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Judgment
29 paragraphs · 378 wordsSuresh Kumar Kait, J
CRL. M.A. 3360/2020
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.817/2020
Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 98/2009 dated 06.06.2009, registered at PS â€" EOW, and all
other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent no.2 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 No. 2 has no objection if the present petition is
allowed.
Complainant/Respondent No.2 is personally present in Court with learned counsel and he has been identified by Insp.Shivani/IO and submits that
matter has been settled and he does not wish to prosecute the matter any further.
Petitioners and respondent no.2 have entered into an amicable settlement before Mediation Centre, Saket Courts, New Delhi vide settlement deed
dated 19.09.2019.
Learned APP has opposed the present petition and submits that due to the registration of FIR, government machinery came in motion and a lot of
precious public time has been consumed, therefore, if this Court is inclined to quash FIR, heavy cost may be imposed upon petitioners.
Learned counsel for petitioners, on instructions from petitioners, who are present in Court, has come forward and agreed to contribute an amount
of Rs. 2,00,000/- for welfare purposes. Accordingly, petitioners are directed to pay this amount in the following manner:-
(a) Petitioner no.1 is directed to pay an amount of Rs.1,00,000/- in favour of Delhi Police Martyrs Fund;
(b) Petitioner no.2 is directed to pay an amount of Rs.1,00,000/- in favour of Indian Army Central Welfare Fund.
Petitioners are directed to pay this amount within two weeks and receipt of the same shall be furnished to IO concerned.
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. 98/2009 dated 06.06.2009, registered at PS â€" EOW and consequent proceedings emanating therefrom
are quashed.
The petition is, accordingly, allowed and disposed of.
Order dasti.