Satvir Singh & Ors vs State & Ors

Suresh Kumar Kait, J

Vide the present petition, petitioners seek direction thereby quashing FIR No. 356/2019 dated 19.09.2019, registered at Police Station â€" Kishan

Garh and all other proceedings emanating therefrom.

Notice issued.

Notice is accepted by learned APP for the State and respondent no.2.

With the consent of counsel for the 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 and 3 have no objection if the present

petition is allowed.

Respondent Nos.2 & 3 are personally present in Court and they have been identified by SI Kuldeep Singh/IO and submit that matter has been

settled and they do not wish to prosecute the matter any further.

Petitioners and respondents have entered into an amicable settlement vide settlement deed dated 20.12.2019.

Learned APP has opposed the present petition by stating that petitioners leased out unauthorised property to respondents who spent substantial

amount on renovation of this property which was later on destroyed by DDA. Moreover, 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. 4,00,000/- 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 Blind School, Sewa Kutir, Kingsway Camp.

(c) Petitioner no.3 is directed to pay an amount of Rs.1,00,000/- in favour of Delhi High Court Legal Services Committee

(d) 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.

Learned counsel for petitioners prays that the present petition may be allowed.

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, the FIR No. 356/2019 dated 19.09.2019, registered at Police Station â€" Kishan Garh and consequent proceedings

therefrom are quashed.

The petition is, accordingly, allowed and disposed of.

Order dasti under signatures of the Court Master.