Pawan Gupta & Ors. vs State & Anr.
2020 Latest Caselaw 3172 Del

$~25
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 23.11.2020

+      CRL.M.C. 2266/2020
       PAWAN GUPTA & ORS.                           ..... Petitioners
                   Through              Ms. Jyoti Gupta, Adv.

                          versus

       STATE & ANR.                                       ..... Respondent
                          Through       Mr. P. L. Sharma, APP for State.
                                        Mr. Vishwas Abuja, Adv. for R-2
                                        with respondent no.2 in person
                                        through VC
                                        (Enrolment No.D2462/08)

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 16109/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 2266/2020

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

quashing of FIR No. 291/2014 dated 14.04.2014 registered at Police Station

Kalyanpuri and all other proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by counsel for

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 no2. is personally present in Court through VC with

learned counsel and she has been identified by counsel for respondent no.2

and submits that matter has been settled and she does not wish to prosecute

the matter any further. Respondent no.2 has produced her Aadhar card as

her identify proof bearing no. 533933314177, w/o Rajesh Kumar, H. No.

33/2-3-4, Trilok Puri, Near Madina Masjid, Himaat Puri, East Delhi, Delhi-

110091.

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

settlement vide settlement deed dated 05.11.2020.

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. 291/2014 dated 14.04.2014

registered at Police Station Kalyanpuri 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 23, 2020 ms