Anuj Mahajan @ Vicky vs State & Ors.
2019 Latest Caselaw 6419 Del

$~52
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: 10.12.2019.

+      CRL.M.C. 6353/2019 & CRL.M.A. 42310/2019-Stay
       ANUJ MAHAJAN @ VICKY                     ..... Petitioner
                   Through  Mr. Karan Nagrath, Adv. With
                            Petitioner in person

                          versus

       STATE & ORS.                                         ..... Respondent
                          Through        Mr. Izhar Ahmad, APP for State.
                                         SI Hemaram, PS Hauz Khas
                                         ASI Kartar Singh, PS Rajouri Garden
                                         Mr. G. D. Chopra with Ms. Uditi
                                         Khattar, Advs. For R-2

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL.M.A. 42309/2019, CRL.M.A. 42311/2019-Exe.

1. Allowed, subject to all just exceptions.

2. Applications are disposed of.

CRL.M.C. 6353/2019

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

quashing FIR No. 1309/2015 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 against the

petitioner and respondent no.3.

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 petitioners

any further.

11. For the reasons afore-recorded the FIR No. 1309/2015 dated

30.11.2015, registered at Police Station Hauz Khas and consequent

proceedings emanating therefrom are quashed against the petitioner and

respondent no.3.

12. The petition is allowed accordingly.

13. Order dasti

14. Pending application stands disposed of.

(SURESH KUMAR KAIT) JUDGE DECEMBER 10, 2019 ms