Sh. Vijay Kumar Miglani vs State Of N.C.T Of Delhi & Anr.
2021 Latest Caselaw 1494 Del

$~20
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                              Date of decision: 19.05.2021
+      W.P. (CRL) 242/2021
       SH VIJAY KUMAR MIGLANI                    .....Petitioner
                    Through: Ms. Kanika Sinha, Adv.

                           versus

       THE STATE (NCT OF DELHI) & ANR.              .....Respondents
                     Through: Mr. Avi Singh, ASC for State with SI
                               Ramanuj Upadhyay, PS Mangolpuri,
                               Delhi
                               Mr. Debashish Mukherjee, Adv. for
                               R-2 with R-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 the present petition, petitioner seeks direction thereby for

quashing of FIR No.812/2020, registered at PS - Mangolpuri, Delhi and all

other proceedings arising therefrom.

2. Notice issued.

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

respondent no.2 and with the consent of counsel for parties, the present

petition is taken up for final disposal.

4. The present petition is filed on the ground that parties have settled

their disputes and respondent no.2 has no objection if the present petition is

allowed.

5. Respondent no.2 is personally present in Court through video

conferencing with their counsel and she has been identified by SI

Ramanuj/IO and submits that matter has been settled and she does not wish

to prosecute the matter any further.

6. Petitioner and respondent no.2 have entered into an amicable

settlement vide settlement agreement dated 31.12.2020.

7. Taking into account the aforesaid facts, this Court is inclined to quash

FIR as no useful purpose would be served in prosecuting petitioner any

further.

8. For the reasons afore-recorded, FIR No.812/2020, registered at PS -

Mangolpuri, Delhi, and consequent proceedings emanating therefrom are

quashed.

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

(SURESH KUMAR KAIT) JUDGE MAY 19, 2021 rk