Lt. General Depinder Singh Ahuja vs The State (Nct Of Delhi) & Anr.
2021 Latest Caselaw 579 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 19.02.2021

+      CRL.M.C. 545/2021
       LT. GENERAL DEPINDER SINGH AHUJA                    ..... Petitioner
                          Through       Mr. Murari Tiwari, Adv. with
                                        petitioner in person.

                          versus

       THE STATE (NCT OF DELHI) & ANR.           ..... Respondents
                     Through   Mr.G.M. Farooqui, APP for State
                               along with WSI Prity Bala.
                               Respondent no.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. 2732/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 545/2021

3. Vide the present petition, petitioners seeks quashing of FIR

No.249/2020, registered at PS - Hazrat Nizamuddin, 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. With the consent of learned counsel for parties, the present petition

is taken up for final disposal.

6. The present petition is filed on the ground that petitioners and

respondent no.2 with the intervention of their well wishers and relatives

have entered into an amicable settlement vide settlement deed dated

25.12.2019.

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

been identified by WSI Prity Bala /IO and submits that matter has been

settled 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.249/2020, registered at PS -

Hazrat Nizamuddin, 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