Deepak Tejrana vs The State & Anr.
2020 Latest Caselaw 3262 Del

$~26
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 27.11.2020
+     CRL.M.C. 2330/2020
      DEEPAK TEJRANA                                         ..... Petitioner
                   Through               Mr.Hemant Verma, Adv. with
                                         petitioner in person through VC.

                           versus

      THE STATE & ANR.                                      ..... Respondents
                   Through               Mr.Izhar Ahmad, APP for State.
                                         SI Rajesh PS Dabri.
                                         Mr.Ajay Kumar Thakur, Adv. for R-2
                                         with R-2 in person through VC.
      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

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

quashing of FIR No.1105/2015 dated 21.08.2015, registered at PS - Dabri

and all other proceedings arising therefrom.

2. Notice issued.

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

person through VC with his counsel and with the consent of counsel for

parties, the present petition is taken up for final disposal.

4. 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.

5. Respondent No.2 is personally present in Court and he has been

identified by SI Rajesh/IO and submits that matter has been settled and he

does not wish to prosecute the matter any further.

6. Petitioner and respondent no.2 have amicably settled the issue with

the intervention of court , lawyers and well-wishers and statement before

the concerned Magistrate has been made in the court on 11.11.2020 with

regard to settlement arrived between the parties and moving an application

for quashing of FIR .

7. 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.

8. For the reasons afore-recorded, FIR No.1105/2015 dated 21.08.2015,

registered at PS - Dabri and all other proceedings arising therefrom are

quashed.

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

10. The order be uploaded on the website forthwith.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 27, 2020/ab