Ms K Sharada vs State & Ors
2019 Latest Caselaw 5455 Del

$~54
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 06.11.2019

+      CRL.M.C. 2070/2019
       MS K SHARADA                                        ..... Petitioner
                          Through       Mr. Ashok Agrawaal & Ms. Devyani
                                        Bhatt, Advs.

                          versus

       STATE & ORS                                         ..... Respondents
                          Through       Mr. Nitsh Kumar Singh & Mr. Chirag
                                        Tuteja, Advs. for R-2 with R-2 in
                                        person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. Nos.8236-8237/2019 (exemption)

1. Allowed, subject to all just exceptions.

2. Both the applications are disposed of.

CRL.M.C. 2070/2019

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

quashing the charge against the petitioner under section 3(l)(ix) of the SC-

ST(POA) Act'1989 and proceedings in Complaint Case No. 56779/16

pending before Sh. Pooran Chand, Ld. ASJ, Tis Hazari Court.

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 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.2. 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.

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

settlement vide Memorandum of Settlement dated 08.04.2019.

8. For the reasons afore-recorded, charge against the petitioner under

section 3(l)(ix) of the SC-ST(POA) Act'1989 and proceedings in Complaint

Case No. 56779/16 pending before Sh. Pooran Chand, Ld. ASJ, Tis Hazari

Court are hereby quashed.

9. The petition is allowed accordingly.

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

(SURESH KUMAR KAIT) JUDGE NOVEMBER 06, 2019 sm