Maninder Singh vs State Nct Of Delhi & Anr.
2021 Latest Caselaw 1522 Del

$~17
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                    Date of decision: 24.05.2021

+      W.P. (CRL) 453/2021
       MANINDER SINGH                                          ..... Petitioner
                    Through                Mr.Rajesh Hadda, Adv. with
                                           petitioner in person.

                           versus

       STATE NCT OF DELHI & ANR.                 ..... Respondent
                     Through  Mr.R.S. Kundu, ASC for State.
                              Mr.Parminder Rana, Adv. for R-2
                              with R-2 in person.
                              SI Anil Kumar PS K.N.Katju Marg.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                           J U D G M E N T (ORAL)

1. Vide the present petition, petitioner seeks direction thereby for

quashing of FIR No.345/2014 dated 18.04.2014, registered at PS - K.N.

Katju Marg, and all other proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned ASC 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 with learned counsel

and he has been identified by SI Anil Kumar/IO and submits that matter has

been settled and he does not wish to prosecute the matter any further.

6. Petitioner and respondent no.2 with the intervention of their well

wishers and relatives entered into an amicable settlement vide settlement

deed dated 03.01.2021 and settled all their disputes amicably.

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.345/2014 dated 18.04.2014,

registered at PS - K.N. Katju Marg and consequent proceedings emanating

therefrom are quashed.

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

(SURESH KUMAR KAIT) JUDGE MAY 24, 2021/ab