Mohit Sharma vs The State & Anr.
2021 Latest Caselaw 649 Del

$~18
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 24.02.2021

+      CRL.M.C. 605/2021
       MOHIT SHARMA                                        ..... Petitioner
                          Through       Mr.Shubham Nagpal, Adv.

                          versus

       THE STATE & ANR.                                   ..... Respondents
                     Through            Mr.Izhar Ahmad, APP for State.
                                        SI Nitu PS M.S. Park.
                                        Mr.Deepak Vijay, Adv. for R-
                                        2/BSES.

       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. 2999/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.605/2021

3. Vide the present petition, petitioners seek direction for quashing of

FIR No.16/2021 dated 08.01.2021 registered at Police Station Mansarovar

Park and consequent proceedings arising therefrom.

4. Notice issued.

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

respondent no.2 and with the consent of counsel for parties, 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. Counsel for respondent No.2/BSES is present and submits that matter

has been settled and he does not wish to prosecute the matter any further.

8. Petitioner and respondent no.2 have entered into an amicable

settlement before the Permanent Lok Adalat-II, BSES Building, Opp.

Aiwan-E-Galib, Mata Sundari Lane, New Delhi in the sum of Rs.59,000/-

on 25.09.2020.

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.16/2021 dated 08.01.2021

registered at Police Station Mansarovar Park and consequent proceedings

emanating therefrom are quashed.

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

(SURESH KUMAR KAIT) JUDGE FEBRUARY 24, 2021 ab