Ajay Kumar Hooda & Anr. vs State & Anr.
2020 Latest Caselaw 1622 Del

I-4
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      Date of decision: March 13, 2020

+      W.P.(CRL) 539/2020 & Crl.M.A. 4049/2020
       AJAY KUMAR HOODA & ANR.         ..... Petitioners
                   Through: Mr. Ravi Dhall, Advocate

                         Versus

       STATE & ANR.                              ..... Respondents
                         Through:    Ms. Shivani Sharma, Advocate for
                                     Ms.Richa Kapoor, Additional
                                     Standing Counsel for respondent/
                                     No.1/State with SI Sunil Chandra
                                     Mr. Ankit Malik, Advocate for
                                     respondent No.2 with complainant
                                     in person
       CORAM:
       HON'BLE MR. JUSTICE BRIJESH SETHI

                         JUDGMENT

BRIJESH SETHI, J (oral)

Vide this petition, quashing of FIR No. 873/2015, under Sections 341/354(d)/506/509/34 IPC, registered at police station Moti Nagar, Delhi is sought on the basis of Compromise Deed of 7th February, 2020 reached between the parties.

Notice.

Ms. Shivani Sharma, Advocate, appearing on behalf of Ms.Richa Kapoor, learned Additional Standing Counsel, accepts notice for

respondent No.1/State and submits that petitioners as well as respondent No.2, who is the complainant of FIR in question, are present in the Court and they have been identified by Investigating Officer of this case.

Respondent No.2, present in the Court, submits that the dispute between the parties has been amicably resolved in terms of Compromise Deed of 7th February, 2020. She affirms the contents of her Affidavit of 7th February, 2020 supporting this petition and submits that now no dispute with petitioners survives and so, the proceedings arising out of the FIR in question be brought to an end.

Upon hearing and on perusal of the FIR of this Case, I find that continuance of proceedings arising out of the FIR in question would be an exercise in futility as the misunderstanding, which led to registration of the FIR, now stands cleared between the parties.

Accordingly, this petition is allowed and FIR No. 873/2015, under Sections 341/354(d)/506/509/34 IPC, registered at police station Moti Nagar, Delhi and the proceedings emanating therefrom are quashed qua petitioners.

This petition and application stand disposed of accordingly.

(BRIJESH SETHI) JUDGE MARCH 13, 2020 r