Shri Pankaj Kumar vs Smt. Harjeet Kaur & Anr.
2008 Latest Caselaw 1370 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI


+                          Crl . M.C. No. 39/2007

%                           DATE OF DECISION : 18th AUGUST, 2008

      SHRI PANKAJ KUMAR                                 ..... Petitioner

                           Through:   Mr.(appearance not given), Advocate

                  versus

      SMT. HARJEET KAUR & ANR.                          ....Respondents

                           Through:   Mr. R.N. Vats, APP for the State.
                                      SI Maha Singh, P.S. Sarai Rohilla.
                                      Ms. Harjeet Kaur, Respondent No. 1
                                      in person.


CORAM:

HON'BLE MR. JUSTICE MANMOHAN

1. Whether Reporters of local papers may
   be allowed to see the judgment?
2. To be referred to the Reporter or not?
3. Whether the judgment should be reported in the digest?

                           JUDGMENT

MANMOHAN, J: (ORAL)

1. The present petition has been filed under Section 482 of the Code of

Criminal Procedure for quashing an FIR No. 401/2002 registered with P.S.

Sarai Rohilla under Sections 380 and 411 IPC as well as the proceedings

arising therefrom and now pending in the Court of Shri Vidya Prakash, MM,

New Delhi.

2. The ground on which quashing is sought is that the matter has been

amicably resolved between the complainant/respondent No. 1 and the

petitioner. Not only is the present petition accompanied by an affidavit of

respondent No. 1/complainant but a compromise deed between the parties

has also been placed on reocrd. In fact, respondent No. 1, who is present in

Court and who has been identified by the IO, states that she has no objection

if the FIR filed by her is quashed.

3. Since the matter has been amicably resolved between the parties and

the entire case revolves around the statement of respondent No. 1, I see no

purpose in continuing the present proceedings.

4. Accordingly, FIR No. 401/2002 registered with P.S. Sarai Rohilla

under Sections 380 and 411 IPC as well as the proceedings arising therefrom

and now pending in the Court of Shri Vidya Prakash, MM, New Delhi are

quashed.

5. The present petition stands disposed in the above terms

6. Dasti.

MANMOHAN, J AUGUST 18, 2008 rb