AI Structured Summary
Not yet generated for this judgment
Judgment
Suresh Kumar Kait, J
CRL. M.A. 9012/2021
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.1418/2021
Vide the present petition, petitioners seek direction thereby for quashing of FIR No.566/2020, registered at PS â€" Okhla Industrial Area, Delhi and
all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by AR of respondent no.2 who appeared 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 no.2 has no objection if the present petition is
allowed.
AR of respondent no.2 is personally present in Court through video conferencing and he has been identified by IO SI Prateek Saxena and submits
that matter has been settled and he does not wish to prosecute the matter any further.
Petitioners and respondent no.2 have entered into an amicable settlement vide a Memorandum of Settlement dated 28.05.2021.
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.
For the reasons afore-recorded, FIR No.566/2020, registered at PS â€" Okhla Industrial Area, Delhi and consequent proceedings emanating
therefrom are quashed.
In view of the aforesaid settlement arrived at between the parties, the Trial Court is directed to release the amount of Rs.18 lacs with interest
accrued thereon, if any, in favour of respondent no.2 which was deposited by the petitioner no.1.
The petition is, accordingly, allowed and disposed of.