Rajesh Kumar vs State (Nct Of Delhi) & Anr
2008 Latest Caselaw 1215 Del

*           IN THE HIGH COURT OF DELHI AT NEW DELHI

+                     CRL.M.C.No.2407/2008

%                 Date of decision : 01.08.2008


Rajesh Kumar                              ....... Petitioner
                        Through:    Mr.Swarn Kumar, Advocate along
                                    with petitioner in person.


                                Versus

State (NCT of Delhi) & Anr                 ......... Respondents
                        Through :   Mr.R.N. Vats, APP for State.
                                    Mr.Manjul Kumar Singh, Advocate
                                    for respondent No.2 along with
                                    respondent No.2 in person.


CORAM :-
* HON'BLE MR. JUSTICE ANIL KUMAR

      1.    Whether reporters of Local papers may            YES
            be allowed to see the judgment?
      2.    To be referred to the reporter or not?           NO
      3.    Whether the judgment should be reported          NO
            in the Digest?

ANIL KUMAR, J.

*

The petitioner and respondent No.2 are present with their

counsel. The learned counsel for the petitioner and respondent No.2

state that the matter has been resolved between the parties and

pursuant to the settlement of their disputes, they want to continue

having good relations. Petitioner is stated to be a meritorious student

and he is stated to be not in a position to continue the proceedings. In

the circumstances, it is contended that no useful purpose shall be

served in continuing the proceedings pursuant to FIR No.62/2000,

under Sections 342/323/506/34 of Indian Penal Code, P.S.Maurice

Nagar.

Considering the facts and circumstances and the fact that the

matter has been resolved amicably between the petitioner and

respondent No.2 and petitioner being a student and since they have

agreed to continue good relations, no useful purpose shall be served in

continuing the proceedings pursuant to FIR No.62/2000 under Sections

342/323/506/34 of IPC registered at Police Station Maurice Nagar,

Delhi. It shall also be in the interest of justice to quash the said FIR and

all the proceedings emanating therefrom.

Consequently, the FIR No.62/2000 under Sections

342/323/506/34 of IPC registered at Police Station Maurice Nagar,

Delhi and all the proceedings emanating therefrom are quashed.

The petition is disposed of.

Dasti.

August 1, 2008                                     ANIL KUMAR, J.
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