$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 04.06.2021
+ CRL.M.C.1423/2021
CHIDAKASH & ORS ..... Petitioners
Through Mr. Aditya Shankar, Mr. Sameer
Kumar, Mr. Shah Rukh Ahmad and
Ms. Priya, Advs
versus
THE STATE OF NCT OF DELHI &
ANR. ..... Respondents
Through Mr. R.S. Kundu, ASC for State
with SI Shiksha
R-2 in person
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
J U D G M E N T (ORAL)
The hearing has been conducted through video conferencing. CRL. M.A. 9026/2021
1. Allowed, subject to all just exceptions.
2. Application is disposed of.
CRL.M.C. 1423/2021
3. Vide the present petition, petitioners seek direction thereby for quashing of FIR No.509/2019, registered at PS - Sector 23, Dwarka, Delhi and all other proceedings arising therefrom. CRL.M.C.1423/2021 Page 1 of 3
4. Notice issued.
5. Notice is accepted by learned APP for State and by counsel for respondent no.2 who appeared in person through video conferencing and with the consent of counsel for parties, the present petition is taken up for final disposal.
6. The present petition is filed on the ground that parties have settled their disputes and respondent no.2 have no objection if the present petition is allowed.
7. Respondent no.2 is personally present in Court through video conferencing and she has been identified by IO SI Shiksha and she submits that matter has been settled and she does not wish to prosecute the matter any further.
8. Petitioners and respondent no.2 has entered into an amicable settlement vide Memorandum of Understanding dated 13.04.2021.
9. 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.
10. For the reasons afore-recorded, FIR No.509/2019, registered at PS - Sector 23, Dwarka, Delhi and consequent proceedings emanating therefrom CRL.M.C.1423/2021 Page 2 of 3 are quashed.
11. The petition is, accordingly, allowed and disposed of.
(SURESH KUMAR KAIT) JUDGE JUNE 04, 2021 RK CRL.M.C.1423/2021 Page 3 of 3