Navjot Singh vs State Of Nct Of Delhi & Anr.
2021 Latest Caselaw 666 Del

$~22
*IN THE HIGH COURT OF DELHI AT NEW DELHI
                              Date of decision: February 25, 2021

+      CRL.M.C. 624/2021 & Crl.M.A. 3062/2021

       NAVJOT SINGH                             ..... Petitioner
                         Through:   Mr. Surinder Singh, Advocate

                         Versus

       STATE OF NCT OF DELHI & ANR.        ..... Respondents
                     Through: Mr. Izhar Ahmed, Additional
                               Public Prosecutor for
                               respondent No.1/State with
                               ASI Sohanvir
                               Respondent No.2 in person
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                        JUDGMENT (ORAL)

%

1. Petitioner is seeking quashing of FIR No. 429/2019,

registered at police station Hari Nagar, New Delhi and consequent

proceedings emanating therefrom.

2. Notice issued.

3. Mr. Izhar Ahmed, learned Additional Public Prosecutor for

State accepts notice and submits that respondent No.2 is the

complainant of FIR in question and she is present through video

conferencing and has been identified by the Investigating Officer of

this case, who is also present through video conferencing.

4. With the consent of both the sides, present petition has been

taken up for final hearing and disposal.

5. Learned counsel appearing for petitioner submits that the

subject matter of FIR stands amicably resolved between the parties

in terms of Memorandum of Understanding dated 18.02.2021.

6. Respondent No. 2 present through video conferencing affirms

the factum of settlement in terms of aforesaid Memorandum of

Understanding dated 18.02.2021 as well as contents of her affidavit

filed in support of this petition.

7. 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.

8. For the reasons afore-recorded FIR No. 429/2019, registered

at police station Hari Nagar, New Delhi, registered at police station

Hari Nagar, New Delhi and consequent proceedings emanating

therefrom are hereby quashed.

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

10. Pending application also stands disposed of.

(SURESH KUMAR KAIT) JUDGE FEBRUARY 25, 2021 r