AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
24 paragraphs · 271 wordsSuresh Kumar Kait, J
Crl. M.A. 5201/2020 (for exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.A.5202/2020 (for condonation of delay)
In view of reasons stated in the application, delay of 55 days in re-filing the present petition is condoned.
Application is allowed and disposed of.
CRL.M.C. 1355/2020
Vide the present petition, petitioners seek direction for quashing of FIR No.1288/2015 dated 26.11.2015 registered at Police Station Hauz Khas,
Delhi and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by learned counsel for respondent Nos.2 & 3 and with the consent of counsel for parties, present
petition is taken up for final disposal.
The present petition is filed on the ground that parties have settled their disputes and respondent Nos.2 & 3 have no objection if the present petition
is allowed.
Respondent Nos.2 & 3 are personally present in Court with their learned counsel and they have been identified by ASI Suman Singh (IO) and
submit that matter has been settled and they do not wish to prosecute the matter any further.
Petitioner and respondent No.2 have entered into an amicable settlement vide a Memorandum of Understanding dated 23.8.2019.
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.
For the reasons afore-recorded, FIR No.1288/2015 dated 26.11.2015 registered at Police Station Hauz Khas, Delhi and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.