Ankit @ Jai Kumar vs The State & Anr.
2021 Latest Caselaw 213 Del

$~29
*IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                  Date of decision: January 21, 2021

+      CRL.M.C. 173/2021

       ANKIT @ JAI KUMAR                             ..... Petitioner

                          Through        Mr. Niraj Choudhary, Adv.

                          versus

       THE STATE & ANR.                              .... Respondents

                          Through        Mr. Panna Lal Sharma, APP
                                         for State with SI Anju, Vijay
                                         Vihar, Delhi

                                         Mr. Jitendra Singh, Adv. for
                                         R-2 with R-2 in person

     CORAM:
     HON'BLE MR. JUSTICE SURESH KUMAR KAIT
                  JUDGMENT (ORAL)

CRL. M.A.872/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.173/2021

3. Vide the present petition, petitioner seeks quashing of FIR

No.1329/2017, dated 05.11.2017 registered at Police Station Vijay

Vihar, Delhi, and consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by learned

counsel for respondent No.2 present in the Court through video

conferencing and she has been identified as the complainant of FIR

in question by the Investigating Officer of this case, who is also

present in the Court.

6. With the consent of learned counsel for the parties, the

present petition is taken up for final hearing.

7. 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.

8. Respondent No. 2 is personally present in Court with learned

counsel and she has been identified by SI Anju/IO and submits that

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

matter any further.

9. Petitioner and respondent no.2 have entered into an amicable

settlement vide Compromise Deed/MoU dated 08.01.2021.

10. 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.

11. For the reasons afore noted, FIR No.1329/2017, dated

05.11.2017 registered at Police Station Vijay Vihar, Delhi and

consequent proceedings emanating therefrom are quashed.

12. The petition is accordingly allowed and disposed of.

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

(SURESH KUMAR KAIT) JUDGE JANUARY 21, 2021 rk