Mahan Singh Chauhan vs The State & Ors.
2021 Latest Caselaw 926 Del

$~27
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      Date of decision: 18.03.2021
+      CRL.M.C. 921/2021
       MAHAN SINGH CHAUHAN                           ..... Petitioner
                          Through        Mr. Sumit Rajput, Adv.

                          versus

       THE STATE & ORS.                               .... Respondents
                     Through             Mr. G.M. Farooqui, APP for
                                         State with Insp. Surender
                                         Kumar, ATO/PS Ranjit Ngar
                                         Mr. Dhananjai Jain, Adv. for R-
                                         2 and 3 with R-2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (oral)

Crl.M.A.4625/2021 (exemption)

1. Allowed, subject to all just exceptions.

2. Application stands disposed of.

CRL.M.C. 921/2021

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

of FIR No.344/2020, registered at Police Station Ranjit Nagar, Delhi

and consequent proceedings arising therefrom.

4. Notice issued.

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

respondent nos.2 and 3 and with the consent of counsel for parties,

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

amicable settlement before the Delhi High Court Mediation and

Conciliation Centre vide Settlement Agreement on 08.03.2021.

8. Petitioner has handed over a demand draft bearing No.463451

dated 09.03.2021 to respondent No.2 in the Court today in favour of

respondent No.2 for an amount of ₹57,50,000/- towards balance

settlement amount.

9. Respondent No.2 who is also Director of respondent No.3-

Company is present in Court and he has been identified by IO/Insp.

Surender Kumar and submits that matter has been settled and he does

not wish to prosecute the matter any further.

10. 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.

11. For the reasons afore-recorded, FIR No.344/2020, registered at

Police Station Ranjit Nagar, Delhi and consequent proceedings

emanating therefrom are quashed.

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

(SURESH KUMAR KAIT) JUDGE MARCH 18, 2021 rk