Full Judgment Text
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 10.02.2020
+ CRL.M.C. 3564/2019
SHAHZAD KHAN & ORS. ..... Petitioners
Through Mr. Jayant Sud, Sr. Adv. with Mr.
Bakul Jain, Mr. Shailesh Poddar, Mr.
Randeep Sachdeva and Mr. Savhin
Gupta, Advs.
versus
STATE & ANR. ..... Respondent
Through Mr.Amit Chadha, APP for State with
SI Hiralal, PS Krishna Nagar, Delhi
Mr. R. K. Singh, Adv. for R-2 with
R-2 in person
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
J U D G M E N T (ORAL)
1. Vide the present petition, petitioners seek direction thereby quashing
of FIR No. 243/2018 dated 19.10.2018, registered at Police Station Krishna
Nagar and all other proceedings emanating therefrom.
2. Notice issued.
3. Notice is accepted by learned APP for the State and counsel for the
respondent no.2.
4. With the consent of the counsel for the parties, the present petition is
taken up for final disposal.
CRL.M.C. 3564/2019 Page 1 of 2
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5. The present petition is filed on the ground that the parties have settled
their disputes and the respondent no.2 has no objection if the present petition
is allowed.
6. Respondent no. 2 is personally present in Court with learned counsel
and has been identified by SI Hiralal (IO) and submits that matter has been
settled and he does not wish to prosecute the matter any further.
7. The petitioners and respondent no.2 have entered into an amicable
settlement vide memorandum of understanding dated 20.07.2019.
8. Taking into account the aforesaid facts, this Court is inclined to quash
the FIR as no useful purpose would be served in prosecuting the petitioners
any further.
9. For the reasons afore-recorded, FIR No. 243/2018 dated 19.10.2018,
registered at Police Station Krishna Nagar and consequent proceedings
emanating therefrom are quashed.
10. The petition is allowed and disposed of accordingly.
11. Order dasti
(SURESH KUMAR KAIT)
JUDGE
FEBRUARY 10, 2020
ms
CRL.M.C. 3564/2019 Page 2 of 2
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