Abhayveer Alias Anunay Yadav & ... vs State Nct Of Delhi & Anr.
2020 Latest Caselaw 3049 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      Date of decision: 06th November, 2020

+     CRL.M.C. 2135/2020

      ABHAYVEER ALIAS ANUNAY YADAV & ORS. .... Petitioners

                         Through       Mr. S.S. Popli and Mr. Harpreet

                                       Popli, Advs.

                         versus

      STATE NCT OF DELHI & ANR.                          .... Respondents

                         Through       Mr. Amit Chadha, APP for the State

                                       with SHO Rajender Singh, PS

                                       Shalimar Bagh

                                       Respondent No.2 in person

      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                         J U D G M E N T (ORAL)

CRL. M.A. 15245/2020 (exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.2135/2020

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

quashing of FIR No.1017/2014 dated 18.09.2014, registered at PS -

Shalimar Bagh, Delhi and all other proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by respondent no.2

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 in Court with learned counsel

and he has been identified by SHO Rajender Singh/IO and submits that

matter has been settled and she does not wish to prosecute the matter any

further.

8. Petitioners and respondent no.2 have entered into an amicable

settlement vide Compromise Deed dated 12.03.2018.

9. 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.

10. For the reasons afore-recorded, FIR No.1017/2014 dated 18.09.2014,

registered at PS - Shalimar Bagh, Delhi and consequent proceedings

emanating therefrom are quashed.

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

12. The order be uploaded on the website forthwith.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 06, 2020/rk