Rahul Karati vs The State (Nct Of Delhi) & Anr
2019 Latest Caselaw 5484 Del

$~22
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                   Date of decision: 07.11.2019
+     CRL.M.C. 3199/2019 & Crl.M.A. 13170/2019
      RAHUL KARATI                                       ..... Petitioner
                           Through       Mr.M.S. Khan, Adv. with petitioner
                                         in person.
                           versus

      THE STATE (NCT OF DELHI) & ANR             ..... Respondents
                    Through   Mr. Kamal Kr. Ghei, APP for State.
                              Mr.Prashant Prakash, Adv. for R-2
                              with R-2 in person.
                              SI Nisha PS Patel Nagar.
      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.107/2015 dated 02.02.2015, registered at PS - Patel Nagar,

for the offences punishable under Sections 354A/506/509/341/354 IPC and

all other proceedings emanating therefrom.

2. Notice issued.

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

respondent no.2 and with the consent of the counsel for the parties, the

present petition is taken up for final disposal.

4. 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.

5. Respondent No.2 is personally present in Court with learned counsel

and has been identified by SI Nisha/IO and submits that matter has been

settled and she does not wish to prosecute the matter any further.

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

settlement vide compromise deed dated 18.05.2019.

7. 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.

8. For the reasons afore-recorded, the FIR No.107/2015 dated

02.02.2015, registered at PS - Patel Nagar, for the offences punishable

under Sections 354A/506/509/341/354 IPC and consequent proceedings

emanating therefrom are quashed.

9. The petition is allowed and disposed of accordingly.

10. Order dasti.

11. Pending application stands disposed of.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 07, 2019/ab