Naresh Kumar vs State Ofnct Of Delhi At New Delhi & ...
2021 Latest Caselaw 439 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 09.02.2021

+      CRL.M.C.379/2021
       NARESH KUMAR                                         ..... Petitioner
                   Through              Mr.Devansh Malhotra, Adv. with
                                        petitioner in person.

                          versus

       STATE OF NCT OF DELHI AT NEW DELHI & ANR.
                                                ..... Respondents
                     Through  Mr.Panna Lal Sharma, APP for State.
                              Respondent no.2 in person through
                              VC.
                              SI Jagbir PS Bawana.

       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. 2001/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.379/2021

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

quashing of FIR No.42/2021 dated 23.01.2021, registered at PS - Bawana,

Delhi, and all other proceedings arising therefrom.

4. Notice issued.

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

through video conferencing 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 through video

conferencing and she has been identified by SI Jagbir/IO and submits that

matter has been settled and she does not wish to prosecute the matter any

further.

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

settlement vide settlement deed dated 02.02.2021.

9. 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.

10. For the reasons afore-recorded, FIR No.42/2021 dated 23.01.2021,

registered at PS - Bawana, 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) JUDGE FEBRUARY 09, 2021 ab