Jai Singh Mathur vs The State & Ors
2019 Latest Caselaw 5765 Del

$~64
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                       Date of decision: 19.11.2019

+      CRL.M.C. 4704/2019
       JAI SINGH MATHUR                                   ..... Petitioner
                     Through           Ms. Preeti Srivastava and Mr. Chirag
                                       Khurana, Advs.

                          Versus

       THE STATE & ORS                                   ..... Respondents
                     Through           Mr.Panna Lal Sharma, APP for State.
                                       ASI Nand Kishore, PS Delhi Cantt.
                                       Mr. Kunal Malhora, Adv. for R-2
                                       With respondent no.2 in person

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

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

quashing FIR No. 39/2016 dated 04.02.2016, registered at PS Delhi Cantt.

and all other proceedings emanating therefrom.

2. Notice issued.

3. Notice is accepted by learned APP for the State and counsel for the

respondent no.2.

4. With the consent of the counsel for the parties, the present petition is

taken up for final disposal.

5. 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.

6. The petitioner and respondent no.2 to 4 have entered into an

amicable settlement before Mediation Centre, Patiala house Court, New

Delhi dated 13.12.2018.

7. The total settlement amount is ₹5,60,000/-(Rupees Five Lakhs Sixty

Thousand only).It is submitted that the respondent No. 2 has already

received an amount of ₹5,00,000(Rupees Five Lakhs only). A demand draft

bearing No.002047 dated 16.09.2019 for the balance amount of ₹60,000/-

(Rupees Sixty Thousand only) is handed over to the respondent No. 2 today

in the Court.

8. Respondent No.2 is personally present in Court with learned counsel

and has been identified by ASI Nand Kishore/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. 39/2016 dated

04.02.2016, registered at PS Delhi Cantt and consequent proceedings

emanating therefrom are quashed.

11. The petition is allowed accordingly.

12. Order dasti

(SURESH KUMAR KAIT) JUDGE NOVEMBER 19, 2019 ms