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Judgment
19 paragraphs · 401 wordsSuresh Kumar Kait, J
Crl.M.A.4624/2021 (exemption)
Allowed, subject to all just exceptions.
Application stands disposed of.
CRL.M.C. 920/2021
Vide the present petition, petitioner seeks direction for quashing of FIR No.386/2020, registered at Police Station Tilak Nagar, Delhi and consequent proceedings arising therefrom.
Notice issued.
Learned APP for State accepts notice on behalf of respondent No.1 and has pointed out that father of deceased, namely, Mr. Ramesh Kumar, who is alive, is not made a party to the present petition.
At the oral request of learned counsel for petitioner, Mr. Ramesh Kumar is added as respondent No.4 in the array of parties.
Petitioner is directed to file amended memo of parties during the course of the day.
Notice is accepted by learned counsel for respondent Nos.2 to 4 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 to 4 have no objection if the present petition is allowed.
Learned APP has opposed the present petition and submits that in terms of settlement, no compensation has been given to respondent No.4 being father of deceased. Therefore, if this Court is inclined to quash the present FIR, some compensation shall be given to respondent No.4.
Learned counsel for petitioner, on instructions from petitioner, who is present in Court has come forward and agreed to pay an amount of Rs. 1 lac to respondent No.4 by way of a cheque bearing No.326006 dated 18.03.2021 drawn on Axis Bank, Tilak Nagar Branch towards compensation. The aforesaid cheque is handed over to respondent No.2 being daughter-in-law of respondent No.4.
Respondent No.2 is present in Court with her counsel and she has been identified by SI Ankur (IO) and she submits that matter has been settled and she does not wish to prosecute the matter any further.
Petitioner and respondent Nos.2 and 3 have entered into an amicable settlement vide Settlement Deed dated 10.03.2021.
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.386/2020, registered at Police Station Tilak Nagar, Delhi and consequent proceedings emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.