Amit Kumar & Ors. vs The State (Nct Of Delhi) & Ors.
2021 Latest Caselaw 576 Del

$~32
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 19.02.2021

+      CRL.M.C. 539/2021
       AMIT KUMAR & ORS.                                   .... Petitioners
                          Through       Mr. M. Soofiyan Siddiqui, Adv.

                          versus

       THE STATE (NCT OF DELHI) & ORS.            .... Respondents
                     Through   Mr. G.M. Farooqui, APP for State
                               with SI Mukesh Kumar
                               Mr. Rakesh Bhugra, 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)

CRL. M.A.2705/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 539/2021

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

quashing of FIR No.6/2021, registered at PS - Dwarka South, Delhi, and all

other proceedings arising therefrom.

4. Notice issued.

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

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

petition is allowed.

7. Respondent nos.2 and 3 are personally present in Court through video

conferencing and they have been identified by SI Mukesh Kumar/IO and

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

matter any further.

8. Petitioners and respondent nos.2 and 3 entered into an amicable

settlement vide Settlement Agreement dated 04.02.2021.

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.6/2021, registered at PS -

Dwarka South, Delhi and consequent proceedings emanating therefrom are

quashed.

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

(SURESH KUMAR KAIT) JUDGE FEBRUARY 19, 2021 rk