Kursid Ali vs State & Anr
2019 Latest Caselaw 5370 Del

$~51
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of decision: 04.11.2019

+      CRL.M.C. 5613/2019
       KURSID ALI                                         ..... Petitioner
                          Through       Mr. Mayank Sharma with Mr. Aman
                                        Singh Brar, Advs.

                          versus

       STATE & ANR                                       ..... Respondents
                          Through       Mr. Izhar Ahmed, APP for State
                                        WSI Sudesh, ASI Sukh Pal, NDRS
       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. 34/2018 dated 11.05.2018, registered at PS New Delhi

Railway Station and all other proceedings emanating therefrom.

2. Notice issued.

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

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 and has been

identified by WSI Sudesh/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 vide settlement deed dated 30.10.2019.

8. 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.

9. For the reasons afore-recorded, FIR No. 34/2018 dated 11.05.2018,

registered at PS New Delhi Railway Station and consequent proceedings

emanating therefrom are quashed.

10. The petition is allowed accordingly.

11. Order dasti.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 04, 2019 ms