Mohan Singh Chamola vs The State & Ors.
2021 Latest Caselaw 1664 Del

$~17
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 04.06.2021
+      CRL.M.C. 1411/2021
       MOHAN SINGH CHAMOLA                   ..... Petitioner
                    Through Mr. Rajeshwar Singh, Adv.

                          versus

       THE STATE & ORS.                              ..... Respondents
                     Through            Mr. Amit Chadha, APP for State with
                                        IO SI Ranjeet, PS Roop Nagar in
                                        person
                                        Mr. Kanhaiya Singhal, Adv. for R-2
                                        R-2 and 3 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. 8949/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL. M.A. 8950-51/2021 (exemption)

3. Applications are allowed with direction to file attested affidavit within

four weeks of courts resuming normal functioning.

4. Applications are disposed of.

CRL.M.C.1411/2021

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

quashing of FIR No.204/2020, registered at PS - Roop Nagar, 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 respondent no.3 in person through video conferencing

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 nos.2 and 3 have no objection if the present

petition is allowed.

7. Respondent nos.2 and 3 are personally present in Court through video

conferencing and they have been identified by IO SI Ranjeet and submits

that matter has been settled and they do not wish to prosecute the matter any

further.

8. Petitioner and respondent nos.2 and 3 have entered into an amicable

settlement before the Delhi High Court Mediation and Conciliation Centre

vide settlement deed dated 31.05.2021.

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

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

further.

10. For the reasons afore-recorded, FIR No.204/2020, registered at PS -

Roop Nagar, Delhi and consequent proceedings emanating therefrom are

quashed qua the petitioner herein.

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

(SURESH KUMAR KAIT) JUDGE JUNE 04, 2021 RK