Raja Tyagi vs State (The Nct Of Delhi) & Anr

Suresh Kumar Kait, J

CRL. M.A. 919/2021

Allowed, subject to all just exceptions.

Application is disposed of.

CRL.M.C. 181/2021

Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.567/2015 dated 15.06.2015, registered at PS â€"Vikaspuri, 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 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.

Respondent No.2 is personally present in Court through video conferencing with learned counsel and he has been identified by SI Tarun Kumar/IO

and submits that matter has been settled and he does not wish to prosecute the matter any further.

Petitioner and respondent no.2 have entered into an amicable settlement vide compromise deed dated 08.01.2021.

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.567/2015 dated 15.06.2015, registered at PS â€" Vikaspuri, Delhi and consequent proceedings emanating

therefrom are quashed.

The petition is, accordingly, allowed and disposed of.