AI Structured Summary
Not yet generated for this judgment
Judgment
Suresh Kumar Kait, J
CRL. M.A. 8949/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL. M.A. 8950-51/2021 (exemption)
Applications are allowed with direction to file attested affidavit within four weeks of courts resuming normal functioning.
Applications are disposed of.
CRL.M.C.1411/2021
Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.204/2020, registered at PS — Roop Nagar, Delhi and all other
proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent no.2 and respondent no.3 in person through video conferencing and
with the consent of counsel for parties, the present petition is taken up for final disposal.
The present petition is filed on the ground that parties have settled their disputes and respondent nos.2 and 3 have no objection if the present petition
is allowed.
Respondent nos.2 and 3 are personally present in Court through video conferencing and they have been identified by IO SI Ranjeet and submits that
matter has been settled and they do not wish to prosecute the matter any further.
Petitioner and respondent nos.2 and 3 have entered into an amicable settlement before the Delhi High Court Mediation and Conciliation Centre vide
settlement deed dated 31.05.2021.
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.
For the reasons afore-recorded, FIR No.204/2020, registered at PS — Roop Nagar, Delhi and consequent proceedings emanating therefrom are
quashed qua the petitioner herein.
The petition is, accordingly, allowed and disposed of.