Vikrant Mani vs State
2021 Latest Caselaw 716 Del

$~19
*IN THE HIGH COURT OF DELHI AT NEW DELHI
                                  Date of decision: March 01, 2021

+       CRL.M.C. 664/2021 & Crl.M.A. 3238/2021

       VIKRANT MANI                              ..... Petitioner
                         Through:     Mr. Uday Shankar, Advocate


                         Versus
       STATE                                       ..... Respondent
                         Through:     Mr. Panna Lal Sharma,
                                      Additional Public Prosecutor
                                      for State with SI Sandeep
                                      Respondent No.2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                        JUDGMENT (ORAL)

% The hearing has been conducted through video conferencing.

1. Vide this petition, quashing of FIR No. 199/2019, under

Sections 279/338 IPC, registered at police station Vasant Kunj

South, New Delhi is sought by petitioner.

2. Notice issued.

3. Mr. Panna Lal Sharma, learned Additional Public Prosecutor

for respondent No.1/State accepts notice and submits that

respondent No.2 is present through video conferencing and he has

been identified as the complainant of FIR in question by the

Investigating Officer of this case, who is also present through video

conferencing.

4. With the consent of both the sides, the present petition is

taken up for final hearing and disposal.

5. The present petition has been filed on the ground that with the

intervention of common friends and well wishers, the dispute

between the parties has been resolved.

6. Respondent No.2 is present through video conferencing and

he has affirmed the factum of settlement with petitioner and he also

submits that he does not wish to prosecute the matter any further.

7. 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.

8. For the reasons afore-noted, FIR No. 199/2019, under

Sections 279/338 IPC, registered at police station Vasant Kunj

South, New Delhi and consequent proceedings emanating therefrom

are hereby quashed.

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

10. Pending application also stands disposed of.

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

(SURESH KUMAR KAIT) JUDGE MARCH 01, 2021 r