Rajeev Sharma vs State & Anr.
2019 Latest Caselaw 5702 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                       Date of decision: November 18, 2019

+      W.P.(CRL) 1883/2019
       RAJEEV SHARMA                                     ..... Petitioner
                   Through:              Mr. Lokesh Kumar Mishra,
                                         Advocate
                            Versus
       STATE & ANR.                                       ..... Respondents
                            Through:     Ms. Nandita Rao, Additional
                                         Standing Counsel (Criminal) for
                                         Respondent No.1/State with
                                         Inspector Rajesh Kumar Jha, P.S.:
                                         Rajendra Nagar
                                         Respondent no.2 in person
       CORAM:
       HON'BLE MR. JUSTICE BRIJESH SETHI

                            JUDGMENT

BRIJESH SETHI, J (oral)

The petitioner has filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 33/2015, under sections 419/294 of the Indian Penal Code, 1860 ('IPC') and 66 of I.T. Act, registered at P.S.: Rajinder Nagar and the proceedings emanating therefrom.

The petitioner and respondent no.2 submitted that they have settled their disputes vide Compromise/Settlement Deed dated 04.07.2019 on

their own free will, without any force or coercion. Respondent no.2 states that she does not want to pursue the matter.

Respondent no.2, who is present in Court, has reiterated the aforesaid facts and submitted that they have amicably settled their dispute. Respondent no.2 further submitted that he has no objection to the FIR being quashed and the petition being allowed.

The Investigating Officer, who is present in Court, has identified the petitioner as well as respondent no.2.

In view of the above settlement arrived at between the parties, this Court is of the view that no fruitful purpose would be served in keeping the parties entangled in the criminal proceedings. Accordingly, in the interest of justice, FIR No. 33/2015, under sections 419/294 of the IPC and 66 of I.T. Act, registered at P.S.: Rajinder Nagar and the proceedings emanating therefrom are quashed.

Petition is disposed of accordingly.

(BRIJESH SETHI) JUDGE NOVEMBER 18, 2019 savita