Sonia & Ors. vs The State & Anr.
2020 Latest Caselaw 3414 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                Date of decision: 15.12.2020
+     CRL.M.C. 2444/2020
      SONIA & ORS                                        ..... Petitioner
                          Through:     Ms. Aarti Kumari, Adv.

                          versus

      THE STATE & ANR                                    ..... Respondent
                    Through:           Mr. G. M. Farooqui, APP for State
                                       IO Mohan Lal, PS Bawana
                                       Respondent no.2 in person through
                                       VC
      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

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

quashing of FIR No. 698/2020 dated 26.11.2020, registered at PS Bawana

and all other proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for State and 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 no2. has no objection if the present petition is

allowed.

5. Respondent no.2 is personally present in Court through video

conferencing and she has been identified by SI Mohan Lal/IO 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. 698/2020 dated 26.11.2020,

registered at PS 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 15, 2020 ms