Seema Ahlawat @ Pinki And Ors. vs The State (Govt. Of Nct Of Delhi) ...
2021 Latest Caselaw 1472 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                 Date of decision: 18.05.2021
+      W.P.(CRL) 870/2021
       SEEMA AHLAWAT @ PINKI & ORS.            ....Petitioners
                   Through: Mr. Ravin Rao, Adv.
                          versus
       THE STATE (GOVT. OF NCT OF DELHI) & ORS ....Respondents
                     Through: Ms. Richa Kapoor, ASC (Crl) with
                               Ms. Shivani Sharma and Ms. Surabhi
                               Katyal, Advs. with ASI Joginder, PS
                               North Rohini for State/R-1
                               Mr. Akshit Sawal, Adv. for R-2 to 5
       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. CRL.M.A. 6280/2021 (exemption)

1. Allowed, subject to all just exceptions.

2. Application stands disposed of.

W.P.(CRL) 870/2021

3. Vide the present petition, petitioners seek direction thereby for

quashing of FIR No.106/2020 registered at PS - North Rohini, Delhi and all

other proceedings arising therefrom.

4. Notice issued.

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

respondent nos.2 to 5 and with the consent of counsel for parties, the 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 to 5 have no objection if the present

petition is allowed.

7. Respondent nos.2, 4 and 5 are personally present in Court through

video conferencing, it is submitted by the counsel appearing for respondent

no.3 that she is currently in ICU and respondent no.2 is also appearing on

behalf of respondent no. 3 being her husband and they have been identified

by ASI Joginder/IO and submit that matter has been settled as the issues in

question arose on account of misunderstanding and they do not wish to

prosecute the matter any further.

8. Petitioners and respondent nos.2 to 5 have entered into an amicable

settlement vide a Compromise Deed dated 08.04.2021.

9. 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.

10. For the reasons afore-recorded, FIR No.106/2020 registered at PS -

North Rohini, Delhi and consequent proceedings emanating therefrom are

quashed.

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

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