Full Judgment Text
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision:02.03.2020
+ CRL.M.C. 1192/2020
NEERAJ KUMAR & ORS. .... Petitioners
Through Mr.Vidur Kamra and Ms.Lavisha
Kamra, Advs.
versus
STATE & ORS. .... Respondents
Through Mr. Amit Chadha, APP for State with
SI Pankaj, PS Hari Nagar
Ms.Richa Sharma, Adv. for R-2 & 3
with R-2 & 3 in person
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
J U D G M E N T (ORAL)
CRL. M.A. 4629/2020 (for exemption)
1. Allowed, subject to all just exceptions.
2. Application is disposed of.
CRL.M.C. 1192/2020
3. Vide the present petition, petitioners seek direction thereby for
quashing of FIR No. 560/2018 dated 01.12.2018, registered at Police
Station Hari Nagar, Delhi and all other proceedings arising therefrom.
4. Notice issued.
5. Notice is accepted by learned APP for State and by counsel for
CRL.M.C. 1192/2020 Page 1 of 3
respondent Nos. 2 and 3 and with the consent of counsel for parties, the
present petition is taken up for final disposal.
6. The present petition is filed on the ground that parties have settled
their disputes and respondent Nos. 2 and 3 have no objection if the present
petition is allowed.
7. Respondent Nos. 2 and 3 are personally present in Court with their
learned counsel and they have been identified by SI Pankaj (IO) and submits
that matter has been settled and they do not wish to prosecute the matter any
further.
8. Petitioners and respondent Nos. 2 and 3 have entered into an amicable
settlement and have settled all their disputes.
9. Taking into account the aforesaid facts, this Court is inclined to quash
the present FIR as no useful purpose would be served in prosecuting
petitioners any further.
10. For the reasons afore-recorded, FIR No. 560/2018 dated 01.12.2018,
registered at Police Station Hari Nagar, Delhi and consequent proceedings
emanating therefrom are quashed.
11. Since FIR has been quashed, jail authorities are directed to release
petitioner No. 1 from jail, if not required in any other case.
CRL.M.C. 1192/2020 Page 2 of 3
12. The petition is, accordingly, allowed and disposed of.
13. Copy of this order shall be transmitted to Jail Superintendent and
Trial Court concerned for necessary compliance.
14. Order dasti under signatures of the Court Master.
(SURESH KUMAR KAIT)
JUDGE
MARCH 02, 2020/rk
CRL.M.C. 1192/2020 Page 3 of 3