Sh. Shailendra Kumar Poddar vs State & Anr
2019 Latest Caselaw 5624 Del

$~59
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 14.11.2019

+      CRL.M.C. 5748/2019
       SH. SHAILENDRA KUMAR PODDAR                         ..... Petitioner
                          Through       Mr. Subhash K. Jha, Adv. with
                                        petitioner in person

                          versus

       STATE & ANR.                                      ..... Respondents
                          Through       Mr. K K Ghai, APP for State
                                        SI Parminder Kumar, PS Janakpuri
                                        Mr. Manish K Sharma, Adv. for R-2
                                        with Mr. Ramesh Kumar, AR of R-2
                                        in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 40083/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 5748/2019

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

quashing FIR No.154/2013 dated 09.05.2013, registered at P.S. Janakpuri

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. Mr. Ramesh Kumar, AR of respondent No.2 is personally present in

Court with learned counsel and has been identified by SI Parminder Singh

/IO and submits that matter has been settled with the petitioner and

respondent no.2 does not wish to prosecute the matter any further.

9. Learned counsel for the petitioner submits both the parties to this

petition, in order to have amicable relations and to live in cordial and

healthy atmosphere, have decided to put an end to the entire litigation and

thus, the mater has been compromised.

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

petitioner any further.

11. For the reasons afore-recorded, the FIR No.154/2013 dated

09.05.2013, registered at P.S. Janakpuri and all other proceedings emanating

therefrom are quashed.

12. The petition is allowed accordingly.

13. Dasti.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 14, 2019 sm