Sujeet Bajaj vs The State & Ors.
2021 Latest Caselaw 923 Del

$~26
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                        Date of decision: 18.03.2021
+     CRL.M.C. 920/2021
      SUJEET BAJAJ                                  ..... Petitioner
                    Through             Mr. Sachin Mishra, Adv.
                    versus
      THE STATE & ORS.                              .... Respondents
                    Through             Mr. Izhar Ahmad, APP for State
                                        with SI Ankur, PS Tilak Nagar
                                        Mr. Ayush Dua, Adv. for
                                        respondent Nos.2 to 4
      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT
                   J U D G M E N T (oral)

Crl.M.A.4624/2021 (exemption)

1. Allowed, subject to all just exceptions.

2. Application stands disposed of.

CRL.M.C. 920/2021

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

of FIR No.386/2020, registered at Police Station Tilak Nagar, Delhi

and consequent proceedings arising therefrom.

4. Notice issued.

5. Learned APP for State accepts notice on behalf of respondent

No.1 and has pointed out that father of deceased, namely, Mr. Ramesh

Kumar, who is alive, is not made a party to the present petition.

6. At the oral request of learned counsel for petitioner, Mr.

Ramesh Kumar is added as respondent No.4 in the array of parties.

7. Petitioner is directed to file amended memo of parties during the

course of the day.

8. Notice is accepted by learned counsel for respondent Nos.2 to 4

and with the consent of counsel for parties, present petition is taken up

for final disposal.

9. The present petition is filed on the ground that parties have

settled their disputes and respondent Nos. 2 to 4 have no objection if

the present petition is allowed.

10. Learned APP has opposed the present petition and submits that

in terms of settlement, no compensation has been given to respondent

No.4 being father of deceased. Therefore, if this Court is inclined to

quash the present FIR, some compensation shall be given to

respondent No.4.

11. Learned counsel for petitioner, on instructions from petitioner,

who is present in Court has come forward and agreed to pay an

amount of ₹1 lac to respondent No.4 by way of a cheque bearing

No.326006 dated 18.03.2021 drawn on Axis Bank, Tilak Nagar

Branch towards compensation. The aforesaid cheque is handed over to

respondent No.2 being daughter-in-law of respondent No.4.

12. Respondent No.2 is present in Court with her counsel and she

has been identified by SI Ankur (IO) and she submits that matter has

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

13. Petitioner and respondent Nos.2 and 3 have entered into an

amicable settlement vide Settlement Deed dated 10.03.2021.

14. 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.

15. For the reasons afore-recorded, FIR No.386/2020, registered at

Police Station Tilak Nagar, Delhi and consequent proceedings

emanating therefrom are quashed.

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

(SURESH KUMAR KAIT) JUDGE MARCH 18, 2021/rk