Sh Jahid And Ors vs State ( Govt Nct Of Delhi)
2021 Latest Caselaw 367 Del

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

                                       Date of decision: 03.02.2021
+      CRL.M.C. 318/2021 & Crl.M.A. 1619/2021
       SH JAHID AND ORS.                             ..... Petitioners
                     Through:         Mr. Arpit Bhalla, Advocate

                         Versus

       STATE ( GOVT NCT OF DELHI)           ..... Respondents
                     Through: Mr. Panna Lal Sharma,
                              Additional Public Prosecutor for
                              respondent No.1/State with
                              Investigating Officer (name not
                              given)
                              Respondent No.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.

1. Vide this petition, quashing of FIR No. 160/2013, under

Sections 323/341/427/435/308/506/34 IPC, registered at police station

Pandav Nagar, Delhi is sought by petitioners.

2. Notice issued.

3. Mr. Panna Lal Sharma, learned Additional Public Prosecutor for

respondent No.1/State accepts notice and submits respondents No.2,3

and 5 to 7 are present through video conference and they have been

identified by the Investigating Officer of this case, who is also present

through video conferencing. Learned Additional Public Prosecutor for

State further submits that respondent No.4-Neeraj is not present as he

is in judicial custody is some other case registered at police station

Pandav Nagar, Delhi.

4. With the consent of learned counsel for the parties, the present

petition is taken up for final hearing and disposal.

5. The present petition has been filed on the ground that with the

intervention of common friends and well wishers, the dispute between

the parties has been resolved in terms of Compromise Deed dated

17.10.2020.

6. Respondents No. 2, 3 and 5 to 7 are present through video

conferencing and have affirmed the factum of settlement with

petitioners in terms of Compromise Deed dated 17.10.2020 and they

submit that they do not wish to prosecute the matter any further. This

petition is accompanied by affidavits of respondents No. 2,3 and 5 to 7

as well as respondent No.4- Neeraj (attested by Jail Superintendent).

7. Keeping in view that the dispute between the parties has been

amicably resolved, this Court is inclined to quash the FIR in question,

as no useful purpose would be served in continuing with the

proceedings arising out of the present FIR.

8. For the reasons afore-noted, FIR No. 160/2013, under Sections

323/341/427/435/308/506/34 IPC, registered at police station Pandav

Nagar, Delhi and consequent proceedings emanating therefrom are

quashed.

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

10. Pending application also stands disposed of.

11. The order be uploaded on the website of this Court forthwith.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 03, 2021 r