Seema Naaz & Ors. vs State Of Nct Of Delhi & Ors.
2020 Latest Caselaw 3497 Del

$~4
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 22.12.2020

+     CRL.M.C. 2210/2020 & CRL.M.A. 15700/2020
      SEEMA NAAZ & ORS.                                    ..... Petitioners
                  Through                Mr. Khalil A. Ansari, Adv.
                  versus

      STATE OF NCT OF DELHI & ORS.         ..... Respondents
                    Through   Through Mr. Izhar Ahmed, AFP for
                              the State with SI Shailendra
                              Mr. Matioob Alam, Adv. for R-2 to 4
                              with respondent nos. 2 to 4 in person
                              through V.C.

      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. 1420/2015 dated 29.09.2015, registered at PS Jamia

Nagar 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 to 4 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 to 4 have no objection if the present

petition is allowed.

5. Respondent nos. 2 to 4 are personally present in Court through V.C.

with learned counsel and they have been identified by SI Shailender /IO and

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

matter any further.

6. Petitioners and respondent no.2to 4 have settled their disputes and

have entered into an amicable settlement vide Compromise Deed dated

17.10.2020 and additional MOU dated 20.12.2020.

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, quashing of FIR No. 1420/2015 dated

29.09.2015, registered at PS Jamia Nagar and consequent proceedings

emanating therefrom are quashed.

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

10. Pending application also stands disposed of.

11. The order be uploaded on the website forthwith.

(SURESH KUMAR KAIT) JUDGE DECEMBER 22, 2020 ms