Dashrath Sinha vs State & Anr
2019 Latest Caselaw 6514 Del

$~59
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: 12.12.2019

+      CRL.M.C. 6417/2019 & CRL.M.A. 42556/2019
       DASHRATH SINHA                                      ..... Petitioner
                   Through               Mr. Satya Narayan with Ms. Babita,
                                         Advs.

                          versus

       STATE & ANR                                    ..... Respondent
                          Through        Mr. Hirein Sharma, APP for State
                                         Insp. T. R. Meena, SHO/PS New
                                         Ashok Nagar
                                         Ms. Rajshree Ajay, Adv. for R-2

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. . 42555/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 6417/2019

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

quashing of FIR No. 221/2018 dated 17.06.2018 , registered at Police

Station Mayur Vihar, Phase-I 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 with learned counsel

and has been identified by Insp. T. R. Meena/IO and submits that matter has

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

9. The petitioner and respondent no.2 have entered into an amicable

settlement and have mutually agreed to marry within one a half years. The

respondent no.2states that she has no objection if the present FIR is quashed.

10. 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.

11. For the reasons afore-recorded, the FIR No. 221/2018 dated

17.06.2018, registered at Police Station Mayur Vihar, Phase-I and

consequent proceedings emanating therefrom are quashed.

12. The petition is allowed accordingly.

13. Order dasti

14. Pending application stands disposed of.

(SURESH KUMAR KAIT) JUDGE DECEMBER 12, 2019 ms