Rajender Kumar & Ors vs State (N.C.T Of Delhi) & Anr
2019 Latest Caselaw 5539 Del

$~50
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                 Date of decision: 08.11.2019
+     CRL.M.C. 5700/2019
      RAJENDER KUMAR & ORS                     ..... Petitioners
                  Through  Mr. Satish Kumar Verma, Adv. with
                           petitioners in person
                  versus
      STATE (N.C.T OF DELHI) & ANR                ..... Respondents
                     Through   Mr. K K Ghai, APP for State
                               SI Kamlesh, PS Sarita Vihar
                               Mr. Dishank Dhawan, Adv 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. 39920/2019 (exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 5700/2019

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

quashing FIR No. 256/2018 dated 01.08.2018, registered at P.S. Sarita Vihar

for the offences punishable under Sections 354/ 325/ 506/509/34 I.P.C. 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 Kamlesh /IO and submits that matter has been

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

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

settlement vide Compromise Deed dated 05.11.2019.

10. 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.

11. For the reasons afore-recorded, the aforementioned FIR No.256/2018

registered at P.S. Sarita Vihar and consequent proceedings emanating

therefrom are quashed.

12. The petition is allowed accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 08, 2019/sm