Himanshu Gehlot vs State & Anr.
2019 Latest Caselaw 5487 Del

$~18
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                Date of decision: 07.11.2019
+     CRL.M.C. 1400/2019
      HIMANSHU GEHLOT                                    ..... Petitioner
                  Through              Mr.Rajbir Singh, Adv. with petitioner
                                       in person.

                          versus

      STATE & ANR.                                       ..... Respondents
                          Through      Mr. Izhar Ahmad, APP for State.
                                       Insp.Anil Kr. Berwal SHO Bindapur.
                                       SHO Anil Kumar PS Bindapur.
                                       Mr.Rinendra Kumar, Adv. for R-2.
      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.518/2016 dated 04.08.2016, registered at PS -Bindapur,

for the offences punishable under Sections 354(D)/509/506 IPC and all other

proceedings emanating therefrom.

2. Notice issued.

3. 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.

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 and has been

identified by SHO Anil Kumar/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 before The Mediation Centre, Dwarka Courts, New Delhi vide

mediation report dated 04.09.2018.

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. 618/2016 dated

04.08.2016, registered at PS -Bindapur, for the offences punishable under

Sections 354(D)/509/506 IPC and consequent proceedings emanating

therefrom are quashed.

9. The petition is allowed and disposed of accordingly.

10. Order dasti.

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