Vijay Singh & Anr. vs The State (Nct Of Delhi) & Anr.
2021 Latest Caselaw 940 Del

$~19
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      Date of decision: 19.03.2021
+      CRL.M.C. 672/2021
       VIJAY SINGH & ANR.                          ..... Petitioners
                     Through:           Mr. Vipin Chaudhary,
                                        Mr. Shibbu & Mr. Vijay Singh,
                                        Advocates

                          Versus

       THE STATE (NCT OF DELHI) & ANR. ..... Respondents
                     Through: Mr. Panna Lal Sharma,
                               Additional Public Prosecutor for
                               respondent No.1/State with
                               Inspector Vishwanath &
                                SI Pushpender
                               Mr. Bhuvneshwar Tyago,
                               respondent No.2/complainant

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

1. Vide this petition, quashing of FIR No. 384/2013, registered at

police station Burari, Delhi is sought by petitioners.

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 in the Court and she has been identified as the complainant

of FIR in question by the Investigating Officer of this case, who is also

present in the Court.

4. With the consent of learned counsel for the parties, the present

petition is taken up for final hearing and disposal.

5. Petitioners and respondent No.2/complainant are residing in the

same locality. On 22.09.2013, respondent No.2 filed a complaint

against the petitioners on the basis of which FIR in question was

registered.

6. The present petition has been filed on the ground that the

dispute inter se parties has been amicably resolved in terms of

Settlement Agreement dated 08.05.2017 reached through Mediation

Centre, Tis Hazari Courts, Delhi.

7. Respondent No.2 is present in the Court has affirmed the factum

of settlement with petitioners in terms of Settlement Agreement dated

08.05.2017 and she also submits that she does not wish to prosecute

the matter any further.

8. 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.

9. For the reasons afore-noted, FIR No. 384/2013, registered at

police station Burari, Delhi and consequent proceedings emanating

therefrom are quashed.

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

(SURESH KUMAR KAIT) JUDGE MARCH 19, 2021 r