Rajender Kumar Grover vs State (Govt Of Nct Of Delhi) & Anr.
2016 Latest Caselaw 1014 Del

$-13
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                 DECIDED ON : 9th FEBRUARY, 2016
+                   CRL.M.C.3345/2015
      RAJENDER KUMAR GROVER                     ..... Petitioner
                    Through : Mr.Bishwajeet, Advocate with
                              Mr.Vijay Singh, Advocate.
                    versus
      STATE (GOVT OF NCT OF DELHI) & ANR.       ..... Respondents
                    Through : Ms.Meenakshi Dahiya, APP with
                              SI Sunil Kumar, PS Govind Puri.
                              Complainant in person.
      CORAM:
      HON'BLE MR. JUSTICE S.P.GARG
S.P.Garg, J. (Oral)

1. Present petition has been filed under Section 482 Cr.P.C. for

quashing of FIR No.641/2014 under Sections 307/365/376/511 IPC at PS

Govind Puri. It is stated that the matter has been settled amicably with the

complainant / respondent No.2. Status report is on record.

2. Perusal of the file reveals that charge-sheet was filed against

the petitioner for commission of offences under Section 365/307/376/511

IPC. By an order dated 16.03.2015, the petitioner was discharged for

commission of offences under Sections 307/376 IPC read with Section

511 IPC. He was prima facie found to be guilty of commission of offence

punishable under Sections 366/354 IPC.

3. The complainant / victim is present in the Court. I have

enquired from the complainant if she has settled the dispute with the

petitioner amicably without any fear or pressure. She has informed that

the dispute between the parties has been resolved amicably with her free

consent and she has no objection to the quashing of the FIR in question.

4. The petition is supported by affidavits of the parties. Since

the dispute between the parties has been settled, no useful purpose will be

served to continue with the proceedings. In the interest of justice and to

enable the parties to put an end to the litigation, FIR No.641/2014 under

Sections 307/365/376/511 IPC converted into 366/354 IPC at PS Govind

Puri and all the proceedings arising therefrom are quashed.

5. The petitioner is directed to deposit `20,000/- as costs in the

Prime Minister Relief Fund within two weeks. Registry shall ensure its

compliance.

6. The petition stands disposed of accordingly. Trial Court

record be sent back forthwith with the copy of the order.

                                                     (S.P.GARG)
FEBRUARY 09, 2016 / tr                                 JUDGE