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
28 paragraphs · 383 wordsSuresh Kumar Kait, J
Crl. M.A.3564/2020 (for exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 873/2020
Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 210/2018 dated 03.11.2018, registered at PS Preet Vihar, Delhi
and all other proceedings arising there from.
Notice issued.
Notice is accepted by learned APP for State and respondent no.2 on her behalf as well as on behalf of respondent Nos.3 and 4 and with the
consent of counsel for parties, the 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 & 4 have no objection if the present
petition is allowed.
Respondent No. 2 is personally present in Court and she has been identified by SI Manisha (IO) and submits that matter has been settled and she
does not wish to prosecute the matter any further.
Petitioners and respondent no.2 have entered into an amicable settlement vide a Memorandum of Understanding dated 5.11.2018.
Learned APP has opposed the present petition by stating that in addition to machinery came into motion due to this case, however, compensation
amount paid to legal heirs of the deceased is very less.
Learned counsel for petitioners, on instructions from petitioners who are personally present in Court, submits that in addition to settlement amount
petitioner No.1 is ready to pay an amount of Rs.2 lacs and petitioner No.2 is ready to pay an amount of Rs.3 lacs.
Accordingly, petitioner No.1 is directed to pay an amount of Rs.2 lacs by way of an FDR in favour of Baby Anu Kumari and petitioner No.2 is
directed to pay an amount of Rs.3 lacs by way of an FDR in favour of Baby Arti Kumari within two weeks. Receipt of same shall be furnished to
I.O. of the case.
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.
For the reasons afore-recorded, FIR No. 210/2018 dated 03.11.2018, registered at PS Preet Vihar, Delhi and consequent proceedings emanating
therefrom are hereby quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.