Rahul Chaudhary And Ors vs State Of Nct And Ors
2021 Latest Caselaw 736 Del

$~21
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 02.03.2021

+      CRL.M.C. 679/2021
       RAHUL CHAUDHARY AND ORS                             ..... Petitioners
                          Through       Mr. Sunil Kumar, Adv.

                          versus

       STATE OF NCT AND ORS                                .... Respondents
                     Through            Mr. Izhar Ahmad, APP for State with
                                        SI Sanjeet, PS Mandawali
                                        R-2 to 8 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. 3324/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.679/2021

3. Vide the present petition, petitioners seek direction thereby for

quashing of FIR No.821/2014, registered at PS - Mandawali, Delhi and all

other proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by respondent nos.2

to 8 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 to 8 have no objection if the present

petition is allowed.

7. Respondent nos.2 to 8 are personally present in Court through video

conferencing and they have been identified by SI Sanjeet and submit that

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

further.

8. Petitioners and respondent nos.2 to 8 have entered into an amicable

settlement vide Compromise-cum-Settlement Deed dated 03.09.2020.

9. 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.

10. For the reasons afore-recorded, FIR No.821/2014, registered at PS -

Mandawali, Delhi and consequent proceedings emanating therefrom are

quashed.

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

(SURESH KUMAR KAIT) JUDGE MARCH 3, 2021 rk