Mohit Kapoor vs State Of Nct Of Delhi & Anr.
2020 Latest Caselaw 2493 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Date of decision: 25th August, 2020

+     CRL.M.C. 1696/2020
      MOHIT KAPOOR                                         ..... Petitioner
                         Through       Mr. Gautam Khazanchi and Mr.
                                       Vaibhav Dubey, Advs. with the
                                       petitioner in person

                         versus

      STATE OF NCT OF DELHI & ANR.              .... Respondents
                    Through  Mr. Izhar Ahmed, APP for the State
                             with SI Shivangi, PS Jagatpuri, Delhi
                             Respondent No.2 in person
      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                         J U D G M E N T (ORAL)

CRL. M.A. 11521/2020 (exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.1696/2020 & CRL. M.A. 11522/2020 (stay)

3. Vide the present petition, petitioner seeks direction thereby for

quashing of FIR No.93/2018 dated 29.04.2018, registered at PS - Jagatpuri,

Delhi and all other proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by respondent No.2

who is present in the Court 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 has no objection if the present petition is

allowed.

7. Respondent No.2 has been identified by SI Shivangi/IO and submits

that matter has been settled and she does not wish to prosecute the matter any

further.

8. Petitioner and respondent No.2 have entered into an amicable

settlement vide settlement deed dated 16.09.2019.

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

FIR as no useful purpose would be served in prosecuting petitioner any

further.

10. For the reasons afore-recorded, FIR No.93/2018 dated 29.04.2018,

registered at PS - Jagatpuri, Delhi and consequent proceedings emanating

therefrom are quashed.

11. The petition is, accordingly, allowed and disposed of.

12. Pending application is also disposed of.

13. The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through email.

(SURESH KUMAR KAIT) JUDGE AUGUST 25, 2020/rk