AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
22 paragraphs · 263 wordsSuresh Kumar Kait, J
The hearing has been conducted through video conferencing.
Crl. M.A.9984/2020 (Exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.1604/2020
Vide the present petition, petitioners seek direction thereby for quashing of FIR No.172/2020 dated 29.06.2020, registered at PS DBG Road, Delhi,
and all other proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by counsel for respondent Nos.2 & 3 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 & 3 have no objection if the present petition
is allowed.
Respondent Nos.2 & 3 are personally present in Court through video conferencing with learned counsel and they have been identified by SI
Priyank/IO and submits that matter has been settled and they do not wish to prosecute the matter any further.
Petitioners and respondent Nos.2 and 3 have entered into an amicable settlement vide a Compromise Deed dated 23.07.2020.
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.172/2020 dated 29.06.2020, registered at PS DBG Road, Delhi and consequent proceedings emanating
therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through email.