Prince Chauhan vs State & Anr.
2021 Latest Caselaw 300 Del

$~24
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                    Date of decision: 28.01.2021
+      CRL.M.C. 235/2021
       PRINCE CHAUHAN                                          ..... Petitioner
                   Through                 Ms.Deepti Dogra, Adv. with
                                           petitioner in person through VC.

                           versus

       STATE & ANR.                                           .....Respondents
                           Through         Mr.Amit Chadha, APP for State.
                                           SI Rakesh, PS Shahbad Dairy.
                                           Mr.Praveen Chauhan, Adv. for R-2
                                           with R-2 in person through VC.

       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 the present petition, petitioner seeks direction thereby for

quashing of FIR No. 53/2020 dated 01.02.2020, registered at PS - Shahbad

Dairy, and all other proceedings arising therefrom.

2. Notice issued.

3. 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.

4. 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.

5. Respondent No.2 is personally present in Court through video

conferencing with learned counsel and she has been identified by SI

Rakesh/IO and submits that matter has been settled and she does not wish to

prosecute the matter any further.

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

settlement vide settlement deed dated 29.02.2020.

7. Taking into account the aforesaid facts, this Court is inclined to quash

FIR as no useful purpose would be served in prosecuting the petitioner any

further.

8. For the reasons afore-recorded, FIR No. 53/2020 dated 01.02.2020,

registered at PS - Shahbad Dairy and consequent proceedings emanating

therefrom are quashed.

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

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

(SURESH KUMAR KAIT) JUDGE JANUARY 28, 2021/ab