Asif vs State & Anr
2019 Latest Caselaw 6234 Del

$~58
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 04.12.2019
+      CRL.M.C. 6193/2019
       ASIF                                              ..... Petitioner
                          Through:      Mr. Shashank Vats, Adv.
                          versus
       STATE & ANR                                       ..... Respondents
                          Through:      Mr. Kamal Kr. Ghai, APP for State
                                        R-2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL.M.A. 41774/2019 (Exemption)

1. Allowed, subject to all just exceptions.

2. This application is, accordingly, disposed of.

CRL.M.C. 6193/2019

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

quashing FIR No. 394/2013 dated 17.10.2013 registered at Police Station -

Shahdara, Delhi and all other proceedings emanating therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State and counsel for the

respondent no.2.

6. With the consent of the counsel for the parties, the present petition is

taken up for final disposal.

7. 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.

8. Respondent No. 2 is personally present in Court. Original of her

Aadhaar Card (bearing No. 231724765976) is seen and returned. She

submits that matter has been settled and she does not wish to prosecute the

matter any further.

9. The petitioner and respondent no.2 with the intervention of relative

and well wishers have entered into an amicable settlement and have settled

all their disputes amicably out of the Court as they belong to one locality

and both have agreed to live peacefully in future.

10. Learned counsel for the petitioner submits that the petitioner has

received the total settlement amount and prays that the present petition may

be quashed.

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

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

petitioner any further.

12. For the reasons afore-recorded, the FIR No. 394/2013 dated

17.10.2013 registered at Police Station - Shahdara, Delhi and all other

proceedings emanating therefrom are quashed.

13. The petition is allowed accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE DECEMBER 04, 2019 PB