Shivam Lakra & Ors. vs The State & Anr.
2021 Latest Caselaw 184 Del

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

                                                  Date of decision: 18.01.2021

+      CRL.M.C. 146/2021
       SHIVAM LAKRA & ORS.                                  ..... Petitioners
                          Through       Mr.Danvir Singh Chillar, Adv. with
                                        petitioners in person.

                          versus

       THE STATE & ANR.                                 ..... Respondents
                     Through            Mr.Panna Lal Sharma, APP for State.
                                        Mr.Manu Dhama, Adv. for R-2 with
                                        R-2 in person.
                                        WSI Anju/IO.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A.743/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.146/2021

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

quashing of FIR No.92/2017 dated 16.02.2017, registered at PS - Shahbad

Diary, 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 she has been identified by WSI Anju/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 have entered into an amicable

settlement vide settlement deed dated 24.12.2020.

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.92/2017 dated 16.02.2017,

registered at PS - Shahbad Diary, 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 of this Court forthwith.

(SURESH KUMAR KAIT) JUDGE JANUARY 18, 2021 ab