Pradeep Arora vs State & Anr.
2019 Latest Caselaw 5399 Del

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

                                                  Date of decision: 05.11.2019

+      CRL.M.C. 5653/2019
       PRADEEP ARORA                                       ..... Petitioner
                          Through       Mr.Rajat Aneja, Adv. with Mr.Pranav
                                        Pathak, Adv.

                          versus

       STATE & ANR.                                       ..... Respondents
                          Through       Mr.K.K. Ghei, APP for State.
                                        Respondent no.2 in person.

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 39723/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.5653/2019 & Crl.M.A. 39722/2019

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

quashing FIR No. 666/2015 dated 16.09.2015, registered at PS - Model

Town, for the offences punishable under Sections 279/338 IPC and all other

proceedings emanating therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State and respondent no.2

and with the consent of the counsel for the parties, the present petition is

taken up for final disposal.

6. 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.

7. Respondent No.2 is personally present in Court and he has been

identified by SI Shiv Kumar/IO and submits that matter has been settled and

he does not wish to prosecute the matter any further.

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

settlement vide settlement deed dated 04.10.2019.

9. Learned counsel for the petitioner submits that the petitioner has paid

the total settlement amount and prays that the present petition may be

quashed.

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, the FIR No.666/2015 dated

16.09.2015, registered at PS - Model Town, for the offences punishable

under Sections 279/338 IPC and consequent proceedings therefrom are

quashed.

12. The petition is allowed and disposed of, accordingly.

13. Order dasti.

14. Pending application stands disposed of.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 05, 2019 ab