Delhi High Court
Navjot Singh vs State Of Nct Of Delhi & Anr. on 25 February, 2021
Equivalent citations: AIRONLINE 2021 DEL 197
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~22
*IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: February 25, 2021
+ CRL.M.C. 624/2021 & Crl.M.A. 3062/2021
NAVJOT SINGH ..... Petitioner
Through: Mr. Surinder Singh, Advocate
Versus
STATE OF NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Izhar Ahmed, Additional
Public Prosecutor for
respondent No.1/State with
ASI Sohanvir
Respondent No.2 in person
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
JUDGMENT (ORAL)
%
1. Petitioner is seeking quashing of FIR No. 429/2019, registered at police station Hari Nagar, New Delhi and consequent proceedings emanating therefrom.
2. Notice issued.
3. Mr. Izhar Ahmed, learned Additional Public Prosecutor for State accepts notice and submits that respondent No.2 is the complainant of FIR in question and she is present through video Crl.M.C. 624/2021 Page 1 of 3 conferencing and has been identified by the Investigating Officer of this case, who is also present through video conferencing.
4. With the consent of both the sides, present petition has been taken up for final hearing and disposal.
5. Learned counsel appearing for petitioner submits that the subject matter of FIR stands amicably resolved between the parties in terms of Memorandum of Understanding dated 18.02.2021.
6. Respondent No. 2 present through video conferencing affirms the factum of settlement in terms of aforesaid Memorandum of Understanding dated 18.02.2021 as well as contents of her affidavit filed in support of this petition.
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. 429/2019, registered at police station Hari Nagar, New Delhi, registered at police station Hari Nagar, New Delhi and consequent proceedings emanating therefrom are hereby quashed.
9. The petition is, accordingly, allowed and disposed of. Crl.M.C. 624/2021 Page 2 of 3
10. Pending application also stands disposed of.
(SURESH KUMAR KAIT) JUDGE FEBRUARY 25, 2021 r Crl.M.C. 624/2021 Page 3 of 3