G.K.Gambhir vs State & Anr
2011 Latest Caselaw 6327 Del

$~15
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+      CRL.M.C. 2063/2007

%              Judgment delivered on: 22nd December, 2011


       G.K.GAMBHIR                     ..... Petitioner
                             Through: Mr.A.K. Mishra and Mr. Ajay
                             Tiwari,  Advs.

                    versus


       STATE & ANR                     ..... Respondents
                             Through: Ms. Rajdipa Behura, APP for State.
                             SI Anwar Khan, PS-Bawana.

CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (Oral)

1. Vide order dated 10.08.2011, instant matter was referred to Mediation Cell and Conciliation Centre, High Court of Delhi. The parties have settled the case vide settlement agreement dated 05.09.2011 and the settlement amount has been received by respondent. Receipt is available at Page 119 of the Paper Book.

2. The Complainant / Respondent no. 2 is personally present in the court. In support of her identity she has produced Ration Card, wherein her name is indicated as Kalawati, w/o Bind Lal.

3. Keeping the above settlement into view, FIR no.245/2004

registered at PS-Bawana is quashed with emanating proceedings thereto.

4. Crl. M.C. 2063/2007 is allowed on the above terms.

5. Since Crl. M.C. 2063/2007 is allowed, Crl.M.A. 7326/2007 (Stay) become infructuous and disposed of as such.

6. Dasti.

SURESH KAIT, J

DECEMBER 22, 2011 jg