Kushal Sachdeva vs State & Anr
2017 Latest Caselaw 4861 Del

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+       Crl.M.C. 3629/2017
        KUSHAL SACHDEVA                      ..... Petitioner
                    Through Mr. Gaurav Kumar Bansal, Adv. with
                    petitioner in person.

                           versus

        STATE & ANR                                       ..... Respondents
                           Through     Ms.Aashaa Tiwari, APP for State
                           with SI Subhash, P.S. R.K. Puram.
                           Respondent No.2 in person.
        CORAM:
        HON'BLE MR. JUSTICE VINOD GOEL

                           ORDER

% 07.09.2017

1. Notice. Learned APP for the State, who appears on an advance copy, accepts notice.

2. Notice to respondent no. 2 also. She is present in court and accepts notice. She is duly identified by IO SI Subhash.

3. The petitioner has approached this court under Section 482 of the Code of Criminal Procedure, 1973 (in short 'Cr.PC') for quashing of the FIR bearing No.0081/2017, registered on 21.03.2017 against him with Police Station R.K. Puram, Delhi, under Sections 354D/506/509 IPC on the complaint of respondent No.2.

4. It is submitted that the petitioner and the respondent No.2 were engaged to get married on 4th December, 2016. Thereafter, they continued to meet but due to temperamental differences between the petitioner and the respondent no. 2, they could not reconcile with each

other. Consequently, on the complaint of the respondent no. 2 the said FIR was registered against the petitioner.

5. Both the parties appeared before the Delhi Govt. Mediation and Conciliation Centre, New Delhi-110016. On 24th May, 2017 they had amicably resolved and settled all their disputes. The terms and conditions of the settlement were reduced to writing. Copy of the settlement dated 24th May, 2017 is placed on record.

6. The petitioner and respondent No.2 confirms the mediation settlement dated 24th May, 2017.

7. The respondent No.2 states that she has voluntarily settled and resolved all her disputes with the petitioner without any force and coercion. She further submits that in view of the said settlement she does not want to pursue the said FIR. She submits that the said FIR may be quashed.

8. Learned ASC through IO submits that the charge sheet has so far not been filed against the petitioner.

9. Since the parties have amicably settled their all disputes, no fruitful purpose would be served in further pursuing the said FIR bearing No.0081/2017, registered on 21.03.2017 with Police Station R.K. Puram, Delhi, under Sections 354D/506/509 IPC and proceedings arising out of the said FIR are hereby quashed.

10. The petition is disposed of accordingly.

11. DASTI.

VINOD GOEL, J.

SEPTEMBER 07, 2017/jitender