Aaftaab Singh Bhamrah vs State And Anr. & Anr.
2021 Latest Caselaw 1002 Del

$~37
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                    Date of decision: 24.03.2021

+      CRL.M.C. 991/2021
       AAFTAAB SINGH BHAMRAH                                  ..... Petitioner
                           Through         Mr.Mukul Rawal, Adv. with
                                           Mr.Shannu Bughel & Mr.Sudhir
                                           Kumar, Advs.

                           versus

       STATE AND ANR. & ANR.                                  ..... Respondents
                    Through                Mr. Izhar Ahmad, APP for State.
                                           Mr.Ramit Sehrawat, Adv. for R-2
                                           with R-2 in person.
                                           SI Vivak PS Kapashera.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

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

quashing of FIR No.497/2020 dated 15.11.2020, registered at PS -

Kapashera, 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 with learned counsel

and he has been identified by SI Vivak/IO and submits that matter has been

settled and he does not wish to prosecute the matter any further.

6. Petitioner and respondent no.2 with the intervention of their well

wishers and relatives entered into an amicable settlement vide Memorandum

of Understanding/settlement deed dated 12.03.2021.

7. The total settlement amount is ₹1,00,000/-(Rupees One Lakh only). It

is submitted that the respondent no. 2 has already received an amount of

₹50,000/- (Rupees Fifty Thousand only). A demand draft bearing

No.878744 dated 22.03.2021 drawn from Punjab National Bank for the

balance amount of ₹50,000/- (Rupees Fifty Thousand only) is handed over

to the respondent no.2 today in the Court.

8. 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.

9. For the reasons afore-recorded, FIR No.497/2020 dated 15.11.2020,

registered at PS - Kapashera, and consequent proceedings emanating

therefrom are quashed.

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

(SURESH KUMAR KAIT) JUDGE MARCH 24, 2021 ab