Sunil Kumar Sharma vs State & Anr.
2019 Latest Caselaw 5369 Del

$~52
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of decision: 04.11.2019

+      CRL.M.C. 5616/2019
       SUNIL KUMAR SHARMA                                 ..... Petitioner
                    Through             Mr. Mayank Sharma with Mr. Aman
                                        Singh Brar, Advs.

                          versus

       STATE & ANR.                                 ..... Respondents
                          Through       Mr. Hirein Sharma, APP for State
                                        SI Vikas, PS Dwarka South
                                        Respondent no.2 is present in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 39564/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 5616/2019

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

quashing FIR No. 0353/2016 dated 06.06.2016, registered at PS Dwarka

South (South West) and all other proceedings emanating therefrom.

4. Notice issued.

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

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 through its authorised representative is personally

present in Court and has been identified by SI Vikas/IO and submits that

matter has been settled and he does not wish to prosecute the matter any

further.

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

settlement before the Mediation Centre, Dwarka Courts, New Delhi vide

settlement deed dated 13.02.2017.

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, FIR No. 0353/2016 dated 06.06.2016,

registered at PS Dwarka South (South West) and consequent proceedings

emanating therefrom are quashed.

12. The petition is allowed accordingly.

13. Order dasti.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 04, 2019 ms