Shri Rinku vs State (Govt. Of Nct Of Delhi) & Anr
2019 Latest Caselaw 6756 Del

$~41
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 23.12.2019
+      CRL.M.C. 6692/2019
       SHRI RINKU                                        ..... Petitioner
                          Through:      Mr. R.K. Gupta, Adv.

                          versus

       STATE (GOVT. OF NCT OF DELHI) & ANR       ..... Respondents
                     Through: Mr. Panna Lal Sharma, APP for State
                               with SI Kulbeer and SI Praveen, PS -
                               Shahbad Dairy
                               R-2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 43460/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 6692/2019

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

quashing FIR No. 597/2013 registered at Police Station - Shahbad Dairy,

Delhi and all other proceedings emanating therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State.

6. Respondent No.2 is present in person.

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

taken up for final disposal.

8. 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.

9. Respondent no. 2 is personally present in Court and he has been

identified by SI - Kulbeer/IO and submits that matter has been settled and

he does not wish to prosecute the matter any further.

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

settlement vide settlement deed dated 22.08.2019.

11. Learned counsel for the petitioner prays that the present petition may

be allowed.

12. 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.

13. For the reasons afore-recorded, the FIR No. 597/2013 registered at

Police Station - Shahbad Dairy, Delhi and all other proceedings emanating

therefrom are quashed qua the petitioner in the present case.

14. The petition is allowed and disposed of accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE DECEMBER 23, 2019 PB