Ankit And Anr vs The State And Ors
2021 Latest Caselaw 669 Del

$~19
*IN THE HIGH COURT OF DELHI AT NEW DELHI
                              Date of decision: February 25, 2021

+      CRL.M.C. 617/2021 & Crl.M.A. 3044/2021
       ANKIT AND ANR.                          ..... Petitioners
                    Through:        Mr. Devender Kumar,
                                    Advocate

                         Versus

       THE STATE AND ORS.                   ..... Respondents
                    Through:        Mr. Panna Lal Sharma,
                                    Additional Public Prosecutor
                                    for respondent No.1/ State
                                    with ASI Rajender
                                    PS Paschim Vihar
                                    Respondents No.2 & 3

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                        JUDGMENT (ORAL)

%

1. Petitioners are seeking quashing of FIR No. 09/2021, under

Section 279/337 IPC, registered at police station Paschim Vihar,

New Delhi and consequent proceedings emanating therefrom.

2. Notice issued.

3. Mr. Panna Lal Sharma, learned Additional Public Prosecutor

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

complainant of FIR in question and respondent No.3 is the driver of

the vehicle and both are present through video conferencing and

have been identified by the Investigating Officer, 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 petitioners submits that the

subject matter of FIR stands amicably resolved between the parties

in terms of Memorandum of Understanding dated 22.02.2021.

6. Respondents No. 2 & 3 are present through video

conferencing and they affirm the factum of settlement in terms of

aforesaid Memorandum of Understanding dated 22.02.2021 as well

as contents of their affidavits 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. 09/2021, under

Section 279/337 IPC, registered at police station Paschim Vihar,

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