Kirpal Singh & Ors. vs State & Anr.
2021 Latest Caselaw 131 Del

$~7
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                    Date of decision: 13.01.2021
+     CRL.M.C. 1415/2020 & CRL.M.A. 5435/2020
      KIRPAL SINGH & ORS.                            ..... Petitioners
                    Through:         Mr. Dileep Poolakkat, Advocate

                          Versus

      STATE & ANR.                                  ..... Respondents
                          Through    Mr. Panna Lal Sharma,
                                     Additional Public Prosecutor for
                                     respondent No.1/State with SI
                                     Govind Singh, police station
                                     Uttam Nagar
                                     Mr. Manpreet Singh, respondent
                                     No.2/complainant

      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. 206/2010, under

Sections 452/323/34 IPC, registered at police station Uttam Nagar,

Delhi is sought by petitioners.

2. Notice issued.

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

respondent No.1/State accepts notice and submits that respondent No.2

is present through video conference and he has been identified as the

complainant of FIR in question by the Investigating Officer of this

case, who is also present through video conferencing.

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

petition is taken up for final hearing and disposal.

5. Petitioners and respondent No.2/complainant are neighbours.

On 23-06-2010 at around 10:45 p.m. an altercation took place between

the parties, which culminated into registration of FIR in question by

respondent No.2.

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

intervention of common friends and well wishers, the dispute between

the parties has been resolved in terms of Settlement Deed dated 23-12-

2019.

7. Respondent No.2 is present through video conferencing and he

has affirmed the factum of settlement with petitioners in terms of

Settlement Deed dated 23-12-2019 and he also submits that he does

not wish to prosecute the matter any further.

8. 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.

9. For the reasons afore-noted, FIR No. 206/2010, under Sections

452/323/34 IPC, registered at police station Uttam Nagar, Delhi and

consequent proceedings emanating therefrom are quashed.

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

11. Pending application also stands disposed of.

12. The order be uploaded on the website of this Court forthwith.

(SURESH KUMAR KAIT) JUDGE JANUARY 13, 2021 r