Satpal vs State & Anr.
2019 Latest Caselaw 6418 Del

$~56
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of decision: 10.12.2019

+      CRL.M.C. 6394/2019
       SATPAL                                            ..... Petitioner
                          Through       Mr. G. D. Chopra with Ms. Uditi
                                        Khattar, Advs.


                          versus

       STATE & ANR.                                       ..... Respondent
                          Through       Mr. Izhar Ahmad, APP for State.
                                        SI Hemaram, PS Hauz Khas
                                        ASI Kartar Singh, PS Rajouri Garden
                                        Mr. Karan Nagrath, Adv for R-2

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 42452/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 6394/2019

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

quashing of FIR No. 1310/2015 dated 30.11.2015, registered at Police

Station Hauz Khas 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. The petitioner and respondent no.2 have entered into an amicable

settlement vide settlement deed dated 01.12.2019.

9. Respondent no. 2 is personally present in Court with learned counsel

and has been identified by SI Hemaram /IO and submits that matter has been

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

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

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

any further.

11. For the reasons afore-recorded, the FIR No. 1310/2015 dated

30.11.2015, registered at Police Station Hauz Khas and consequent

proceedings emanating therefrom are quashed.

12. The petition is allowed accordingly.

13. Order dasti

(SURESH KUMAR KAIT) JUDGE DECEMBER 10, 2019 ms