Deepak Malhotra & Anr. vs State & Anr.
2020 Latest Caselaw 1264 Del

$~33
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 25.02.2020

+      CRL.M.C. 537/2020 & CRL.M.A.2250/2020
       DEEPAK MALHOTRA & ANR.                      .... Petitioners
                       Through   Mr.Vineet Chadha and Mr.Ajay
                                 Kumar, Advs. with petitioners in
                                 person
                       versus

       STATE & ANR.                                          .... Respondents
                           Through         Mr.Panna Lal Sharma, APP for State
                                           with SI Naresh Kumar , PS Rajinder
                                           Nagar, Delhi
                                           Mr.Surinder Singh, 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)

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

quashing of FIR No. 161/2011 dated 17.12.2011, registered at PS Rajinder

Nagar, Delhi and all other proceedings arising therefrom.

2. Notice issued.

3. 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.

4. 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.

5. Respondent No. 2 is personally present in Court with her learned

counsel and she has been identified by SI Naresh Kumar (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 a Memorandum of Understanding dated 28.5.2012.

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. 161/2011 dated 17.12.2011,

registered at PS Rajinder Nagar, Delhi and consequent proceedings

emanating therefrom are quashed.

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

application also stands disposed of.

10. Order dasti.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 25, 2020/rk