Jamshed Ali vs State Of Nct Of Delhi & Anr.
2021 Latest Caselaw 160 Del

$~35
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 15.01.2021
+      CRL.M.C. 124/2021
       JAMSHED ALI                                         ..... Petitioner

                          Through       Mr. Alok Vajpayee, Adv.

                          versus

       STATE OF NCT OF DELHI & ANR.                        .... Respondents

                          Through       Mr. Panna Lal Sharma, APP for State
                                        with ASI Dharampal, PS Saket
                                        Mr. (appearance not given), Adv. for
                                        R-2 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.603/2021 (Exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 124/2021

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

quashing of FIR No. 390/2017 dated 27.08.2017, registered at PS Saket 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 they have been identified by SI Dharmender/IO and submits that matter

has been settled and she does not wish to prosecute the matter any further.

8. Petitioners and respondent no. 2 has settled their disputes and have

entered into an amicable settlement vide a Compromise Deed dated

12.11.2020.

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. 390/2017 dated 27.08.2017,

registered at PS Saket and consequent proceedings emanating therefrom are

quashed.

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

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

(SURESH KUMAR KAIT) JUDGE JANUARY 15, 2021/rk