Gurbir Singh vs The State Govt Of Nct Of Delhi & Anr
2019 Latest Caselaw 6564 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               Date of decision: 16.12.2019
+      CRL.M.C. 5454/2017
       GURBIR SINGH                                      ..... Petitioner
                         Through      Mr.Raj Kamal, Adv. with
                                      Mr.Kartavya Batra, Mr.A.Faraz Khan
                                      & Mr.Aseem Atwal, Advs.

                         versus

       THE STATE GOVT OF NCT OF DELHI & ANR ..... Respondents
                    Through   Mr.Panna Lal Sharma, APP for State.
                              Insp.Anant Kiran PS Model Town.
                              Respondent no.2 in person.

       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. 346/2015, dated 12.05.2015 registered at Police Station -

Model Town for the offences punishable under sections 323/354/509 IPC

r/w section 3(1)(x) & (xi) of the Scheduled Caste and Scheduled Tribes

Prevention of Atrocities Act and all other proceedings emanating therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for the State and respondent no.2

and with the consent of the counsel for the parties, the present petition is

taken up for final disposal.

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

their disputes by mutual consent and the respondent no.2 has no objection if

the present petition is allowed.

5. Respondent no.2 is personally present in Court and she has been

identified by Insp.Anant Kiran.

6. Keeping in view the settlement arrived at between the parties, the FIR

No. 346/2015, dated 12.05.2015 registered at Police Station - Model Town

for the offences punishable under sections 323/354/509 IPC r/w section

3(1)(x) & (xi) of the Scheduled Caste and Scheduled Tribes Prevention of

Atrocities Act and all other proceedings emanating therefrom are hereby

quashed.

7. The petition is accordingly allowed and disposed of.

8. Order dasti.

(SURESH KUMAR KAIT) JUDGE DECEMBER 16, 2019 ab