Rahul Kumar & Ors. vs State (Govt Of Nct Of Delhi) & Anr.
2021 Latest Caselaw 578 Del

$~30
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 19.02.2021
+      CRL.M.C. 535/2021

       RAHUL KUMAR & ORS.                                     ..... Petitioners
                   Through                Mr. Vinod Wadhwa, Advocate along
                                          with petitioners in person.

                                 versus

       STATE (GOVT OF NCT OF DELHI) & ANR. ..... Respondents
                    Through   Mr. Izhar Ahmed, APP for the State
                              along with SI Ram Niwas.
                              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.2687/2021 (Exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 535/2021

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

quashing of FIR No.860/2015, dated 19.06.2015 registered at PS - Binda

Pur, District South West, New Delhi, New Delhi and all other proceedings

arising therefrom.

4. Notice issued.

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

person 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 in terms of order dated 21.08.2019 through Mediation Centre,

Dwarka Courts, New Delhi and in terms thereof, the petitioners have today

paid the balance sum of Rs.70,000/- to respondent No.2/ complainant by

way of demand draft.

7. Respondent No. 2 is present through video conferencing and she has

been identified as the complainant of FIR in question by SI Ram Niwas /IO.

She affirms that the settlement dated 21.09.2019 has been fully acted upon

and she does not wish to prosecute the matter any further.

8. 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.

9. For the reasons afore-recorded FIR No.860/2015, dated 19.06.2015

registered at PS - Binda Pur, District South West, New Delhi, New Delhi

and consequent proceedings emanating therefrom are quashed.

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

(SURESH KUMAR KAIT) JUDGE FEBRUARY 19, 2021 A