Sh.Aditya Narula vs State & Anr.
2021 Latest Caselaw 652 Del

$~10
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      Date of decision: 24.02.2021
+      CRL.M.C. 541/2021 & Crl.M.A. 2713/2021
       SH.ADITYA NARULA                              ..... Petitioner
                    Through:            Mr. Anil Lohchub, Advocate
                                        with petitioner

                          Versus

       STATE & ANR.                                 ..... Respondents
                          Through:      Mr. Amit Chadha, Additional
                                        Public Prosecutor for
                                        respondent No.1/State with IO
                                        of the case
                                        Respondents No.2 & 3

       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.

1. Vide this petition, quashing of FIR No. 441/2013, registered at

police station Dabri, Delhi is sought by petitioner.

2. Notice issued.

3. Mr. Amit Chadha, learned Additional Public Prosecutor for

respondent No.1/State accepts notice and submits that respondents

No.2 & 3 are present through video conferencing and they have been

identified as the complainant of FIR in question by the Investigating

Officer of this case, who is also present through video conferencing.

4. The subject matter of dispute in the FIR in question pertains to

property bearing No. RZG-36-37A, first floor, measuring 50 sq. yards,

situated in Khasra No. 82/21, in the revenue estate of Palam and

colony Mahavir Enclave-I, Delhi.

5. With the consent of learned counsel for the parties, the present

petition is taken up for final hearing and disposal.

6. The present petition has been filed on the ground that the

dispute between the parties has been amicably resolved through

Mediation Centre, Dwarka Courts, New Delhi in terms of

Memorandum of Understanding dated 06.10.2018.

7. Learned counsel for petitioner submits that the terms of

aforesaid Memorandum of Understanding dated 06.10.2018 have been

fully acted upon and, therefore, the proceedings arising out of FIR in

question be brought to an end.

8. Respondents No.2 & 3 are present through video conferencing

and they have affirmed the factum of settlement with petitioner in

terms of Memorandum of Understanding dated 06.10.2018 and they

also submit that they do not wish to prosecute the matter any further.

The present petition is accompanied by affidavits of respondents No.2

& 3.

9. Keeping in view that the dispute between the parties has been

amicably resolved, this Court is inclined to quash the FIR in question,

as no useful purpose would be served in continuing with the

proceedings arising out of the present FIR.

10. For the reasons afore-noted FIR No. 441/2013, registered at

police station Dabri, Delhi and consequent proceedings emanating

therefrom are hereby quashed.

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

12. Pending application also stands disposed of.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 24, 2021 r