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Mohd.Imran Khan & Ors vs The State (Gnct Of Delhi) And Anr on 7 March, 2023

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CRL.M.C. 1598/2023, CRL.M.A. 6068/2023 & CRL.M.A. 6069/2023
       MOHD.IMRAN KHAN & ORS.                  ..... Petitioner
                   Through: Ms. Vandana Dhoundiyal, Adv.
                            alongwih petitioners.
                   versus

       THE STATE (GNCT OF DELHI) AND ANR.        ..... Respondents
                     Through: Ms. Richa Dhawan, APP for the State
                              with SI Anjani Kumar Singh, PS
                              Wazirabad.
                              Mr. Rohit Baisla, Adv. for R-2
                              alongwith R-2.

       CORAM:
       HON'BLE MR. JUSTICE ANISH DAYAL
                          ORDER

% 07.03.2023 CRL.M.A. 6068/2023 (Exemption)

1. Exemption is allowed subject to all just exceptions.

2. Application is disposed of.

1. This petition has been filed for quashing of the FIR No.365/2019 registered under Sections 420/448/380/120-B IPC at PS Wazirabad, Delhi, on the ground that the parties have settled their disputes which arose out of a property dispute inter-se between the parties and which has now been resolved. The copy of the Settlement dated 06.03.2021 is on record of this Court. The petitioner nos.1 - 3 and respondent no.2/complainant are present in the Court, duly identified by the respective counsels and the IO and Signature Not Verified Digitally Signed By:ANISH DAYAL confirm the factum of the settlement and resolution of their disputes.

2. Considering the above settlement between the parties and the chances of conviction of the petitioners being remote and bleak, there is no use continuing with proceedings of the present FIR as it would be a misuse of the process of the Court and an unnecessary burden on the State exchequer. Accordingly, the petition is allowed. Consequently, the FIR No.365/2019 registered under Sections 420/448/380/120-B IPC at PS Wazirabad, Delhi, and proceedings emanating therefrom are quashed. Parties shall abide by the terms of settlement.

3. Accordingly, the petition is disposed of. Pending applications, if any, are disposed of as infructuous.

4. Order be uploaded on the website of this Court.

ANISH DAYAL, J MARCH 7, 2023/kct Signature Not Verified Digitally Signed By:ANISH DAYAL