Shiv Kumar & Anr. vs State & Anr.
2021 Latest Caselaw 1574 Del

$~16
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision: 28.05.2021

+      CRL.M.C. 884/2021
       SHIV KUMAR & ANR.                               ..... Petitioner
                    Through           Mr.Gulab Singh, Adv. with Ms.Jyoti
                                      Sharma, Adv.

                         versus

       STATE & ANR.                                     ..... Respondent
                         Through      Mr.Izhar Ahmed, APP for State.
                                      SI Kunal Kumar PS Bindapur.
                                      Respondent no.2 in person through
                                      VC.

       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.1202/2020 dated 18.12.2020, registered at PS -

Bindapur, and all other proceedings arising therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for State and by 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 and she has been identified by SI Kunal Kumar/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 with the intervention of their well

wishers and relatives entered into an amicable settlement vide settlement

deed dated 26.02.2021 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 petitioners any

further.

8. For the reasons afore-recorded, FIR No.1202/2020 dated 18.12.2020,

registered at PS - Bindapur and consequent proceedings emanating

therefrom are quashed.

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

(SURESH KUMAR KAIT) JUDGE MAY 28, 2021/ab