Delhi High Court
Den Networks Ltd Through Its ... vs State Of Nct Through Standing ... on 22 July, 2020
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 22nd July, 2020
+ CRL.M.C. 1592/2020
DEN NETWORKS LTD THROUGH ITS AUHTORIZED
REPRESENTATIVE MR. SIDDHARTH PRIYA SRIVASTAVA
& ANR. ..... Petitioners
Through Mr. Gajinder Kumar, Ms. Kiran Jai,
Mr. Chandra Shekhar and Mr.
Rishabh Kumar, Advs.
versus
STATE OF NCT THROUGH STANDING COUNSEL
& ANR. .... Respondents
Through Mr. Izhar Ahmed, APP for the State
with SI Rajbir, PS Rani Bagh
Mr. R.D. Singh, Adv. for respondent
No.2 with respondent No.2 present
through video conferencing
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
J U D G M E N T (ORAL)
CRL. M.A.9668/2020 (exemption)
1. Allowed, subject to all just exceptions.
2. Application is disposed of.
CRL.M.C.1592/2020 & CRL.M.A. 9667/2020 (stay)
3. Vide the present petition, petitioners seek direction thereby for
quashing of FIR No. 202/2019 dated 29.05.2019, registered at Police Station
Rani Bagh, Delhi and all other proceedings arising therefrom.
4. Notice issued.
5. Notice is accepted by learned APP for State as well as by learned
counsel for respondent No.2 through video conferencing 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 through video conferencing in
Court with learned counsel and he has been identified by SI Rajbir/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 a Settlement Agreement dated 15.07.2020.
9. Learned APP has opposed the present petition and submits that 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, petitioners are directed
to pay this amount in the Prime Minister's National Relief Fund (PMNRF).
11. Petitioners are directed to pay this amount within two weeks and
receipt of the same shall be furnished to IO concerned.
12. Taking into account the aforesaid facts as well as in view of the
aforesaid Settlement Agreement dated 15.07.2020, this Court is inclined to
quash FIR as no useful purpose would be served in prosecuting petitioners
any further.
13. For the reasons afore-recorded, FIR No. 202/2019 dated 29.05.2019,
registered at Police Station Rani Bagh, Delhi and consequent proceedings
emanating therefrom are quashed.
14. The petition is, accordingly, allowed and disposed of. Pending
application is also disposed of.
15. The order be uploaded on the website forthwith. Copy of the order be
also forwarded to the learned counsel through email.
(SURESH KUMAR KAIT)
JUDGE
JULY 22, 2020/rk
