Vishal Malhotra & Anr. vs State (Gnct Of Delhi)
2020 Latest Caselaw 2772 Del

$~12
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                  Date of decision: 30 th September, 2020

+      CRL.M.C. 1895/2020


       VISHAL MALHOTRA & ANR.                              .... Petitioners
                          Through        Mr. Tarun Khanna, Adv.

                          versus

       STATE (GNCT OF DELHI)                                .... Respondents
                     Through             Mr. Izhar Ahmed, APP for the State
                                         with SI Kiran Pal, PS Jagat Puri,
                                         Delhi
                                         Mr. Manish Srivastava, Adv. for R-2
                                         with R-2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT
               J U D G M E N T (ORAL)

The hearing has been conducted through video conferencing.

Crl. M.A.13532/2020 (Exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.1895/2020

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

quashing of FIR No.0216/2013 dated 27.04.2013, registered at PS - Jagat

Puri, Delhi and all other proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by learned 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 No.2 is personally present in Court with learned counsel

and she been identified by SI Kiran Pal/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 MoU dated 01.12.2018.

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.0216/2013 dated 27.04.2013,

registered at PS - Jagat Puri, 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, J SEPTEMBER 30, 2020/rk