Ved Bhushan Bhatia vs State & Anr.
2021 Latest Caselaw 198 Del

$~20
*IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    Date of decision: January 19, 2021

+      CRL.M.C. 68/2020
       VED BHUSHAN BHATIA                            ..... Petitioner
                   Through:              Mr. Tarun Sharma,
                                         Ms. Aakansha Kapoor &
                                         Ms. Shivani Aggarwal,
                                         Advocates

                           Versus

       STATE & ANR.                                  ..... Respondent
                           Through:      Mr.G.M.Farooqui, Additional
                                         Public Prosecutor for State
                                         with SI Deepak
                                         Mr. Rajeev Shrivastava,
                                         Advocate with respondent
                                         No.2 in person
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                       JUDGMENT (ORAL)

%                      19.01.2021
CRL.M.A. 810/2021

1. By the present application, respondent No.2/ complainant is

seeking to place on record Settlement Deed executed on 13.01.2021

with petitioners and is praying for quashing of FIR, which is subject

matter of main petition.

2. Notice.

3. Mr. Tarun Sharma, learned counsel representing petitioner

and Mr.G.M.Farooqui, learned Additional Public Prosecutor for

State, accept notice.

4. For the reasons stated in the application, it is allowed and in

view of copy of Settlement Deed dated 13.01.2021 placed on record,

the main petition is set down for hearing. The date of 09.05.2021

fixed in the petition is accordingly recalled.

5. The application is accordingly disposed of.

CRL.M.C. 68/2020

6. The subject matter of this petition pertains to FIR

No.29/2017, under Sections 279 & 337 IPC, registered at police

station Maurya Enclave, North West District, Delhi.

7. Mr. G.M.Farooqui, learned Additional Public Prosecutor for

State submits that respondent No.2 is present in the Court and he has

been identified as the complainant of FIR in question by the

Investigating Officer of this case, who is also present in the Court.

8. With the consent of the parties, the present petition is taken

up for final hearing.

9. Learned counsel for the parties submit that parties have

amicably resolved the subject matter of this petition in terms of

Settlement Deed dated 13.01.2021.

10. Learned counsel for respondent No.2/complainant on

instructions affirms that the terms of Settlement Deed dated

13.01.2021 have already been acted upon and respondent No.2 has

no objection if the proceedings arising out of FIR in question are

brought to an end.

11. 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.

12. For the reasons afore noted, FIR No.29/2017, registered at

police station Maurya Enclave, North West District, Delhi and

consequent proceedings emanating therefrom are quashed.

13. The petition is accordingly allowed and disposed of.

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

(SURESH KUMAR KAIT) JUDGE JANUARY 19, 2021 r