Ms K Sharada vs Union Of India & Ors
2019 Latest Caselaw 5451 Del

$~56
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                Date of decision: 06.11.2019

+      WP (CRL). 2223/2014
       MS K SHARADA                                       ..... Petitioner
                          Through      Mr. Ashok Agrawaal & Ms. Devyani
                                       Bhatt, Advs.

                          versus

       UNION OF INDIA & ORS                               ..... Respondents
                     Through           Mr. Ajay Digpaul, CGSC with Ms.
                                       Soumaya Karmakar & Mr. Aaryan,
                                       Advs. for UOI/R-1
                                       Mr. Nitsh Kumar Singh & Mr. Chirag
                                       Tuteja, Advs. for R-3 with R-3 in
                                       person
       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 quash

and set aside the impugned Inspection Report dated 15.03.2012 by

Respondent No.l; quashing and set aside the summoning order dated

03.12.2012 passed against the Petitioner by the learned ACMM (West), Tis

Hazari Courts, New Delhi in CC No. 29/1/12 and direct the Respondent No.

1 to properly investigate the numerous violations of law by the Respondent

No. 3 and the various associations/ institutions managed by him that have

been brought to its notice by the Petitioner.

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

taken up for final disposal.

3. The present petition is filed on the ground that the parties have settled

their disputes and the respondent No.3 has no objection if the present

petition is allowed.

4. Respondent No.3 is personally present in Court with learned counsel

and has produced his Election Card issued by the Election Commissioner of

India vide No.BVK0906594 dated 22.12.2005. The original is seen and

returned back to the complainant/ respondent no.3. He has been identified by

SI Dev Kumar, PS Janak Puri/IO and submits that matter has been settled

and he does not wish to prosecute the matter any further.

5. The petitioner and respondent no.3 have entered into an amicable

settlement vide Memorandum of Settlement dated 08.04.2019.

6. For the reasons afore-recorded, the impugned Inspection Report dated

15.03.2012 by respondent No.l is set aside. Further, the summoning order

dated 03.12.2012 passed against the petitioner by the learned ACMM

(West), Tis Hazari Courts, New Delhi in CC No. 29/1/12, is set aside.

7. The petition is allowed accordingly.

8. Order dasti, under the signature of Court Master.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 06, 2019 sm