Sh.Mohit Chhabra & Anr. vs State & Anr.
2019 Latest Caselaw 5474 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: November 07, 2019

+      W.P.(CRL) 3128/2019

       SH. MOHIT CHHABRA & ANR.                  ..... Petitioners
                    Through: Mr. M.N.Dudeja &
                             Mr. Anuj Chauhan, Advocates
                             with petitioners in person.

                        Versus

       STATE & ANR.                                ..... Respondents
                        Through:     Mr. Ashish Aggarwal, Additional
                                     Standing Counsel with Mr. Piyush
                                     Singhal, Advocate for respondent
                                     No.1/State
                                     Mr. Neeraj Bhardwaj &
                                     Mr. Aditya Mishra, Advocates
                                     with respondent No.2/complainant
                                     in person.
       CORAM:
       HON'BLE MR. JUSTICE BRIJESH SETHI

                        JUDGMENT

BRIJESH SETHI, J (oral)

Quashing of FIR No. 284/2019, under Section 506 IPC and Section 67 of Information Technology Act, 2000, registered at police station Safdarjung Colony, New Delhi is sought by petitioners on the ground that the dispute between the parties stands amicably settled in terms of Memorandum of Understanding of 4th November, 2019.

Notice.

Mr. Ashish Aggarwal, Additional Standing Counsel for respondent No.1/State, accepts notice.

Learned Additional Standing Counsel for State submits that respondent No.2 is present in the Court and she has been duly identified to be complainant of FIR in question on the basis of identity proof furnished by her.

Respondent No.2, present in the Court, submits that the dispute with petitioners has been amicably resolved in terms of Memorandum of Understanding of 4th November, 2019 and that now, no grievance against petitioners survives and therefore, the FIR in question and proceedings emanating therefrom be quashed.

Since the subject matter of the FIR stands mutually and amicably resolved between the parties, no useful purpose would be served in continuation of proceedings arising out of FIR in question.

In view of the above, FIR No. 284/2019, under Section 506 IPC and Section 67 of Information Technology Act, 2000, registered at police station Safdarjung Colony, New Delhi and the proceedings emanating therefrom, are hereby quashed.

This petition stands disposed of.

(BRIJESH SETHI) JUDGE NOVEMBER 07, 2019 r