Sh Nitin Chawla vs The State & Anr.
2020 Latest Caselaw 3494 Del

$~46
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      Date of decision: 22nd December, 2020
+      CRL.M.C. 2518/2020
       SH NITIN CHAWLA                                    ..... Petitioner

                          Through       Mr. Ankit Rai, Adv.

                          versus

       THE STATE & ANR.                                   .... Respondents

                          Through       Mr. Hirein Sharma, APP for State
                                        With SI Rakesh Rana (IO) and
                                        SI Manish Kumar, PS Prashant Vihar
                                        Mr. Abhishek Sharma, Adv. for R-2
                                        with R-2 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.

Crl. M.A. 17826/2020 (Exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 2518/2020

3. Vide the present petition, petitioner seeks direction for quashing of

FIR No.0426/2016 dated 22.04.2016, registered at Police Station Prashant

Vihar, Delhi and consequent proceedings arising therefrom.

4. Notice issued.

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

for respondent no.2 and with the consent of counsel for parties, 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 present in person through video conferencing with

her counsel and she has been identified by SI Rakesh Rana /IO. Respondent

no.2 further submits that the 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 Compromise Deed/MoU dated 01.12.2020.

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.0426/2016 dated 22.04.2016,

registered at Police Station Prashant Vihar, Delhi and consequent

proceedings emanating therefrom are quashed.

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

12. The order be uploaded on the website forthwith.

(SURESH KUMAR KAIT) JUDGE DECEMBER 22, 2020/RK