Kanwaljeet Singh vs State & Ors
2012 Latest Caselaw 16 Del

$~04
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+            CRL.M.C. No. 4379/2011

%            Judgment delivered on:02nd January, 2012

      KANWALJEET SINGH                                     ..... Petitioner
                                    Through: Mr.Pankaj Chauhan, Adv.

                     versus

      STATE & ORS                                        ..... Respondent
                              Through: Mr.Navin Sharma, APP for State
                              with SI Amit Pratap, police station Gandhi
                              Nagar in person.
                              Mr.Anil Singh, Adv for Respondent No.2
                              with respondent in person.


CORAM:
HON'BLE MR. JUSTICE SURESH KAIT


SURESH KAIT, J. (Oral)

1. Notice issued.

2. Mr.Naveen Sharma, learned APP on behalf of respondent No.1/State and Mr.Anil Singh, learned counsel on behalf of respondent No.2 accepts notice.

3. Learned counsel for parties have jointly stated that the vide FIR No.247/2010 dated 21.10.2010 a case under Section 323/354 Indian Penal Code, 1860 was registered against the petitioner at police station Gandhi Nagar, Delhi on the complaint of respondent No.2.

4. They further submit that matter has been amicably settled between the parties. To this effect, the petitioner and respondent No.2/complainant jointly stated before learned Metropolitan Magistrate, Mahila Courts, East District, Delhi on 11.08.2011.

5. Respondent No.2 present in the Court with her learned counsel, who duly identifies her as respondent No.2. On instructions, learned counsel submits that respondent No.2 has settled the matter with petitioner and she has no objection, if the present FIR is quashed.

6. He further submits that the agreed amount of ` 2,40,000/- has been received by her today in the Court vide draft No.520047 dated 31.12.2011 drawn on SBI in her favour, which she has accepted without any protest.

7. Mr.Naveen Sharma, learned APP on behalf of State, on instructions submits that on completion of investigation of the matter, charge-sheet has been filed and matter is pending before learned Trial Court for consideration on notice.

8. Keeping the settlement between the parties into view, respondent No.2 has received entire settled amount from petitioner, in the interest of justice, FIR No.247/2010 registered against petitioner at police station Gandhi Nagar, Delhi and proceedings emanating therefrom are hereby quashed.

9. Considering the vocation of petitioner, no costs is being imposed upon him.

10. Consequently, Criminal M.C.No.4379/2011 is allowed and stands disposed of.

11. In view of above order, Criminal M.A.No.20059/2011(stay) does not require any adjudication and stands disposed of as such.

12. Dasti.

SURESH KAIT, J

JANUARY 02, 2012 Mk