Nutan Shahi & Anr. vs State & Anr.
2019 Latest Caselaw 5524 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                          Date of decision: November 08, 2019

+      W.P.(CRL) 1962/2019
       NUTAN SHAHI & ANR.                                       ..... Petitioners
                    Through:                Mr. Rajesh Takiar, Advocate with
                                            petitioners in person

                               Versus

       STATE & ANR.                                         ..... Respondents
                               Through:     Ms. Kamna Vohra, Additional
                                            Public Prosecutor for respondent
                                            No.1/State with SI Laxman Kumar.
                                            Respondent No.2 in person.

       CORAM:
       HON'BLE MR. JUSTICE BRIJESH SETHI

                               JUDGMENT

BRIJESH SETHI, J (oral)

Quashing of FIR No.265/2013, under Section 448/420/468/471/34 IPC, registered at police station Fatehpur Beri, New Delhi is sought by petitioner in this petition.

Learned counsel for petitioners submits that the subject matter of this FIR stand mutually and amicably resolved between the parties.

Notice.

Ms. Kamna Vohra, Additional Standing Counsel for respondent No.1/State, accepts notice and submits that petitioners and respondents

No.2 are present in the Court and they have been duly identified by Investigating Officer of this case. Learned Additional Public Prosecutor for the State submits that status report of 19th August, 2019 placed on record notes that during the course of investigation, complainant has settled all disputes with petitioners.

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

Heard.

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.265/2013, under Section 448/420/468/471/34 IPC, registered at police station Fatehpur Beri, New Delhi and the proceedings emanating therefrom, are hereby quashed.

This petition stands disposed of.

(BRIJESH SETHI) JUDGE NOVEMBER 08, 2019 r