Shri Parvinder Singh Gill @ Honey vs State & Anr
2019 Latest Caselaw 5723 Del

$~69
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                 Date of decision: 18.11.2019
+      CRL.M.C. 5819/2019 & CRL.M.A. 40417/2019 (delay)
       SHRI PARVINDER SINGH GILL @ HONEY          ..... Petitioner
                    Through   Mr. Dhananjai Rana, Adv. with
                              petitioner in person
                    versus
       STATE & ANR.                               ..... Respondents
                    Through   Mr. Panna Lal Sharma, APP for State
                              SI Mehrab Alam, PS Ranjit Nagar
                              Mr. Lovedeep Singh, 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. 40416/2019

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.5819/2019

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

quashing FIR No.102/2019 dated 22.04.2019, registered at P.S. Ranjit Nagar

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 amicably vide settlement agreement dated 27.04.2019 and the

respondent no.2 has no objection if the present petition is allowed.

8. Respondent no. 2 is personally present in Court with her learned

counsel and has been identified by SI Mehrab Alam /IO and submits that

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

further.

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.102/2019 dated

22.04.2019, registered at P.S. Ranjit Nagar and all other proceedings

emanating therefrom. are quashed.

11. The petition is allowed accordingly.

12. Order dasti.

13. The pending application stands disposed of.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 18, 2019 sm