Nadir Shah & Ors. vs State Nct Of Delhi & Ors.
2021 Latest Caselaw 838 Del

$~30
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 10.03.2021

+      CRL.M.C. 823/2021
       NADIR SHAH & ORS.                                   ..... Petitioners
                          Through       Mr.Manish Rajput, Adv. with
                                        petitioners in person through VC.

                          versus

       STATE NCT OF DELHI & ORS.                 ..... Respondents
                     Through  Mr.Panna Lal Sharma, APP for State.
                              SI Bansi Lal
                              Ms.Rebecca John, Sr. Adv. for R-2 &
                              3 with R-2 & 3 in person through VC.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 4060/2021

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.823/2021 & Crl.M.A. 4059/2021

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

quashing of FIR No.420/2018 dated 15.12.2018, registered at PS - Kotla

Mubarakpur, and all other proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by counsel for

respondent nos.2 & 3 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 &3 are personally present in Court with learned

counsel and they have been identified by SI Bansi Lal/IO and submits that

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

further.

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

settlement vide settlement deed dated 02.03.2021 wherein petitioners are to

repay the complete loan amount of Rs.31 lakhs to the respondents on or

before 15.03.2022.

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.420/2018 dated 15.12.2018,

registered at PS - Kotla Mubarakpur and consequent proceedings emanating

therefrom are quashed.

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

12. Pending application also stands disposed of.

(SURESH KUMAR KAIT) JUDGE MARCH 10, 2021 ab