Chandan Shah vs The State (N.C.T Of Delhi) & Anr
2019 Latest Caselaw 5538 Del

$~51
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                              Date of decision: 08.11.2019
+      CRL.M.C. 5707/2019
       CHANDAN SHAH                                         ..... Petitioner
                   Through              Mr. AK Sharma, Adv. with
                                        petitioner in person
                          versus

       THE STATE (N.C.T OF DELHI) & ANR ..... Respondents
                      Through  Mr. Panna Lal Sharma, APP for
                               State
                               IO/SI Sunder Singh (Retd.) with
                               SI Jai Singh, PS Inder Puiri
                               Mr. Himansu Pathak, Adv for R-2/
                               Ms. Rakhi, 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. 39939/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 5707/2019

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

quashing FIR No.338/2015 dated 19.11.2015, registered at P.S. Inder

Puri for the offences punishable under Sections 354/452/506 IPC and all

other proceedings emanating therefrom.

4. Notice issued.

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

respondent no.2.

6. With the consent of the counsel for the parties, the present petition

is taken up for final disposal.

7. 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.

8. Respondent No.2 is personally present in Court with learned

counsel and has been identified by SI Sunder Singh (Retd.) and submits

that matter has been settled and she does not wish to prosecute the matter

any further.

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

settlement before the learned Mediator, Patiala House Courts, New Delhi

on 03.02.2018.

9. 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.

10. For the reasons afore-recorded, the FIR No. 338/2015 dated

19.11.2015, registered at P.S. Inder Puri and consequent proceedings

emanating therefrom are quashed.

11. The petition is allowed accordingly.

12. Dasti.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 08, 2019 sm