Smt Sunita vs State & Anr.
2019 Latest Caselaw 6206 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                Date of decision: 03.12.2019
+     CRL.M.C. 3600/2019
      SMT SUNITA                                            ..... Petitioner
                         Through:      Mr. R.S. Rai, Adv.

                         versus

      STATE & ANR.                                       ..... Respondents
                         Through:      Mr. K.K. Ghai, APP for State with SI
                                       Prakash, PS - Burari

      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                         J U D G M E N T (ORAL)

1. Vide the present petition, the petitioner seeks direction thereby

quashing FIR No. 1433/2015 dated 20.11.2015 registered at PS - Burari and

all other proceedings emanating therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for the State.

4. With the consent of all the parties, the present petition is taken up for

final disposal.

5. The present petition is filed on the ground that the parties have settled

their disputes and the respondent No. 2 has no objection if the present

petition is allowed.

6. Respondent No. 2 is personally present in Court and he has been

identified by SI - Prakash /IO, PS - Burari and submits that matter has been

settled and he does not wish to prosecute the matter any further.

7. The petitioners and respondent no.2 have entered into an amicable

settlement vide settlement deed dated 06.09.2018.

8. Taking into account the aforesaid facts, this Court is inclined to quash

the FIR as no useful purpose would be served in prosecuting the petitioners

any further.

9. For the reasons afore-recorded, the FIR No. 1433/2015 dated

20.11.2015 registered at PS - Burari and all other proceedings emanating

therefrom are quashed.

10. The petition is allowed accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE DECEMBER 03, 2019 PB