Sanjeev Srivastava And Anr vs State Of Nct Of Delhi And Others
2021 Latest Caselaw 502 Del

$~29
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision: 15.02.2021
+     CRL.M.C.446/2021
      SANJEEV SRIVASTAVA AND ANR.            ..... Petitioners
                   Through Mr. Sudhir Nandrajog, Sr. Adv. with
                           Mr. Keshav Mohan, Mr. Rishi K.
                           Awasthi, Mr. Piyush Vatsa, Ms. Ritu
                           Arora and Mr. Prashant Kumar, Advs.

                         versus

      STATE OF NCT OF DELHI AT DELHI
      & OTHERS                                 ..... Respondents
                    Through  Mr. Panna Lal Sharma, APP for State.
                             With SI Vishvendra Singh, PS Mayur
                             Vihar
                             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.2376/2021 (exemption)

1. Allowed, subject to all just exceptions.

2. Application stands disposed of.

CRL.M.C.446/2021 & Crl.M.A.2375/2021 (stay)

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

quashing of FIR No. 0208/2019, registered at PS - Mayur Vihar Phase-I,

Delhi and all other proceedings arising therefrom.

4. Notice issued.

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

present in Court 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 and she has been

identified by SI Vishvendra Singh/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 Settlement Agreement dated 08.02.2021.

9. Taking into account the aforesaid facts, this Court is inclined to quash

FIR as no useful purpose would be served in prosecuting petitioners any

further.

10. For the reasons afore-recorded, FIR No. 0208/2019, registered at PS -

Mayur Vihar Phase-I, Delhi and consequent proceedings emanating

therefrom are quashed.

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

12. Pending application also stands disposed of.

13. The order be uploaded on the website forthwith.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 15, 2021/rk