Rajneesh Mehra vs State & Anr.
2020 Latest Caselaw 1937 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                           Date of decision: 8th June, 2020

+     CRL.M.C. 1494/2020 (URGENT)
      RAJNEESH MEHRA                                     ..... Petitioner
                  Represented by:            Mr. Maneesh Gumber, Mr.
                                             Neeraj Kardam, Mr. Ishar
                                             Kumar Sharma and Mr. August
                                             Rai, Advs.
                         versus
      STATE & ANR.                                       ..... Respondents
                         Represented by:     Ms. Meenakshi Dahiya, APP
                                             for State.
                                             SI Sachin PS Amar Colony.
                                             R-2 in person.
      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT
                   J U D G M E N T (ORAL)

Crl. M.A. 7293-95/2020 (Exemption)

1. The hearing has been conducted through video conferencing.

2. Allowed, subject to all just exceptions.

3. Applications are disposed of.

CRL.M.C. 1494/2020 & Crl.M.A.7292/2020 (for stay)

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

quashing of FIR No. 103/2019 dated 27.03.2019, registered at PS - Amar

Colony, New Delhi and Complaint Case No.631472/2016 pending before

learned Metropolitan Magistrate (NI Act-02), South East, Saket Courts, New

Delhi and all other proceedings arising therefrom.

5. Notice issued.

6. Notice is accepted by learned APP for State and respondent No.2 and

with the consent of learned counsel for petitioner, learned APP and

respondent No.2, the present petition is taken up for final disposal.

7. 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.

8. Respondent No.2 is personally present in Court through video

conferencing and he has been identified by IO and submits that matter has

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

9. Petitioner and respondent No.2 have entered into an amicable

settlement vide settlement deed/MoU dated 18.04.2015 and Addendum to

MoU dated 03.05.2019.

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

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

further.

11. For the reasons afore-recorded, FIR No. 103/2019 dated 27.03.2019,

registered at PS - Amar Colony, New Delhi and Complaint Case

No.631472/2016 pending before learned Metropolitan Magistrate (NI Act-

02), South East, Saket Courts, New Delhi and consequent proceedings

emanating therefrom are quashed.

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

13. The order be uploaded on the website forthwith. Copy of the order be

also forwarded to the learned counsel through email.

14. Pending application stands disposed of.

(SURESH KUMAR KAIT) JUDGE JUNE 08, 2020/rk