Bhateri Devi & Ors. vs The State & Anr.
2020 Latest Caselaw 3400 Del

$~20
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 14.12.2020
+      CRL.M.C. 2435/2020
       BHATERI DEVI & ORS                                   ..... Petitioner
                           Through:        Mr. Sunil Kumar, Advocate

                           versus

       THE STATE & ANR                                       ..... Respondent
                     Through:              Mr. G.M. Farooqui, APP for State
                                           with ASI Hemlata.
                                           Ms. Aarti Kumari, Advocate for R-2
                                           alongwith R-2.
       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. 695/2020 dated 23.11.2020, under Section

323/354/354B/506/509/34 IPC registered at Police Station Bawana and all

other proceedings arising therefrom.

2. Notice issued.

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

respondent no.2 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 No.2 has no objection if the present petition is

allowed.

5. Respondent No. 2 is personally present in Court through Video

Conferencing with learned counsel and identified by IO/ASI Hemlata and

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

matter any further.

6. Petitioners and respondent no.2 have entered into an amicable

settlement vide MOU dated 28.11.2020.

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. 695/2020 dated 23.11.2020,

registered at Police Station Bawana 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) JUDGE DECEMBER 14, 2020 Aj