Ankur Deep Nijhawan vs State & Anr.
2019 Latest Caselaw 6652 Del

$~47
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                 Date of decision: 18.12.2019

+      CRL.M.C. 6525/2019
       ANKUR DEEP NIJHAWAN                              ..... Petitioner
                    Through             Mr. Varun Agarwal, Adv.
                    versus
       STATE & ANR.                                 ..... Respondents
                    Through             Mr. Izhar Ahmed, APP for State
                                        Mr. R. N. Oberoi, Adv. for R-2
                                        SI Mangal Ram, PS Vikas Puri
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 42928/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 6525/2019

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

quashing FIR No. 562/2013 dated 02.10.2013, registered at Police Station

Rajouri Garden 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 SI Mangal Ram /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 in October, 2019.

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. 562/2013 dated

02.10.2013, registered at Police Station Rajouri Garden and consequent

proceedings emanating therefrom are quashed.

12. The petition is allowed and disposed of accordingly.

13. Order dasti

(SURESH KUMAR KAIT) JUDGE DECEMBER 18, 2019/ms