Sherin Dua & Ors. vs State Of Nct Of Delhi & Anr.
2020 Latest Caselaw 3401 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 14.12.2020
+     CRL.M.C. 2343/2020
      SHERIN DUA & ORS.                                   ..... Petitioner
                         Through:      Mr. Ashish Sheoran and Ms. Smita
                                       Bankoti, Advocates

                         versus

      STATE OF NCT OF DELHI & ANR.               ..... Respondent
                    Through: Mr. G.M. Farooqui, APP for State
                              with SHO Lodhi Colony.
                              Ms. Preeti Srivastava, 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.

Crl. M.A. 16506/2020 (Exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL. M.C. 2343/2020 & Crl. M.A. 16505/2020

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

quashing of FIR No. 148/2019 dated 21.05.2019, under Section

354/323/354A/342/509/34 IPC registered at Police Station Lodhi Colony and

proceedings arising therefrom.

4. Notice issued.

5. 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.

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 is personally present in Court through Video

Conferencing with her counsel and identified by SHO Lodhi Colony and

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

matter any further.

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

settlement vide settlement deed dated 01.10.2020.

9. 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.

10. For the reasons afore-recorded, FIR No. 148/2019 dated 21.05.2019,

registered at Police Station Lodhi Colony and consequent proceedings

emanating therefrom are quashed.

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

12. Pending application also stands disposed of.

13. The order be uploaded on the website forthwith.

(SURESH KUMAR KAIT) JUDGE DECEMBER 14, 2020 Aj