Deepak Singh vs Govt. Of Nct Of Delhi & Anr.
2018 Latest Caselaw 6357 Del

$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                     Judgment delivered on:16.10.2018

+      CRL.M.C. 5316/2018
       DEEPAK SINGH                                         ..... Petitioner

                             versus

       GOVT. OF NCT OF DELHI & ANR.                         ..... Respondents

Advocates who appeared in this case:
For the Petitioner :         Mr. Amit Rathore with Mr. Yashasvi
                             Tandon, Mr. Sunny A. and Mr.
                             Himanshu Khokar, Advocates

For the Respondent    :      Mr. Panna Lal Sharma, APP for the
                             State.
                             SI Navdeep, PS Kamla Market.
                             Mr. Suman Sirohi, Advocate for
                             respondent No.2 with respondent No.2 in person.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
                     JUDGMENT

16.10.2018

SANJEEV SACHDEVA, J. (ORAL)

Crl.M.A.34446/2018 (exemption)

Exemption is allowed subject to all just exceptions. CRL.M.C. 5316/2018

1. Petitioner seeks quashing of FIR No.181/2016 under Sections 354(A)(1)/354(B)/354(D)(1)/341/506 IPC, Police Station Kamla

Market, based on a settlement.

2. Allegations in the FIR are that the prosecutrix was known to the petitioner as they earlier studied together. Thereafter, the petitioner is alleged to have followed her and troubled her.

3. Learned counsels for the parties submit that parties have settled their disputes and a Compromise Deed dated 11.09.2018 has been executed between the parties. Petitioner has apologised to respondent No.2 for his conduct and has assured that he shall not repeat his conduct in future.

4. Petitioner, who is present in Court in person, undertakes that he shall not repeat his conduct in future. The undertaking is accepted.

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

6. In view of the fact that the parties have resolved their disputes and respondent No. 2 does not wish to press her complaint, 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 there from.

7. In view of the above, the petition is allowed. FIR No.181/2016 under Sections 354(A)(1)/354(B)/354(D)(1)/341/506 IPC, Police Station Kamla Market and the consequent proceedings emanating there from are quashed.

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

OCTOBER 16, 2018                       SANJEEV SACHDEVA, J
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