Delhi Jal Board And Anr. vs State Of Nct Of Delhi At New Delhi & ...
2021 Latest Caselaw 441 Del

$~15
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision: 09.02.2021
+     CRL.M.C.2487/2020
      DELHI JAL BOARD AND ANR.                  ..... Petitioners
                    Through Mr.Devansh Malhotra, Adv. with
                            petitioners in person.

                           versus

      STATE OF NCT OF DELHI AT NEW DELHI & ORS.
                                               ..... Respondents
                    Through  Mr.Izhar Ahmed, APP for State.
                             ASI Raj Kumar PS Bindapur.
                             Mr.Amit Singh Chauhan, Adv. for R-
                             2 & 3 with R-2 & 3 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 the present petition, petitioner seeks direction thereby for

quashing of FIR No. 290/2016 dated 06.04.2016, registered at PS -

Bindapur, Delhi and all other proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for State and by counsel for

respondent nos.2 & 3 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 Nos. 2 and 3 have no objection if the present

petition is allowed.

5. Respondent Nos.2 &3 are personally present in Court with learned

counsel and they have been identified by ASI Raj Kumar/IO and submits

that matter has been settled and they do not wish to prosecute the matter any

further.

6. Petitioners and respondent nos.2 & 3 have entered into an amicable

settlement vide settlement deed dated 29.08.2019.

7. 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.

8. For the reasons afore-recorded, FIR No. 290/2016 dated 06.04.2016,

registered at PS - Bindapur, Delhi and consequent proceedings emanating

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 FEBRUARY 09, 2021/ab