[email protected] Kakkar vs The State (Nct Of Delhi) & Anr
2018 Latest Caselaw 6167 Del

$~88
* IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                       Judgment delivered on:09.10.2018

+      CRL.M.C. 5176/2018
[email protected] KAKKAR                                           ..... Petitioner
                               versus

THE STATE (NCT OF DELHI) & ANR                        ..... Respondents
Advocates who appeared in this case:
For the Petitioner  :        Mr. S.S.Bhati, Adv. along with petitioner in person.

For the Respondents    :       Mr. Kewal Singh Ahuja, APP for State.
                               SI Rajender Singh Meena with ASI Tulli Ram
                               PS Badar Pur, New Delhi.
                               Respondent no. 2 in person.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
                     JUDGMENT

09.10.2018

SANJEEV SACHDEVA, J. (ORAL) Crl.M.A.33939/2018 (exemption)

Exemption is allowed subject to all just exceptions. CRL.M.C. 5176/2018 & Crl.M.A.33938/2018

1. Petitioner seeks quashing of FIR No.20/2016 under Sections 507/506/509 IPC, Police Station - Badar Pur.

2. Parties are related to each other. Petitioner is the cousin brother of the husband of the complainant. Subject FIR was registered on the complaint of respondent no.2 that petitioner had misbehaved with her on several occasions.

3. Parties are related to each other, with the intervention of other family members and relatives, parties have amicably settled their disputes. Petitioner has apologized to respondent no.2 and she has accepted the apology.

4. Respondent no.2 is present in Court in person and is identified by the Investigating Officer. She submits that she has settled with the petitioner and does not wish to prosecute the complaint any further and she has no objection to the quashing of subject FIR.

5. The petitioner has expressed remorse and regretted his conduct and undertakes that he shall not repeat the same in future. The undertaking is accepted.

6. In view of the fact that parties have fully and finally settled their disputes and the respondent No.2 has stated that she does not wish to press the complaint any further, continuation of criminal proceedings will be an exercise in futility and justice in the case demands that the dispute between the parties is put to an end and peace is restored; securing the ends of justice being the ultimate guiding factor. It would be expedient to quash the subject FIR and the consequent proceedings emanating therefrom.

7. In view of the above, the petition is allowed. FIR No.20/2016 under Sections 507/506/509 IPC, Police Station - Badar Pur and the consequent proceedings emanating there from are quashed.

8. Order Dasti under the signatures of the Court Master.

OCTOBER 09, 2018/ak                             SANJEEV SACHDEVA, J