Ankit And Anr. vs State And Ors.

Suresh Kumar Kait, J

Petitioners are seeking quashing of FIR No. 09/2021, under Section 279/337 IPC, registered at police station Paschim Vihar, New Delhi and

consequent proceedings emanating therefrom.

Notice issued.

Mr. Panna Lal Sharma, learned Additional Public Prosecutor for State accepts notice and submits that respondent No.2 is the complainant of FIR in

question and respondent No.3 is the driver of the vehicle and both are present through video conferencing and have been identified by the

Investigating Officer, who is also present through video conferencing.

With the consent of both the sides, present petition has been taken up for final hearing and disposal.

Learned counsel appearing for petitioners submits that the subject matter of FIR stands amicably resolved between the parties in terms of

Memorandum of Understanding dated 22.02.2021.

Respondents No. 2 & 3 are present through video conferencing and they affirm the factum of settlement in terms of aforesaid Memorandum of

Understanding dated 22.02.2021 as well as contents of their affidavits filed in support of this petition.

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. 09/2021, under Section 279/337 IPC, registered at police station Paschim Vihar, New Delhi and

consequent proceedings emanating therefrom are hereby quashed.

The petition is, accordingly, allowed and disposed of.

Pending application also stands disposed of.