Akash Sharma & Ors. vs The State (Govt. Of Nct Of Delhi)
2021 Latest Caselaw 1418 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                          Date of decision: 11.05.2021
+      Crl.M.C. 1170/2021
       AKASH SHARMA & ORS.                              ..... Petitioners
                   Through:          Mr. Vikram Singh Bhatia, Advocate

                         Versus

       THE STATE (GOVT OF NCT OF DELHI) & ORS.
                                                 ..... Respondents
                     Through: Mr. Kamal Kumar Ghei, Additional
                              Public Prosecutor for respondent
                              No.1/ State with SI Ashok Rajbani
                              Respondent No.2 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.

1. Vide present petition, petitioners are seeking quashing of FIR No.

222/2013, which was initially registered for the offences under Sections

380/448/420/34 IPC at police station Farsh Bazar, Delhi but charge sheet in

the said FIR has been filed for the offences under Sections

380/448/468/471/120B/34 IPC.

2. Quashing of the FIR in question has been sought on the ground that

the dispute pertaining to property No. 4/2675-A, Gali No.6, Bihari Colony,

Shahdara, between petitioners and respondent No.2, which led to

registration of FIR in question and also various other litigations, has been

amicably resolved between the parties.

3. Notice issued.

4. Mr. Kamal Kumar Ghei, learned Additional Public Prosecutor for

respondent No.1/State accepts notice and submits that respondent No.2 is

present through video conferencing and he has been identified as the

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

is also present through video conferencing.

5. Learned counsel for petitioners submits that the dispute inter se

parties is essentially civil in nature however, has led to initiation of multiple

legal proceedings. He further states that parties have amicably resolved their

dispute in terms of Compromise/Settlement Deed dated 23.03.2021 and have

agreed to withdraw all the cases pending against each other.

6. Respondent No.2, who is the complainant of this FIR and is present

through video conferencing, has confirmed the factum of settlement reached

with petitioners in terms of afore-noted Compromise/Settlement Deed dated

23.03.2021, He has also affirmed the contents of his affidavit dated

01.04.2021 filed in support of this petition.

7. Keeping in view that the subject matter of this FIR stands amicably

resolved between the parties, this Court finds that no useful purpose would

be served in continuing with the proceedings arising out of FIR in question.

8. Accordingly, FIR No. 222/2013, registered at police station Farsh

Bazar, Delhi and proceedings emanating therefrom are hereby quashed.

9. The above captioned petition is accordingly disposed of.

SURESH KUMAR KAIT, J MAY 11, 2021 r