Full Judgment Text
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 20.02.2020
+ CRL.M.C. 129/2020
SHRI JAY RAM & ORS. ..... Petitioners
Through Mr. Mohit Bangwal, Adv.
versus
STATE & ORS. ..... Respondents
Through Mr.Amit Chadha, APP for State.
SI Pankaj Saroha, PS Paschim Vihar
East
Mr. Abhiesumat Gupta, Adv. for
respondents
Respondent nos.2 to 5 in person
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
J U D G M E N T (ORAL)
CRL. M.A. 556/2020
1. Allowed, subject to all just exceptions.
2. Application is disposed of.
CRL.M.C. 129/2020
3. Vide the present petition, petitioners seek direction thereby for
quashing of FIR No. 261/2016 dated 02.06.2016, registered at PS Nangloi
and all other proceedings arising therefrom.
4. Notice issued.
5. Notice is accepted by learned APP for State and counsel for
respondent nos.2 to 5 in person and with the consent of counsel for parties,
the present petition is taken up for final disposal.
CRL.M.C. 129/2020 Page 1 of 2
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 and they have
been identified by SI Pankaj Saroha/IO and submits that matter has been
settled and they do wish to prosecute the matter any further.
8. Petitioners and respondent no.2 to5 have entered into an amicable
settlement before Judge Incharge, Delhi Mediation Centre, Tis Hazari Couts
on 30.07.2019 and settled all their disputes.
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. 261/2016 dated 02.06.2016,
registered at PS Nangloi and consequent proceedings emanating therefrom
are quashed.
11. The petition is, accordingly, allowed and disposed of.
12. Order dasti .
(SURESH KUMAR KAIT)
JUDGE
FEBRUARY 20, 2020/ ms
CRL.M.C. 129/2020 Page 2 of 2