Vikas Jha & Ors vs State (Nct) Of Delhi & Anr
2019 Latest Caselaw 6236 Del

$~22
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 04.12.2019
+      CRL.M.C. 371/2019
       VIKAS JHA & ORS                                   ..... Petitioners
                     Through:          Mr. Vikas Padora and Mr. Vaibhav
                                       Aggarwal, Advs.
                          versus

       STATE (NCT) OF DELHI & ANR               ..... Respondents
                      Through: Mr.Panna Lal Sharma, APP for State
                               with W/SI Renu and W/SI Radha, PS
                               - Delhi Cantt.
                               Mr. Krishan Kumar, Adv. for R-2

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT


                          J U D G M E N T (ORAL)

1. Vide the present petition, the petitioners seek direction thereby

quashing FIR No. 113/2018 registered at Police Station - Delhi Cantt. and

all other proceedings emanating therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for the State and counsel for the

respondent no.2.

4. With the consent of the counsel for the parties, the present petition is

taken up for final disposal.

5. The present petition is filed on the ground that the parties have settled

their disputes and the respondent No. 2 has no objection if the present

petition is allowed.

6. The petitioners and respondent no.2 have entered into an amicable

settlement vide Memorandum of Understanding dated 04.01.2019.

7. Learned counsel for the petitioners pray that the present petition may

be allowed in view of the settlement arrived at between the parties.

8. Respondent No. 2 is personally present in Court with learned counsel

- Mr. Krishan Kumar, Advocate and has been identified by W/SI Renu, PS

- Delhi Cantt. and submits that matter has been settled and she does not

wish to prosecute the matter any further.

9. Taking into account the aforesaid facts, this Court is inclined to quash

the FIR as no useful purpose would be served in prosecuting the petitioners

any further.

10. For the reasons afore-recorded, the FIR No. 113/2018 registered at

Police Station - Delhi Cantt. and all other proceedings emanating therefrom

are hereby quashed.

11. The petition is allowed accordingly.

12. Dasti.

(SURESH KUMAR KAIT) JUDGE

DECEMBER 04, 2019 PB