Vipin Kumar & Ors. vs State Nct Of Delhi & Ors.
2021 Latest Caselaw 670 Del

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

                                                  Date of decision: 25.02.2021

+      CRL.M.C. 508/2021
       VIPIN KUMAR & ORS.                                  ..... Petitioners
                          Through       Mr.Arun Yadav, Adv.

                          versus

       STATE NCT OF DELHI & ORS.                ..... Respondents
                     Through  Mr.Panna Lal Sharma, APP for State.
                              Mr.Bhagirath Duharia, Adv. for R-2
                              & 3 with R-2 & 3 in person.
                              SI Babu Lal PS Palam Village.

       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. 2597/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.508/2021

3. Vide the present petition, petitioner seeks direction thereby for

quashing of FIR No.362/2016 dated 16.10.2016, registered at PS - Palam

Village, and all other proceedings arising therefrom.

4. Notice issued.

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

respondent nos.2 & 3 and with the consent of counsel for parties, the 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 Nos. 2 and 3 have no objection if the present

petition is allowed.

7. Respondent Nos.2 & 3 are personally present in Court with learned

counsel and they have been identified by their counsel and submits that

matter has been settled and they do not wish to prosecute the matter any

further.

8. Petitioners and respondent nos.2 & 3 have entered into an amicable

settlement vide settlement deed dated 08.05.2019.

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.362/2016 dated 16.10.2016,

registered at PS - Palam Village, and consequent proceedings emanating

therefrom are quashed.

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

(SURESH KUMAR KAIT) JUDGE FEBRUARY 25, 2021 ab