Rahul Karati & Anr vs The State (Govt. Of Nct Of Delhi) & ...
2019 Latest Caselaw 5485 Del

$~23
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   Date of decision: 07.11.2019
+     CRL.M.C. 3213/2019 & Crl.M.A. 13232/2019
      RAHUL KARATI & ANR                                 ..... Petitioners
                   Through               Mr.M.S. Khan, Adv. with petitioner
                                         in person.

                           versus

      THE STATE (GOVT. OF NCT OF DELHI) & ORS..... 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.355/2016 dated 10.05.2016, registered at PS - Patel Nagar,

for the offences punishable under Sections 354(A)/354(D)/509 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 Nos. 2 and 3 have no objection if the

present petition is allowed.

5. Respondent Nos.2 & 3 are personally present in Court with learned

counsel and they have been identified by SI Nisha/IO and submit that matter

has been settled and they do not wish to prosecute the matter any further.

6. The petitioners and respondent nos.2 & 3 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

petitioners any further.

8. For the reasons afore-recorded, the FIR No.355/2016 dated

10.05.2016, registered at PS - Patel Nagar, for the offences punishable

under Sections 354(A)/354(D)/509 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