Niraj Kumar Pandey vs State ( Govt Of Nct Of Delhi) & Ors
2020 Latest Caselaw 60 Del

$~19
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                           Date of decision: 07.01.2020
+      CRL.M.C. 205/2019 & Crl. M.A.874/2019
       NIRAJ KUMAR PANDEY                                  ..... Petitioner
                    Through              Mr. Ashish Bansal, Adv.

                           versus

    STATE ( GOVT OF NCT OF DELHI) & ORS ..... Respondents
                  Through   Mr. Panna Lal Sharma, APP for State
                            Insp. Anil Kumar, ATO/Aman Vihar
                            Respondents in person
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

CRL.M.C. 205/2019

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

quashing of FIR No. 294/2016 dated 02.03.2016, registered at PS Aman

Vihar and all other proceedings emanating therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for the State. With the consent of

the counsel for the parties, the present petition is taken up for final disposal.

4. The present petition is filed on the ground that the parties have settled

their disputes and the respondent nos.2 to5 have no objection if the present

petition is allowed.

5. Respondent nos.2 to 5 are personally present in Court and they have

been identified by ATO Anil Kumar /IO and submits that matter has been

settled and she does not wish to prosecute the matter any further.

6. The petitioner and respondent nos.2 to 5 have entered into an

amicable settlement vide settlement deed dated 09.02.2018.

7. Learned counsel for the petitioner submits that the petitioner has

received the total settlement amount and prays that the present petition may

be quashed.

8. Taking into account the aforesaid facts, this Court is inclined to quash

the FIR as no useful purpose would be served in prosecuting the petitioner

any further.

9. For the reasons afore-recorded, the FIR No. 294/2016 dated

02.03.2016, registered at PS Aman Vihar and consequent proceedings

emanating therefrom are quashed.

10. The petition is allowed and disposed of accordingly.

11. Pending application stands disposed of.

12. Order dasti.

(SURESH KUMAR KAIT) JUDGE JANUARY 07, 2020/ab