Umang Bajaj & Ors. vs State & Anr.
2020 Latest Caselaw 3546 Del

$~5
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 24.12.2020

+     CRL.M.C. 2545/2020
      UMANG BAJAJ & ORS.                                  ..... Petitioners
                         Through       Mr.Abhishek Verma, Adv. with
                                       petitioners in person.

                         versus

      STATE & ANR.                                      ..... Respondents
                         Through       Mr. Izhar Ahmad, APP for State.
                                       SI Manoj PS Naraina.
                                       Mr.Yogesh Kumar, 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)

CRL. M.A. 18017/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 2545/2020

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

quashing of FIR No. 207/2018 dated 17.09.2018, registered at PS -

Naraina, and all other 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 with learned counsel

and he has been identified by SI Manoj /IO and submits that matter has been

settled and he 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 18.12.2020.

9. Learned APP has opposed the present petition by stating that the FIR

in the present case was registered on 17.09.2018 and due to the registration

of FIR, government machinery came in motion and a lot of precious public

time has been consumed, therefore, if this Court is inclined to quash FIR,

heavy cost may be imposed upon petitioners.

10. Learned counsel for petitioners, on instructions from petitioners, who

are present in Court, has come forward and agreed to contribute an amount

of Rs.1,00,000/- for welfare purposes. Accordingly, the said amount shall be

paid within two weeks in favour of Nirmal Chhaya Complex, Jail Road,

New Delhi for the welfare of destitute women and children and receipt of

the same shall be furnished to SHO/IO concerned.

11. 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.

12. For the reasons afore-recorded, FIR No. 207/2018 dated 17.09.2018,

registered at PS - Naraina and consequent proceedings emanating therefrom

are quashed.

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

(SURESH KUMAR KAIT) JUDGE DECEMBER 24, 2020 ab