Nitesh And Ors vs State ( Govt Nct Of Delhi) And Ors
2021 Latest Caselaw 368 Del

$~24
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 03.02.2021
+      CRL.M.C. 317/2021
       NITESH AND ORS                                      ..... Petitioners
                          Through       Adv. (appearance not given) with
                                        petitioners in person.

                          versus

       STATE ( GOVT NCT OF DELHI) AND ORS       .....Respondents
                     Through  Mr.Panna Lal Sharma, APP for State.
                              SI Neeraj/IO
                              Adv. (appearance not given) for R-2
                              to 7 with Respondent nos.2 to 7 in
                              person through VC.

       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. 1618/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.317/2021

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

quashing of FIR No.159/2013 dated 27.03.2013, registered at PS - Pandav

Nagar, 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 Nos. 2 to 7 have no objection if the present

petition is allowed.

7. Respondent Nos.2 to 7 are personally present in Court through video

conferencing with their counsel and they have been identified by SI

Neeraj/IO and submits that matter has been settled and they do not wish to

prosecute the matter any further.

8. Petitioners and respondent nos.2 to 7 have entered into an amicable

settlement vide settlement deed dated 17.10.2020.

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.159/2013 dated 27.03.2013,

registered at PS - Pandav Nagar, and consequent proceedings emanating

therefrom are quashed.

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

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

(SURESH KUMAR KAIT) JUDGE FEBRUARY 03, 2021 ab