Gaurav Vij & Ors. vs The State (Govt Of Nct) Delhi & Ors.
2021 Latest Caselaw 1447 Del

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*IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      Date of decision: 13.05.2021

+      CRL.M.C. 1057/2021 & CRL.M.As. 5416-17/2021
       GAURAV VIJ & ORS.                        ..... Petitioners
                     Through:        Mr. Madhav Khurana,
                                     Advocate

                         Versus

       THE STATE (GOVT OF NCT) DELHI & ORS. .....
                                            Respondents
                     Through: Mr. Panna Lal Sharma,
                              Additional Public Prosecutor
                              for respondent No.1/State
                              with WSI Nishi
                              Respondents No.2 to 4 in
                              person


       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                        JUDGMENT (ORAL)

%

1. The present petition has been preferred seeking quashing of

FIR No. 464/2020, registered at police station Bharat Nagar, New

Delhi for the offences under Sections 420/467/471 IPC and

consequent proceedings emanating therefrom.

2. Notice issued.

3. Mr. Panna Lal Sharma, learned Additional Public Prosecutor

for respondent No.1/State accepts notice and submits that

respondent No.4, who is the complainant of FIR in question, is

present through video conferencing and she has been identified by

the Investigating Officer of this case, who is also present through

video conferencing.

4. Learned counsel appearing for petitioners submits that the

subject matter of FIR stands amicably resolved between the parties

in terms of Deed of Settlement dated 25.01.2021 and therefore, the

proceedings arising out of FIR in question be brought to an end.

5. Respondent No. 4 present through video conferencing affirms

the factum of settlement with petitioners in terms of Deed of

Settlement dated 25.01.2021 and submits that now no grievance

against petitioners survives and so, proceedings arising out of FIR in

question be brought to an end. She also affirms the contents of her

affidavit dated 25.01.2021 filed in support of this petition.

6. Keeping in mind the fact that the parties have amicably

resolved their dispute, this Court is inclined to quash FIR, as no

useful purpose would be served in prosecuting petitioners any

further.

7. For the reasons afore-recorded FIR No. 464/2020, registered

at police station Bharat Nagar, New Delhi and consequent

proceedings emanating therefrom are hereby quashed.

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

9. Pending applications also stand disposed of.

(SURESH KUMAR KAIT) JUDGE MAY 13, 2021 r