Nazim & Ors. vs State Of Nct Of Delhi & Ors.
2020 Latest Caselaw 3304 Del

$~29
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 03.12.2020
+      CRL.M.C. 2367/2020
       NAZIM & ORS.                                         .... Petitioners
                           Through       Mr. Varun Dhingra, Adv.

                           versus

       STATE OF NCT OF DELHI & ORS.                         .... Respondents
                           Through       Mr. Hirein Sharma, APP for the State
                                         with ACP Ajay Kumar Singh, ACP
                                         Gokulpuri
                                         R-2 & 3 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.

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

quashing of FIR No.0446/2020, for the offences punishable under Sections

3(1)(r) / 3(1)(s) of SC & ST (Prevention of Atrocities) Act, registered at PS

- Dayalpur, Delhi and all other proceedings arising therefrom.

2. Notice issued.

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

respondent Nos.2 and 3 and with the consent of counsel for parties, the

present petition is taken up for final disposal.

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

their disputes and respondent Nos.2 and 3 have no objection if the present

petition is allowed.

5. Respondent Nos.2 and 3 are personally present in Court through video

conferencing and they have been identified by ACP Ajay Kumar Singh and

submit that matter has been settled and they do not wish to prosecute the

matter any further.

6. Petitioners and Respondent No.2 have settled all their disputes

amicably, petitioner No.1 and respondent No.3 are married and living

together, the respondent No.2 does not have any objection to their marriage

anymore.

7. 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.

8. For the reasons afore-recorded, FIR No.0446/2020, for the offences

punishable under Sections 3 (1) (r) / 3 (1) (S) of SC & ST (Prevention of

Atrocities), Act, registered at PS - Dayalpur, Delhi and consequent

proceedings emanating therefrom are quashed.

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

10. The order be uploaded on the website forthwith.

SURESH KUMAR KAIT, J DECEMBER 03, 2020/rk