Dev Raj Kumar vs The State & Anr.
2021 Latest Caselaw 1502 Del

$~14
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                Date of decision: 20.05.2021
+      CRL. M.C. 310/2021
       DEV RAJ KUMAR                                    .....Petitioner
                   Through:            Mr. Vijender Bhardwaj, Mr. Vimal
                                       Kumar and Ms. Pratibha, Advs.

                          versus


       THE STATE & ANR.                                  ....Respondents
                     Through:          Mr. Panna Lal Sharma, APP for State
                                       with SI Narian Ojha
                                       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.173/2019, registered at PS - Rajinder Nagar, Delhi and

all other proceedings arising therefrom.

2. 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.

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

conferencing and he has been identified by SI Narian Ojha/IO and submits

that matter has been settled and he does not wish to prosecute the matter any

further.

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

settlement vide settlement deed dated 20.10.2020.

5. 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.

6. For the reasons afore-recorded, FIR No.173/2019, registered at PS -

Rajinder Nagar, Delhi and consequent proceedings emanating therefrom are

quashed.

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

(SURESH KUMAR KAIT) JUDGE MAY 20, 2021 RK