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 No. 2 has no objection if the present petition is

allowed.

5. Respondent No.2 is personally present in Court through VC and he

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

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

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

wishers and relatives entered into an amicable settlement before the Delhi

Mediation Centre, Karkardooma Courts, Delhi vide settlement deed dated

20.04.2019 and settled all their disputes amicably.

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.47/2015 dated 18.01.2015,

registered at PS - Gandhi Nagar and consequent proceedings emanating

therefrom are quashed.

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

(SURESH KUMAR KAIT) JUDGE MAY 17, 2021/ab