Surender Mishra vs The State & Anr
2019 Latest Caselaw 6649 Del

$~57
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                       Date of decision: 18.12.2019
+      CRL.M.C. 6422/2019
       SURENDER MISHRA                                    ..... Petitioner
                    Through            Mr. P. K. Chaudhary, Mr. J. Sahay,
                                       Mr. Shirish, Mr. Praveen and Mr.
                                       Kailash Chabra, Advs.
                     versus
       THE STATE & ANR                              ..... Respondents
                     Through           Mr. K.K. Ghei, APP for State
                                       Insp. Balashanker, PS Kashmeri Gate
                                       Counsel for respondent no.2
                                       (appearance not given) with
                                       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. 134/2006 dated 20.03.2006 , registered at Police Station

Kashmeri Gate and all other proceedings emanating therefrom.

2. Notice issued.

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

respondent no.2.

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

taken up for final disposal.

5. 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.

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

and has been identified by Insp. Balashanker/IO and submits that matter has

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

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

settlement before the Mediation Cell, Tis Hazari Courts, Delhi vide order

dated 26. 08.2014.

8. 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.

9. For the reasons afore-recorded, the FIR No. 134/2006 dated

20.03.2006, registered at Police Station Kashmeri Gate and consequent

proceedings emanating therefrom are quashed.

10. The petition is allowed and disposed of accordingly.

11. Order dasti (SURESH KUMAR KAIT) JUDGE DECEMBER 18, 2019 ms