Manish Aggarwal & Ors. vs The State Of Nct Delhi & Anr.
2021 Latest Caselaw 1513 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 Date of decision:21.05.2021
+     CRL.M.C. 1166/2021
      MANISH AGGARWAL & ORS.                .....Petitioner
                  Through: Mr. Shireesh Kumar Singh, Adv.
                  versus

      THE STATE OF NCT DELHI & ANR.            .....Respondent
                    Through: Mr. Izhar Ahmad, APP for State
                             with IO WSI Rachna
                             Mr. H.S. Arora, Adv. for R-2
      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, petitioners seek direction thereby for

quashing of FIR No.362/2018, registered at PS - Subzi Mandi, 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 subject to payment of balance amount of Rs. 1 lac to her by

petitioners in terms of the settlement arrived at between the parties.

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

conferencing with her counsel and she has been identified by WSI

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

prosecute the matter any further.

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

settlement vide settlement deed dated 22.10.2019 before the Delhi

Mediation Centre, Tis Hazari Courts, Delhi.

7. 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.

8. For the reasons afore-recorded, FIR No.362/2018, registered at PS -

Subzi Mandi, Delhi and consequent proceedings emanating therefrom are

quashed subject to payment of balance amount of Rs.1 lac to respondent

no.2 through IO by the petitioners within one week.

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

(SURESH KUMAR KAIT) JUDGE MAY 21, 2021/rk