Saurabh Kumar Keshari vs State & Ors

Brijesh Sethi, J

The petitioner has filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 207/2019, under

Section 308 of the Indian Penal Code, 1860, registered at P.S.: Mandawali Fazal Pur, Delhi and the proceedings emanating therefrom.

The petitioner and respondent nos.2 and 3 have submitted that they have settled their disputes vide Memorandum of Understanding dated 10th

December, 2019. It is submitted that with the intervention of the respectable persons of the society, elders and well wishers, the petitioner and

respondent nos.2 and 3 have amicably resolved their disputes and have agreed that both the parties shall maintain cordial relations in future and shall

not peruse the FIRs filed by them.

Respondent nos.2 and 3, who are present in Court, have reiterated the aforesaid facts and submitted that they have amicably settled the dispute.

Respondent nos.2 and 3 further submitted that they have no objection to the FIR being quashed and the petition being allowed.

The Investigating Officer, who is present in Court, has identified the petitioner as well as respondent nos.2 and 3.

In view of the above settlement arrived at between the parties, this Court is of the view that no fruitful purpose would be served in keeping the parties

entangled in the criminal proceedings. Accordingly, in the interest of justice, FIR No. 207/2019, under Section 308 of the IPC, registered at P.S.:

Mandawali Fazal Pur, Delhi and the proceedings emanating therefrom are quashed.

Petition alongwith pending application is disposed of accordingly.