Parth Yadav . & Ors. vs The State & Anr.
2021 Latest Caselaw 118 Del

$~30
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 12.01.2021

+      CRL.M.C. 77/2021
       PARTH YADAV & ORS.                                  ..... Petitioners
                          Through       Mr.Omkar Sharma, Adv. with
                                        petitioners in person.

                          versus

       THE STATE & ANR.                                    ..... Respondents
                     Through            Mr.Panna Lal Sharma, APP for State.
                                        SI Deepak PS Dwarka North, Delhi.
                                        Mr.Vijay Shankar Tiwari, Adv. for
                                        R2 with R-2 in person.

       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. 360/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.77/2021

3. Vide the present petition, petitioners seek direction thereby for

quashing of FIR No.392/2018 dated 07.11.2018, registered at PS - Dwarka

North, Delhi and all other 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, 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 No. 2 has no objection if the present petition is

allowed.

7. Respondent No.2 is personally present in Court with learned counsel

and he has been identified by SI Deepak/IO and submits that matter has been

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

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

settlement vide settlement deed dated 04.11.2020.

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.392/2018 dated 07.11.2018,

registered at PS - Dwarka North, Delhi and consequent proceedings

emanating therefrom are quashed.

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

12. The order be uploaded on the website forthwith.

(SURESH KUMAR KAIT) JUDGE JANUARY 12, 2021 ab