Amitab Sen vs State & Anr.
2019 Latest Caselaw 5667 Del

$~70
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 15.11.2019

+      CRL.M.C. 5783/2019
       AMITAB SEN                                          ..... Petitioner
                          Through       Ms. Pavitra Veer singh, Adv

                          versus

       STATE & ANR.                                       ..... Respondents
                          Through       Mr. Izhar Ahmed, APP for State
                                        SI Rahul, PS Shakarpur
                                        Mr. Vinay Kumar, 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. 40260/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.5783/2019

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

quashing FIR No. 1420/2013 dated 22.12.2013, registered at P.S. Shakarpur

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 she has been identified by SI Rahul /I.O. and submits that matter has

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

9. Learned counsel for the parties jointly submit that with the

intervention of the respectable persons of the society, neighbours, relatives

and family member, the petitioner and respondent no.2 have entered into an

amicable settlement vide MOU dated 16.09.2019.

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, FIR No. 1420/2013 dated 22.12.2013,

registered at P.S. Shakarpur and all other proceedings emanating therefrom

are quashed.

12. The petition is allowed accordingly.

13. Order dasti.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 15, 2019 sm